Smt. Narayan Sharma vs Distt Council For Child Welfare , ...
2023 Latest Caselaw 21474 P&H

Punjab-Haryana High Court

Smt. Narayan Sharma vs Distt Council For Child Welfare , ... on 8 December, 2023

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                      Neutral Citation No:=2023:PHHC:157224




110                                                                  2023:PHHC:157224



        In the High Court of Punjab and Haryana, at Chandigarh


                                         Regular Second Appeal No. 1518 of 1996

                                                    Date of Decision: 08.12.2023


Narayan Sharma
                                                                      ... Appellant(s)

                                          Versus

District Council for Child Welfare, Kurukshetra
                                                                   ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:     Mr. Vivek Aggarwal, Advocate
             for the appellant(s).

Anil Kshetarpal, J.

1. In this regular second appeal, the correctness of the concurrent

findings of facts, arrived at by both the Courts below, is challenged by the

plaintiff.

2. The plaintiff filed the suit in the year 1990 for the grant of a

decree of declaration that since 1971 she is working as Bal Sevika and she is

not being paid the salary in the scale of Rs.110-4-130/5-180/6-210/8-250

plus usual allowances since 1977. The trial Court as well as the First

Appellate Court, on appreciation of the evidence, dismissed the suit. It has

been held that the plaintiff was employed by a Society which is a charitable

institution and she cannot claim pay-scale equivalent to the government

employees. The First Appellate Court has also held that the suit filed by the

plaintiff was beyond the period of three years from the date the cause of

action accrued, therefore, it is liable to be dismissed.

3. The learned counsel representing the appellant though made a

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2023:PHHC:157224

sincere attempt, however, failed to draw the attention of the Court to any

material irregularity or perversity in the judgments passed by both the

Courts below.

4. Keeping in view the aforesaid facts, no ground is made out to

interfere with the concurrent findings of facts arrived at by both the Courts

below. Hence, the present appeal is dismissed.

(Anil Kshetarpal) Judge December 08, 2023 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:157224

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