- (1.) This revision petition is directed against the judgment/order dated 15th October, 1987, passed by the learned M.J.M (West), Jaipur City, Jaipur, in civil suit No.734/ 1984.
(2.) Heard learned counsel for both the parties and perused the order dated 15th October, 1987.
(3.) Non-petitioner plaintiffs challenged the order of termination dated 20th June, 1980, before this Court in a writ petition filed by the non-petitioners which was registered as S.B. Civil Writ Petition No. 599/1981 and the same was decided vide order dated 27-11-1981 and the writ petition was dismissed. It was submitted by the learned counsel for the petitioners that the petitioners appellants submitted the appeal before this court and which was dismissed vide order dated 28-7-1982. It was further stated that special leave to appeal No. 7937/82, was preferred before the Hon'ble Supreme Court, and the same was also dismissed on 22-10-1982. It was also submitted that a review petition was filed before the Hon'ble Supreme Court, was also rejected. Plaintiff non- petitioners instituted a suit in the court of Addl. Munsiff (West), Jaipur City, Jaipur. In the suit, prayer was made on number of grounds to quash the termination order dated 20-6-1980. A further prayer was also made that the suspension order dated 15-10-1977, and the charge-sheet dated 2-11-1978, should also be quashed. Further prayer was also made that the termination order should be set-aside and the subsequent order passed should also be set- aside.;