JALAM SINGH Vs. STATE OF H P

JUDGEMENT

(1.) This judgment shall dispose of two appeals being FAO No. 222 of 1993 and FAO No. 279 of 1993. The only question to be decided in these cases is with regard to the jurisdiction of the Civil Court.

(2.) Facts giving rise to the present appeals are that in both the suits, the plaintiff filed suit for declaration that the verbal orders of termination of service of the plaintiff are illegal and nullity and not binding on the plaintiff with the effect that the plaintiff continues in service with all antecedents service benefits till the date of superannuation or till he is lawfully removed from service. There was also a prayer for mandatory injunction.

(3.) Both the suits were decreed by the trial Court by holding that the termination of the service of the defendant is wrong and illegal and the plaintiff continues to be in service as before, entitling the plaintiff to all service benefits including the wages of the period he was not allowed to work.