KRISHANLAL Vs. STATE OF JAMMU AND KASHMIR
LAWS(SC)-1994-2-53
SUPREME COURT OF INDIA (FROM: JAMMU & KASHMIR)
Decided on February 25,1994

Krishanlal Appellant
VERSUS
STATE OF JAMMU AND KASHMIR Respondents





Cited Judgements :-

SAUDRABAI AND ANOTHER (DEAD) THROUGH LRS. MANAK BAI WD/O MANGILAL AND OTHERS VS. SEETABAI W/O KAILASH CHANDRA AND OTHERS [LAWS(MPH)-2004-11-85] [REFERRED TO]
STATE BANK OF INDIA VS. VIVEK GARG [LAWS(SIK)-2010-5-5] [REFERRED TO]
PRADEEP KUMAR AGARWAL AND OTHERS VS. MAHESH CHANDRA GUPTA AND ANOTHER [LAWS(UTN)-2017-11-17] [REFERRED TO]
PRADEEP KUMAR AGARWAL AND OTHERS VS. MAHESH CHANDRA GUPTA AND ANOTHER [LAWS(UTN)-2017-11-17] [REFERRED TO]
ROSLIND JOHN VS. STATE OF KERALA [LAWS(KER)-2017-10-140] [REFERRED TO]
RAM NIWAS AGGARWAL VS. JATINDER PAL SINGH AND ORS. [LAWS(P&H)-2014-8-268] [REFERRED TO]
PREM SINGH CHOUDHARY VS. JODHPUR VIDYUT VITARAN NIGAM LIMITED [LAWS(RAJ)-2019-5-103] [REFERRED TO]
DODSAL PRIVATE LIMITED VS. DELHI ELECTRIC SUPPLY UNDERTAKING OF THE MUNICIPAL CORPORATION OF DELHI [LAWS(SC)-1996-7-41] [CITED]
JALAM SINGH VS. STATE OF H P [LAWS(HPH)-2005-3-18] [REFERRED TO]
KISHOR VS. THE MUNICIPAL COMMISSIONER AND ORS. [LAWS(BOM)-2015-1-163] [REFERRED TO]
CALCUTTA LANDING AND SHIPPING COMPANY LIMITED VS. HOWRAH MUNICIPAL CORPORATION [LAWS(CAL)-2024-10-3] [REFERRED TO]
M SADASIVA SEKHAR VS. DISTRICT COLLECTOR KURNOOL [LAWS(APH)-2003-3-160] [REFERRED TO]
SHANTABEN DARUBHAI JIBHAI VS. HASMUKHBHAI BHAILALBHAI PATEL [LAWS(GJH)-2012-1-153] [REFERRED TO]
ABDUL SALAM VS. HANS RAJ [LAWS(DLH)-1995-11-42] [REFERRED TO]
B L KAPUR VS. ALLAHABAD BANK [LAWS(DLH)-1995-11-53] [REFERRED]
PREM SINGH VS. ADDITIONAL DISTRICT AND SESSIONS JUDGE [LAWS(ALL)-2022-11-110] [REFERRED TO]
State of U.P. VS. Prem Shankar Sharma and others [LAWS(ALL)-2006-10-213] [REFERRED TO]
Purna Theatre VS. State of West Bengal [LAWS(CAL)-1999-10-40] [REFERRED TO]
STATE OF UTTAR PRADESH VS. TRILOKI NATH PANDEY H C C P 232 [LAWS(ALL)-2004-12-201] [REFERRED TO]
S.P. ANAND VS. U.O.I & ORS. [LAWS(MPH)-2006-8-101] [REFERRED TO]
HARIGANGABEN PUROHIT VS. V SHAHJAHAN [LAWS(MAD)-2010-7-486] [REFERRED TO]
RAJESH MALVIYA AND ORS. VS. COMMERCIAL TAXES DEPARTMENT (EXCISE) [LAWS(MPH)-2016-4-34] [REFERRED TO]
DODSAL PRIVATE LIMITED VS. DELHI ELECTRIC SUPPLY UNDERTAKING OF THE MUNICIPAL CORPORATION OF DELHI [LAWS(SC)-1996-2-155] [REFERRED TO]
RAM PAL SINGH VS. STATE OF U P [LAWS(ALL)-2006-3-44] [REFERRED TO]
YOGENDRA KUMAR TIWARI VS. STATE OF U.P. [LAWS(ALL)-2017-5-143] [REFERRED TO]
S U ASHRAM VS. ADJ [LAWS(ALL)-2016-1-348] [REFERRED]
T S ANGAMI VS. STATE OF NAGALAND AND OTHERS [LAWS(GAU)-2017-7-72] [REFERRED TO]
