NAVODAYAS VIDYALAYAS SAMITI Vs. SHASHI KUMAR SHARMA

JUDGEMENT

(1.) This is Second Appeal against the Order and has been directed against the judgment dated 28.11.1997, passed by the Additional District Judge, Chandigarh, who set aside the judgment and decree dated 7.1.1997, passed by the Court of Sub Judge 1st Class, Chandigarh and remanded the case to him with the directions to give fresh notice to the parties and then to decide the case, according to law.

(2.) Some facts can be noticed in the following manner. Shri Shashi Kumar Sharma filed a suit for declaration to the effect that orders dated 16.11.1993 and 8.11.1993 issued by defendant No.1, vide which the representations of the plaintiff dated 26.3.1993 and 21.10.1993 were rejected, are illegal, arbitrary and against the rights of the plaintiff and for permanent injunction restraining the defendants from giving effect on the seniority list dated 29.9.1993, as detailed in the Head Note of the plaint.

(3.) The suit was resisted. Issues were framed and vide judgment and decree dated 7.2.1997, the learned Sub Judge, 1st Class, Chandigarh, dismissed the suit of the plaintiff.