SANDEEP KUMAR JHA Vs. M/S. FIITJEE LTD

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of Arbitrator for adjudication of disputes with respondent.

(2.) Petitioner claims to be holding degree in B.Sc (Hons) and M.Sc. in Physics and carrying ample experience in teaching and imparting education to students who have been preparing for competitive entrance examinations for engineering and medical course after completing their senior secondary school. According to petitioner, respondent is a limited company incorporated under the provisions of Companies Act, 1956 and engaged in training the students for competitive exams such as IIT-JEE, various Olympiads, school exams and board exams etc.

(3.) Petitioner claims that vide appointment letter dtd. 4/12/2009, respondent employed the petitioner at the post of "Professor A2 " in Physics Department for imparting education to the students. The appointment letter contained the Service Rules for the Employees dtd. 4/12/2009, Code of conduct for Employees of FIITJEE and Pay, Allowances and Perquisites Policy of FIITJEE Members and Clause- 36(a) thereof contained that any dispute between the parties shall be referred to arbitration. Petitioner joined the services of the respondent on 21/10/2010 on probation basis.