RITU SHRIVASTAVA VS. SHIV SINGH [LAWS(MPH)-2014-6-188] [REFERRED TO]
Rajendra Singh VS. State of M.P. [LAWS(MPH)-1996-8-94] [REFERRED TO]
THE STATE OF TRIPURA VS. SRI SWAPAN DAS [LAWS(TRIP)-2016-11-11] [REFERRED TO]
UNION OF INDIA VS. MAJOR S.P. SHARMA [LAWS(SC)-2014-3-12] [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. JAIN KALAR SAMAJ [LAWS(BOM)-2024-10-56] [REFERRED TO]
ESTATE OFFICER HUDA VS. T GANGAMMA [LAWS(APH)-1995-12-48] [REFERRED TO]
NALIVELA KOMARAIAH VS. GANNU NAGAMANI [LAWS(APH)-1999-7-114] [REFERRED TO]
RAILTECH SCHLATTER SYSATEMS VS. BHILI STTEEL PLANT [LAWS(CHH)-2004-4-10] [REFERRED TO]
MAHESH CHANDRA RAIKWAR VS. RAVI KANKANE [LAWS(ALL)-2013-8-13] [REFERRED TO]
K SWARNA KUMARI VS. GOVERNMENT OF ANDHRA PRADESH [LAWS(APH)-2006-2-96] [REFERRED TO]
SHAMSHAD KHATUN VS. STATE OF BIHAR [LAWS(PAT)-2010-1-91] [REFERRED TO]
AINUL KHAN ALIAS ENUL HAQUE KHAN VS. STATE OF BIHAR [LAWS(PAT)-1999-11-48] [REFERRED TO]
SHRIRAM YADAV VS. RAJASTHAN STATE ROAD TRANSPORT CORPN [LAWS(RAJ)-1994-9-29] [REFERRED TO]
SHALINI D/O HARISHKUMAR KOTIAN VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-7-173] [REFERRED]
NATIONAL TEXTILE CORPORATION VS. SWADESHI COTTON MILLS CO. LTD. [LAWS(ALL)-1999-12-160] [REFERRED TO]
MADAN PAL SINGH VS. PUSHPA LATA PANDEY [LAWS(ALL)-1998-5-66] [REFERRED TO]
A.K. PATEL AND CO VS. GUJARAT URJA VIKAS NIGAM LIMITED [LAWS(GJH)-2017-1-158] [REFERRED TO]
V. VENKAT REDDY VS. DISTRICT COLLECTOR [LAWS(TLNG)-2023-12-97] [REFERRED TO]
MANUBHAI VADILALSHAH VS. NOOPUR DEVELOPERS AND ORS. [LAWS(BOM)-2015-2-84] [REFERRED TO]
SEW INFRASTRUCTURE LIMITED VS. MICRO & SMALL ENTERPRISES FACILITATION COUNCIL [LAWS(CHH)-2024-2-19] [REFERRED TO]
PRESIDENT MANIPUR PRADESH CONGRESS COMMITTEE VS. SPEAKAR MANIPUR LEGISLATIVE ASSEMBLY [LAWS(GAU)-1997-6-20] [REFERRED TO]
ROOP RAM VS. GEETA RANI [LAWS(ALL)-2017-10-18] [REFERRED TO]
MUKHTAR BEGUM VS. ABDUL GAFFAR [LAWS(ALL)-2019-4-309] [REFERRED TO]
KAMLA DEVI VS. IKRAM ALI AND ANOTHER [LAWS(ALL)-2019-4-164] [REFERRED TO]
MANJU SHARMA AND 2 OTHERS VS. SUDHA SHARMA AND 4 OTHERS [LAWS(ALL)-2019-5-131] [REFERRED TO]
VIMLESH KUMAR SHARMA VS. CENTRAL ADMINISTRATIVE TRIBUNAL CIRCUIT BENCH LKO. [LAWS(ALL)-2019-9-247] [REFERRED TO]
MANSUKHLAL K BHALAL VS. BANK OF INDIA [LAWS(GJH)-2006-8-10] [REFERRED TO]
CHIRAGUDDIN VS. URMILA RANI [LAWS(DLH)-2014-9-145] [REFERRED TO]
SMT. ALOKA BHATTACHARJEE VS. NORTH BENGAL STATE TRANSPORT CORPORATION & ORS. [LAWS(CAL)-2016-11-7] [REFERRED TO]
MOHD. SHAFIQUE VS. ADDITIONAL DISTRICT JUDGE, COURT NO2, JAUNPUR [LAWS(ALL)-2013-8-34] [REFERRED TO]
