(1.) I.A.14279/2021 By way of the present application filed under sec. 151 of Code of Civil Procedure 1908 ('CPC') the plaintiff seeks a direction that defendant No. 1, M/s Royal Bank of Scotland, India ('RBS') be directed to pay 'back wages' with all consequential benefits to the plaintiff for the period from 30/3/2019 to 23/9/2021 alongwith interest thereon.
(2.) The principal prayer in the application reads as under:
(3.) Ms. Manali Singhal, learned counsel appearing for the plaintiff, submits that at the stage when the plaintiff approached this court by way of the suit, the plaintiff's employment had not been terminated; and therefore, arising from the cause of action cited in the plaint, the plaintiff had made the following claims in the suit: