M.Y.Eqbal, J. - (1.) This second appeal by the plaintiff-appellant is against the judgment of affirmance. The plaintiff filed title suit No. 180/70 for declaration that the order of dismissal dated 13.12.1969 passed by the defendant is illegal, mala fide motivated and is a nullity.
(2.) The plaintiff was appointed as a stowing mazdoor in the collieries of the respondent in 1968. The appellant was charge-sheeted by serving several charge-sheets. The Enquiry Committee so constituted submitted its report to the effect that the charges levelled against the appellant were proved and on that basis the appellant was dismissed from service.
(3.) The Trial Court, after recording a finding that the plaintiff was rightly held guilty of the charges and was given sufficient opportunity to defend his case and the order of dismissal was not illegal or motivated, dismissed the suit.;