ANOJ NAYAK VS. STATE OF MP [LAWS(MPH)-2019-11-82] [REFERRED TO]
CARLTON ESTATE CONDOMINIUM ASSOCIATION VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2020-11-115] [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [LAWS(SC)-1996-8-129] [RELIED ON]
TAHIR VS. GOPAL KRISHAN VERMA [LAWS(UTN)-2014-11-4] [REFERRED TO]
STATE OF UTTARAKHAND AND ORS. VS. S. PARAMJEET SINGH [LAWS(UTN)-2019-6-38] [REFERRED TO]
BABULAL SAINI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2000-2-73] [REFERRED TO]
GENUINE PROMOTERS PVT. LTD. VS. VINOD KUMAR [LAWS(P&H)-2014-7-755] [REFERRED TO]
RAM CHAND TOLANI VS. STATE OF RAJASTHAN [LAWS(RAJ)-2003-1-18] [REFERRED TO]
E TECH PROJECTS PRIVATE LIMITED VS. STATE OF CHHATTISGARH, THROUGH PRINCIPAL SECRETARY [LAWS(CHH)-2018-3-59] [REFERRED TO]
POSYSHA INDUSTRIES CO LTD VS. COLLECTOR [LAWS(ALL)-1997-10-89] [REFERRED TO]
BHAJAN CHANDRA DEBNATH VS. STATE OF TRIPURA [LAWS(GAU)-2005-2-22] [REFERRED TO]
ANOOP KUMAR AND OTHERS VS. DOONGERMAL SINGODIYA AND ANOTHER [LAWS(ALL)-2019-4-126] [REFERRED TO]
RAKESH KUMARI VS. STATE OF U P [LAWS(ALL)-2019-7-306] [REFERRED TO]
JHALANI TOOLS INDIA LIMITED VS. UNION OF INDIA [LAWS(DLH)-2000-12-110] [REFERRED]
L.G. ELECTRONICS INDIA PVT. LTD. VS. USHA INDIA LTD. AND ORS. [LAWS(DLH)-2003-9-167] [REFERRED TO]
GOVINDA RAO U VS. GOVERNMENT OF ANDHRA PRADESH [LAWS(APH)-2001-11-168] [REFERRED TO]
ROSLIND JOHN VS. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT INDUSTRIES DEPARTMENT [LAWS(KER)-2018-1-205] [REFERRED TO]
RAJESH VERMA VS. STATE OF H.P. [LAWS(HPH)-2013-5-71] [REFERRED TO]
VIDUR IMPEX & TRADERS PVT. LTD. VS. PRADEEP KUMAR KHANNA [LAWS(DLH)-2013-5-386] [REFERRED TO]
K YADAIAH VS. CHIEF SECURITY COMMISSIONER RAILWAY PROTECTION FORCE [LAWS(APH)-2006-8-94] [REFERRED TO]
BRABHABEN HARSHADRAY DESAI VS. STATE GOVERNMENT [LAWS(GJH)-2008-6-59] [REFERRED TO]
PRABHABEN HARSHDRAY DESAI VS. STATE OF GOVERMENT [LAWS(GJH)-2008-7-6] [REFERRED TO]
KAMLAKAR AND ORS. VS. THE STATE OF MAHARASHTRA AND ORS. [LAWS(BOM)-2017-12-323] [REFERRED TO]
PURNA CHANDRA BEHERA VS. DIBAKAR BEHERA [LAWS(ORI)-2008-8-82] [REFERRED TO]
SHAHABUDDIN VS. STATE OF BIHAR [LAWS(SC)-2010-3-66] [REFERRED TO]
R SULOCHANA DEVI VS. D M SUJATHA [LAWS(SC)-2004-10-22] [REFERRED TO]
GULJAR SINGH VS. UNION OF INDIA [LAWS(DLH)-2005-10-14] [REFERRED TO]
JYOTI FORGE AND FABRICATION VS. STATE OF ASSAM [LAWS(GAU)-2010-4-53] [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [LAWS(SC)-1996-3-70] [RELIED ON]
PRAVAT KUMAR MISHRA VS. STATE OF ORISSA AND ORS. [LAWS(ORI)-2015-9-28] [REFERRED TO]
