BINDU NATRAJAN Vs. AVI OIL INDIA P. LTD

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner who was an employee of the respondent-company, and whose services were terminated in terms of the appointment letter by giving three months ' salary.

(2.) THE issue in the present case is whether the writ petition is maintainable more so when the contractual condition of the petitioner having received three months ' salary was complied with.

(3.) IN the present case, 50% shareholding of the respondent company is of a French Company, M/s. NYCO SA (France). The other two companies which hold shareholding in the respondent-company are the Indian Oil Corporation Ltd. and Balmer Lawrie & Co. Ltd. which are Indian companies and PSUs.