DARSHAN SINGH GILL Vs. PUNJAB AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THIS appeal is directed against the decree and judgment of the learned Additional District Judge, Ludhiana in Civil Appeal No. 21 of 1994 decided on 15.12.1995.

(2.) THE appellant is the 7th defendant.

(3.) WHILE so, the 7th defendant -appellant joined the Punjab Agricultural University on 9.6.1972. According to the plaintiff, he joined the University earlier to 7th defendant. Therefore, the grievance of the plaintiff is that the 7th defendant who sought the benefit of military service towards the fixation of seniority was not entitled to the benefit of military service as per the circulars of the University and he was not entitled to be assigned seniority over and above the plaintiff. The plaintiff made several representations to revise the seniority and place him above the 7th defendant. Since his representation did not yield any result, he filed the suit for the relief as stated above.