SANJAY KUMAR MAHAJAN S/O SRI NAND LAL SAH VS. STATE OF BIHAR WITH [LAWS(PAT)-2010-4-668] [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARENDRA ARORA [LAWS(SC)-2001-5-22] [REFERRED]
GOPALBHAI MOHANLAL MANKADIA VS. PUNJAB NATIONAL BANK [LAWS(GJH)-1995-12-19] [REFERRED TO]
SOMA DAS(MALLICK) VS. STATE OF WEST BENGAL [LAWS(CAL)-2018-8-363] [REFERRED TO]
RAVI KANT VS. BHUPENDER KUMAR [LAWS(HPH)-2007-8-6] [REFERRED TO]
EBIX SINGAPORE PRIVATE LIMITED VS. COMMITTEE OF CREDITORS OF EDUCOMP SOLUTIONS LIMITED [LAWS(SC)-2021-9-41] [REFERRED TO]
ARCE POLYMERS PRIVATE LIMITED VS. ALPHINE PHARMACEUTICALS PRIVATE LIMITED [LAWS(SC)-2021-12-14] [REFERRED TO]
SANJU KUMARI AND ORS. VS. THE STATE OF BIHAR AND ORS. [LAWS(PAT)-2019-4-217] [REFERRED TO]
GUDDU VS. CHANDRA KISHORE SHARMA [LAWS(ALL)-2019-3-142] [REFERRED TO]
SUNIL KUMAR SINGH VS. STATE OF U P THRU PRIN SECY STAMP & REGISTRATION LKO & ANR [LAWS(ALL)-2017-4-401] [REFERRED TO]
LAXMI VIJAY VERMA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2009-8-74] [REFERRED TO]
AKHILESH KUMAR TYAGI VS. UNION OF INDIA [LAWS(DLH)-1995-9-1] [REFERRED]
AKHILESH KUMAR TYAGI VS. UNION OF INDIA [LAWS(DLH)-1995-9-116] [REFERRED TO]
RAM KRISHNA DHANDHANIA VS. CIVIL JUDGE SR DIVN [LAWS(ALL)-2005-7-92] [REFERRED TO]
GADIRAJU NARAYANA RAJU VS. JOINT COLLECTROR KHAMMAM [LAWS(APH)-2007-3-25] [REFERRED TO]
K NATRAJAN VS. STATION COMMANDER AIR FORCE STATION [LAWS(APH)-2007-4-15] [REFERRED TO]
FGP LIMITED MUMBAI VS. PRESIDING OFFICER LABOUR COURT III [LAWS(APH)-2005-11-82] [REFERRED TO]
G V TRIVENI PRASAD VS. SYNDICATE BANK [LAWS(APH)-2006-11-6] [REFERRED TO]
PANCHANAN SAHOO VS. HIGH COURT OF ORISSA AND ANR. [LAWS(ORI)-2008-12-118] [REFERRED TO]
MARTIN AND HARRIS LIMITED VS. VITH ADDITIONAL DISTT JUDGE [LAWS(SC)-1997-12-135] [RELIED ON]
VINAY KUMAR "PAPPU" © BINAY KUMAR "PAPPU" S/O LATE DR.SURENDRA NATH RAI YADAV VS. STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, URBAN DEVELOPMENT AND HOUSING DEPARTMENT, [LAWS(PAT)-2010-5-224] [REFERRED TO]
HRIDYA NAND PANDEY VS. STATE OF BIHAR [LAWS(PAT)-2011-9-43] [REFERRED TO]
M ANNAMALAI VS. NATTUKOTTAI NAGARATIAR OYAMADAN THIRUVANNAMALAI [LAWS(MAD)-2000-8-119] [REFERRED TO]
GOLDEN TRINGLE FORT and PALACE PVT LTD VS. RAJKUMARI SIDHI KUMARI [LAWS(RAJ)-2002-9-17] [REFERRED TO]
JITEN AGRO LAND AND FARM PVT. LTD VS. MINISTRY OF ENVIRONMENT & FOREST [LAWS(BOM)-2021-9-241] [REFERRED TO]
GOPAL PRASAD SINGH VS. STATE OF BIHAR [LAWS(PAT)-2019-8-16] [REFERRED TO]
SHIVASHAKTI SUGARS LIMITED VS. SHREE RENUKA SUGAR LIMITED & ORS. [LAWS(SC)-2017-5-65] [REFERRED TO]
VANUMU KONDAMMA VS. POLAVARAPU SIMHACHALAM [LAWS(APH)-2013-9-60] [REFERRED TO]
