UNION OF INDIA Vs. GIRJA SHANKER

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 12.11.1982, passed by the then VIth Additional District, Judge, Allahabad, by which the appeal was allowed and the judgment and decree dated 7.12.1979, passed in Original Suit No. 397 of 1977 (Court, of Munsif, West, Allahabad) was set aside and the suit for perpetual injunction was decreed and it was held that, the notice of termination dated 30.8.1977 is invalid and illegal.

(2.) Brief facts of the case is that the respondent Girja Shankar Pandey was appointed as casual labour on 31.8.1970 in the Allahabad Division of the Northern Railway.

(3.) The contention of the respondent is that, subsequently he was appointed as Class IV regular employee with effect from 1.3.1971 and was promoted to the post of Driver on 24.10.1973. After expiry of the period of probation, he became permanent employee from 24.10.1974 or at the most from 24.11.1975.