G.S. PAUL Vs. ESYS INFORMATION TECHNOLOGY LTD.

JUDGEMENT

(1.) The plaintiff seeks recovery of Rs. 2,12,80,000/ - on account of arrears of salary and damages etc. along with interest @ 15% per annum till realization of the amount.

(2.) It is plaintiff's case that he has been engaged by Defendant on contract for a period of three years under the following terms:

(3.) Your services shall be considered confirmed upon joining, which is subject to quarterly review of the business plan and achievements. Company reserves the right to terminate the employment. A notice of 2 months shall be served or Salary in lieu of the notice period shall be paid. You can also terminate the employment by serving a notice period of two months.