ISWAR MAHADEB VS. PRADEEP KUMAR JAIN AND SONS (HUF) [LAWS(CAL)-2024-4-133] [REFERRED TO]
RAMESH KUMAR VS. FOOD CORPORATION OF INDIA [LAWS(HPH)-2013-1-19] [REFERRED TO]
SAI EDUCATIONAL SOCIETY VS. STATE OF A P [LAWS(APH)-2003-7-40] [REFERRED TO]
M/S. HARIHAR BUILDSPACE PVT. LTD. VS. UNION OF INDIA [LAWS(BOM)-2020-10-45] [REFERRED TO]
COMMISSIONER OF CUSTOMS MUMBAI VS. VIRGO STEELS BOMBAY [LAWS(SC)-2002-4-151] [REFERRED]
MOHD YUNUS KHAN VS. STATE OF UP [LAWS(SC)-2010-9-104] [REFERRED TO]
N RAJENDRAN VS. V C P PERIAKATHAN [LAWS(MAD)-2011-12-22] [REFERRED TO]
NOOR MOHD. SHAMI SHAIKH VS. MAHARASHTRA HOUSING [LAWS(BOM)-2013-10-98] [REFERRED TO]
PARMOD BAGGA VS. STATE OF DELHI [LAWS(DLH)-2007-9-303] [REFERRED TO]
DR. JASVEER SINGH AND ORS. VS. UNION OF INDIA (UOI) AND ORS. [LAWS(DLH)-2011-3-453] [REFERRED TO]
UMESH CHANDRA VS. STATE OF U P [LAWS(ALL)-2005-10-175] [REFERRED TO]
HIND SPECTRON MAMUFACTORES PVT LTD VS. UCO BANK [LAWS(CAL)-2007-2-15] [REFERRED TO]
PRADIP KUMAR CHATTERJEE VS. STATE OF WEST BENGAL [LAWS(CAL)-1995-6-13] [REFERRED TO]
ASHA DEVI VS. DAU DAYAL (DECEASED) [LAWS(HPH)-2019-8-108] [REFERRED TO]
STATE OF HARYANA VS. VED PARKASH GUPTA [LAWS(P&H)-1998-11-42] [REFERRED]


JUDGEMENT

- (1.)Procedure is handmaid of justice. That is a trite saying. By the same token, procedural safeguard cannot be placed at such high a pedestal as always to knock down an order passed in violation of the same, if it be otherwise legal. This is due to legal maxim "quilibet potest renunciarejuri pro se introducto", meaning, an individual may renounce a law made for his special benefit.
(2.)The above is the keynote thought which would pervade in the present cases, one of which is an appeal by special leave against the judgment of Jammu and Kashmir High court in CSA no. 1 of 1989 rendered on 19/04/1990 by which the High court allowed the appeal of the respondent State and set aside the judgment of District Munsif, Poonch by which a suit of the appellant challenging the order of dismissal passed on 31/01/1978 had been decreed, which order had come to be upheld by District Judge, feeling aggrieved at which the High court had been approached by way of second appeal. Another is a writ petition filed directly in this court making a grievance about illegal termination of service and seeking a declaration that dismissal was void and non est.
(3.)The High court dismissed the suit of the appellant on two grounds: (1 the civil court had no jurisdiction to entertain the suit; and (2 the suit was barred by resjudicata.


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