TV TODAY NETWORK LTD Vs. ANKITA SODHI

JUDGEMENT

(1.) The present petition under Article 226 and 227 of the Constitution of India has been filed by the petitioner seeking the following reliefs: It is, therefore, most respectfully prayed that in view of the facts and circumstances this Hon'ble Court may be pleased to:

(2.) The respondent no. 1 ('respondent workman' hereinafter) was engaged in the petitioner entity vide a service agreement dtd. 7/8/2006, on contractual basis for a period of 3 years which was subsequently extended for another 3 years vide agreement dtd. 7/8/2009.

(3.) It is stated that the respondent workman voluntarily left the job by tendering her resignation on 26/7/2011, however, the petitioner has contended that she was removed from the job due to her alleged involvement in forgery, cheating and fabrication of documents.