VIJAYA GANAPATHI Vs. INTUIT TECHNOLOGY SERVICES PVT. LTD.

JUDGEMENT

(1.) Aggrieved by the award dtd. 25/11/2019 in Industrial Dispute No. 21/2013 passed by the Second Additional Labour Court, Bengaluru the workman has preferred Writ Petition No. 874/2020 and the Management has preferred Writ Petition No. 10902/2020.

(2.) For the purpose of convenience the parties will be referred to henceforth as Management and Workman respectively. So also for clarity the documents produced in W.P. No. 10902/2020 will be referred to.

(3.) M/s. Intuit Technology Private Limited is a company incorporated under the companies Act. The said company is engaged in development of Software and financial accounting under the tax preparation software. The Management appointed the workman on 1/3/2011 under the letter Annexure-B as Staff Software Engineer. He reported to work on 23/3/2011. The annual pay package was Rs.28.00 lakhs. Annexure-B(1) was the employment agreement. As per clause-II of the Employment agreement, the employment was terminable by either parties with one month notice and in case of termination by the management one month notice with one month wages.