K.C. Puri, J. - (1.) PUNJAB State and another have directed this appeal against the judgment and decree dated 4.6.1986 passed by Shri Kamaljit Singh Grewal, the then Additional District Judge, Amritsar vide which the appeal preferred against the judgment and decree dated 3.12.1983 delivered by Shri Tara Singh, the then Subordinate Judge Ist Class, Amritsar was accepted.
(2.) THE brief facts are that Mohan Singh has challenged order dated 3.8.1982 passed by defendant No. 2 vide which his services were terminated after holding an inquiry. It is alleged that the plaintiff was employed as a Conductor in the Punjab Roadways, Amritsar. He was served charge -sheet on 5.9.1982 without calling his explanation. He was not supplied a copy of charge sheet. The imputation against the plaintiff was he remained absent from duty on 15.1.1982 and secondly the plaintiff had put the Government to a loss of Rs. 39/70P by not punching the police vouchers despite the fact that the Valuation Branch prepared the way bill and valued the tickets sold on that day by the plaintiff and the amount of the tickets sold against the police vouchers was deducted from the actual amount worked out by the Valuation Branch. The suit was contested by the State of Punjab. On the pleadings of the parties, the following issues were framed; 1. Whether the plaintiff is entitled to the declaration prayed for?OPP. 2. Whether This Court has got no jurisdiction in the matter? OPD. 3. Relief.
(3.) THE learned trial Court after considering the evidence on the file returned finding on issue No. 1 against the plaintiff and in view of finding on issue No. 1, the suit of the plaintiff was dismissed.;