ASHOK PARIHAR,J. - (1.) Challenging his order of termination dated 9.1.1980, the plaintiff-respondent (concerned workman) filed a suit for declaration before the trial Court. After considering the evidence and material on record, the suit was decreed by the trial Court vide order dated 14.3.1986 and while declaring the termination order as illegal and void ab-initio, the concerned workman was held entitled for reinstatement, but without back wages. Aggrieved by the above judgment and decree passed by the trial Court, the appeal was filed by the appellant-corporation. However, the same was also dismissed by the first appellate Court vide order dated 2.6.1999. Hence the present second appeal challenging both the orders passed by the Courts below.
(2.) After hearing counsel for the parties and perusing the material on record and also the orders impugned, since there is a concurrent finding of fact and proper discretion been applied by both the Courts below, in the facts and circumstances of the present case, I find no ground for any further interference of this Court in the present appeal. Moreso, when no substantial question of law been involved. The appeal is dismissed accordingly as having no merit. Appeal dismissed.;