SURJEET SINGH Vs. PRINCIPAL, WOODLAND

JUDGEMENT

(1.) BY the medium of this revision petition, petitioner has challenged the order dated 31st October, 2006 passed by 1st Additional District Judge, Srinagar, in appeal titled as Principal Wood Land House School Vs. Surjeet Singh, on the grounds taken in the petition, for short impugned order.

(2.) HEARD . Plaintiff -petitioner filed a suit before the learned Principal District Judge, Srinagar, for declaration and permanent injunction which came to be transferred to the Court of 3rd Additional Munsiff, Srinagar.

(3.) ALONGSIDE the suit, plaintiff filed an application for ad -interim relief. Trial court granted the application and stayed the termination order dated 15th December, 2005 with a command to the respondents -defendants to conduct enquiry under rules.