- (1.) The plaintiff having concurrently lost before the two Courts below has approached this Court through the present Regular Second Appeal.
(2.) The plaintiff filed a suit for declaration challenging the order dated May 12,1997 passed by defendant No.2, General Manager, Haryana Roadways, Karnal whereby his salary was fixed at the minimum pay scale for a period of four years. The facts which emerge from the record that the plaintiff was posted as driver with Haryana Roadways. He was charge sheeted under Rule 7 of the Punjab Civil Services (Punishment and Appeal), Rules 1987.
(3.) The suit was contested by the defendants. It was claimed that while passing the punishments orders, procedure and the rules had been duly followed.;