SOBHA RAM Vs. R S R T C

JUDGEMENT

(1.) IN this appeal and the appeals shown in the annexed schedule, similar questions of fact and law are involved and as such they are decided by one common judgment. For the decisions of the appeals, the facts of Civil Second Appeal No. 176/93, are mentioned.

(2.) THE plaintiff appellant was in the service of respondents as Conductor. The Respondent No. 2, i. e. the Regional Manager, R. S. R. T. C. Jodhpur, terminated his services vide order dated August 27, 1983. The appellant filed an appeal, which was also dismissed by the Respondent No. 3, vide order dated July 3, 1984. In such circumstances the plaintiff appellant filed a suit in the Court of A. M. J. M. No. 3, Jaipur City, Jaipur, and prayed that the aforesaid orders be quashed and set aside, being contrary to law and principles of natural justice. It was further prayed that the plaintiff appellant be directed to be entitled to remain in service with all consequential benefits from the date his services were terminated.

(3.) THE respondents contested the suit by filing written statement. They also raised an objection that Civil Court had no jurisdiction to try the suit. The plaintiff has remedy only under the Industrial Disputes Act.