Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1699 OF 2002
HARYANA AGRICULTURAL UNIVERSITY .......APPELLANT(S)
Versus
DEVI PRAKASH & ORS. .....RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties. The appeal is directed against
a judgment of the Punjab & Haryana High Court in a second appeal. No question of
law was raised before the High Court. The finding of fact recorded by the District
Judge which were endorsed by the High Court is that the respondents were technical
hands and were matriculates with ITI certificates and were entitled to a pay scale of
1200-2040. The learned counsel for the appellant has sought to produce before us a
th
document dated 18 September 1991. This document is subsequent to the suit and in
any case was not exhibited in the present proceedings. We, therefore, decline the prayer
of the learned counsel for the appellant to take this on record.
2. In view of the above, we find no merit in this appeal. It is, accordingly,
dismissed.
...........................J.
( HARJIT SINGH BEDI )
New Delhi; ...........................J.
April 30, 2009. ( B. SUDERSHAN REDDY )