L.N.MITTAL - (1.) CM No.14812-CII of 2012 Allowed as prayed for. CR No.3459 of 2012
(2.) DEFENDANT No.1-Gram Panchayat, Nimnabad has filed this revision petition under Article 227 of the Constitution of India assailing order dated 11.05.2012 (Annexure P-1) passed by learned Additional Civil Judge (Senior Division), Safidon, thereby dismissing application moved by defendant No.1/petitioner for dismissal of the suit without trial. Respondent No.1/plaintiff Sinder Pal has filed suit against defendant No.1/petitioner and proforma respondent No.2 as proforma defendant No.2, inter alia seeking permanent injunction restraining defendant No.1/petitioner from removing/terminating services of the plaintiff from the post of Pump Operator and from making fresh appointment of Pump Operator. Defendant No.1 alleged in the application that pursuant to interim order of the trial Court, defendant No.1 has engaged a suitable candidate as Pump Operator in place of the plaintiff and, therefore the instant suit of the plaintiff is liable to dismissal.
(3.) PLAINTIFF alleged in his reply that neither defendant No.1 has passed any order of removal of the plaintiff nor has paid salary for the previous period.;