DINESH CHADHA Vs. HOTEL QUEEN ROAD PVT. LTD.

JUDGEMENT

(1.) THE present suit is filed by the plaintiff seeking relief of declaration and damages. As per the plaint the plaintiff was employed by defendant No.1 in its hotel, namely, Hotel Ramada Plaza at the post of General Manager vide contract letter dated 10.10.2007. Defendant No.2 is said to be a director of defendant No.1. Defendant No.3 is the younger brother of defendant No.2 who is said to have taken over the control of defendant No.1 with effect from 14.01.2009.

(2.) IT is averred that the plaintiff officially joined the Hotel on 15.11.2007 at the post of General Manager and continued to work till 02.01.2009.

(3.) IT is further averred that the plaintiff went on leave from 26.12.2008 till 01.01.2009. On 02.01.2009 when the plaintiff joined back his duties, the plaintiff was called by defendant No.2 and was orally asked to resign from the job as General Manager. It is averred that no reasons were assigned and the plaintiff was asked to leave the office abruptly. The plaintiff could not even take his original papers lying in the office containing important documents, bills, etc. The plaintiff returned the laptop and the company car provided to the plaintiff was also taken away forcibly.