ANCHAL SINGH Vs. GOVERNMENT

JUDGEMENT

(1.) This is an appeal against a judgmant and decree of the H. C. dated Sawan 4, 2006, in its appellate jurisdiction, by which it affirmed a judgment and decree, dated 9 -9 -1947, of the H. C. in its original jurisdiction, whereby the applt's. suit for declaration of wrongful dismissal from service and for consequential damages was dismissed.

(2.) BY an Order of Council, dated 14 -8 -1989, the applt. was dismissed from service on three sets of charges for drawing and passing false T. A, bills and carriage bills, two relating to himself and one relating to his camp clerk. At the time when this order of dismissal was made, the applt was a member of the Civil Service of Kashmir holding the post of the Game Warden, But at its inception in the year 1921, the applt.'s service began as a Lieutenant in the Army from where ib was transferred to the civil administration in the year 1932.

(3.) AFTER taking various othec proceedings by way of review and applns. for re -consideration and mercy, the applt five years after the order of dismissal, instituted a euit out of which this appeal has arisen for a declaration that his dismissal was illegal, void and ineffectual and he was still in the service of the State and entitled to bis pay and during the pendency of the suit he further claimed by amendment of the plaint, consequential damages for the wrongful dismissal.