R.L. Anand, J. - (1.) UNSUCCESSFUL plaintiff Shri Shamsher Singh alias Surinder Singh has filed the present appeal and it has been directed against the judgment and decree dated 1.9.1998, passed by the Court of Additional District Judge, Chandigarh, who affirmed the judgment and decree dated 21.7.1993, passed by the Court of Sub Judge, 1st Class, Chandigarh who dismissed the suit of the plaintiff for declaration as prayed for in the suit.
(2.) SOME facts can be noticed in the following manner. The appellant filed a suit for declaration to the effect that the orders dated 12.12.1984, 30.3.1985 and 20.1.1988, passed by the punishing authority, are illegal, null and void and inoperative. He also prayed for the consequential relief for his reinstatement in the service including the back wages and increments etc. along with interest at the rate of 18% per annum on his arrears and salary. The case set up by the plaintiff was that he joined as Clerk in Punjab Civil Secretariat in September, 1974. At the time of joining his service, his name was Surinder Singh. Later on he changed his name as Shamsher Singh. It was further pleaded that he contracted first marriage with Smt. Darshan Walia in July, 1974. No child was born out of this wedlock. He embraced Islam in April, 1981 and contracted the second marriage in May, 1981 with one lady by the name of Parveen. Smt. Darshan Walia filed a complaint before the DIG, CID, Punjab, complaining about the said action of the plaintiff upon which the criminal proceedings as well as the departmental proceedings were initiated. The plaintiff was charge -sheeted by the department on the ground of bigamy along with other charge and finally be was terminated from the services vide order dated 12.12.1984 Ex.P.W3/3.
(3.) THE plaintiff filed an appeal before the appellate authority against the order of his termination and his appeal was dismissed on 31.3.1985.;