R.R. Misra, J. - (1.) This is a plaintiffs second appeal arising out of a suit in which the relief claimed was for an injunction and declaration that the order of termination dated 11th July 1980 is illegal and not binding on the plaintiff.
(2.) Admittedly the service of the plaintiff appellant have been terminated with effect from 19th July 1980 and the plaintiff has himself admitted that he no longer continues in employment. Therefore, it has been rightly stated by the learned counsel for the appellant that the relief regarding injunction is no longer available and has accordingly not been pressed by the learned counsel for the appellant.
(3.) The only point that survives for consideration is whether the plaintiff is entitled to the declaration that his service have been illegally terminated by the order dated 11th July 1980. The trial court had decreed the suit but on appeal the lower appellate court has allowed the appeal and dismissed the suit filed by the plaintiff.;