PUNJAB STATE, SECY Vs. GURMUKH SINGH

JUDGEMENT

(1.) This was an application filed for stay of execution of the judgment and decree dated 21.7.1997 passed by the learned Additional District Judge, Jalandhar. Reply was filed on behalf of the respondent to oppose the stay.

(2.) With the consent of learned counsel for the parties, the appeal itself was heard on merits as some pleas sought to be raised in support of the application were to be raised by counsel for the parties on the merits of the appeal. The counsel for the parties also produced the relevant records. This application is, therefore, disposed of, subject to the decision of the regular second appeal, on merits.

(3.) State of Punjab has preferred this regular second appeal against the concurrent finding of fact arrived at by the learned Courts below. Gurmukh Singh Ex. Constable has filed a suit for declaration that the order dated 14.3.1990 passed by the Inspector General of Police, PAP, Jalandhar Cantt. as well as the order dated 3.11.1989 passed by the Deputy Inspector General of Police, PAP, Jalandhar Cantt. dismissing him from service is illegal, bad and invalid.