MPHASIS LIMITED Vs. ASHOK S. NARAYANPUR

JUDGEMENT

(1.) The Award, dtd. 6/10/2020 in Ref. No.29/2017 on the file of the Principal Labour Court, Bengaluru (hereinafter referred to as 'the Labour Court' for short) allowing the reference of the Respondent is challenged by the Mphasis Limited.

(2.) The question that falls for consideration before this Court is:

(3.) Respondent was appointed as a Software Trainee in Mphasis Limited (Software Company) and was subsequently promoted as a Senior System Engineer, later as a Project Engineer. Respondent submitted resignation letter for his personal reason and the same was accepted by the Petitioner, reliving letter was issued and all the dues were settled.