MOHAN LAL Vs. STATE OF PUNJAB
LAWS(P&H)-1989-2-138
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 10,1989

MOHAN LAL Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) It has been held by a Division Bench of this Court a State of Punjab and others v. Janak Raj Jain,1987 RLR 40: (1989 Civil Court Cases 400 (P&H), that a suit in relation to the adverse remarks made against an employee is not maintainable. Dismissed.;


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