RAJASTHAN STATE ELECTRICITY Vs. BHANWAR SINGH

JUDGEMENT

(1.) BY judgment dated April 29, 1971, the learned Civil Judge, Bikaner, confirmed the judgment and decree dated May 30, 1970, of the Munsif, Bikaner, who decreed the plaintiff -respondent's suit for declaration etc. The Rajasthan State Electricity Board questions the correctness of the aforesaid judgment.

(2.) THE plaintiff applied for a post of Technician in Electrical Engineering, to the Jodhpur Polytechnic. He was selected. He was relieved from the State Services on April 19, 1960. He joined the new assignment with the Jodhpur Polytechnic from November 20, 1960. It appears that the post of Technician in the Jodhpur Polytechnic was aboslished. After the abolition of the post of technician in the Polytechnic, the plaintiff was absorbed by the Board by issuing a fresh appointment on February 28, 1962, in the scale of 60 -4 -80 -EB -5 -100.

(3.) THE suit was contested by the Board, inter alia, on the ground that the services of the plaintiff came to an end when he was selected for appointment in the Jodhpur Polytechnic and that he was given a fresh appointment after the abolition of the post in the Polytechnic. The claim of the plain -, tiff for lien was also denied and it was submitted on behalf of the' Board that he had no lien on the post on which he was working previously.