Viney Mittal, J. - (1.) The plaintiff is in appeal. He has lost before the learned first appellate court.
(2.) A suit for permanent injunction was filed by the plaintiff. It was claimed by him that he had joined as a Laboratory Assistant with the defendant-College with effect from July 8,1967. The said College was governed by the Punjab University Calender. The Punjab University had asked the College for appointment of one Lecture Assistant and one Lab.
(3.) Assistant. Through, a resolution dated June 22,1975 service conditions and conduct rules were adopted by the College with effect from April 1,1974. The plaintiff further claimed that one Rajinder Parshad moved an application in January,1977 for appointment as Lab. Assistant on the basis of directions issued by the Punjab University and a resolution was passed on May 5,1977 by the College that all Lab. Assistants were to be designated as a Lecture Assistants. However, the said resolution was not implemented. Another resolution was adopted by the Managing Committee on June 16,1978 whereby it was resolved that no re-designation of the post was required since no financial benefits were to flow to such employees. However, later on resolution dated March 9,1980 was passed whereby the designation of two Lab. Assistants was changed to Lecture Assistant.;