State Of Punjab vs Chaman Lal
2024 Latest Caselaw 5258 P&H

Punjab-Haryana High Court

State Of Punjab vs Chaman Lal on 7 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                           Neutral Citation No:=2024:PHHC:033164




210                                                   2024:PHHC:033164

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH


                                               RSA-622-1998
                                               Date of Decision: 07.03.2024

STATE OF PUNJAB
                                                            ...Appellant
                                Vs.
CHAMAN LAL
                                                            ...Respondents

CORAM:- HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Ms. Saguna Arora, AAG, Punjab.

            None for the respondent.

HARSIMRAN SINGH SETHI, J. (Oral)

1. In the present appeal, the challenge is to the judgment and

decree of the Lower Appellate Court dated 21.03.1997, by which, the suit

filed by the respondent/plaintiff for confirming him as an Assistant w.e.f.

27.11.1979 has been allowed.

2. It may be noticed that there is no interim order in the favour of

the appellant and the judgment and decree of the Lower Appellate Court

must have been complied with and the respondent must have retired by now.

Keeping in view the said factual position, no useful purpose will be achieved

in unsettling the settled things and that too qua a retired employee who has

retired approximately two decades ago.

3. Even otherwise, in the RSA only the perversity in the judgment

of the Courts below could be appreciated and not the re-arguing of the issue

in hand so as to re-appreciate the evidence.

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Neutral Citation No:=2024:PHHC:033164

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4. Keeping in view the above fact as well as that no perversity has

been pointed out in the judgment of the Lower Appellate Court, no ground is

made out for any interference.

5. The regular second appeal stands dismissed.

(HARSIMRAN SINGH SETHI) (JUDGE) 07.03.2024 kv Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2024:PHHC:033164

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