SARITA SINGH Vs. SHREE INFOSOFT PRIVATE LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment and order dtd. 1/8/2018 of a Single Judge of the High Court of Punjab and Haryana in RSA No 3369 of 2018 (O&M).

(3.) The appellant is a software developer who joined the services of the respondent on 15/11/2012. The respondent is a company based in Gurgaon and engages in the business of software development. As a software developer, the appellant was employed on an annual package of Rs.13,50,400..00 The terms of employment were contained in a letter of offer dtd. 15/11/2012. The conditions of employment included the following stipulation: