- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The Rajasthan State Road Transport Corporation (hereinafter referred to as "the Corporation") calls in question legality of the judgment rendered by a learned Single Judge of the Rajasthan High Court, Jaipur Bench, Jaipur holding that the respondent's dismissal from service was invalid. By the impugned order dated 31.5.2001 two second appeals under the Code of Civil Procedure, 1908 (in short "CPC") were disposed of. The basic issues were that the respondent was appointed in the Corporation by an order issued by the Divisional Manager. Subsequently, his services were terminated by order passed by the Depot Manager. A suit was filed for declaration that the dismissal was invalid, illegal and contrary to the principles of natural justice.;