GAURAV RAJGARIA Vs. MARUTI SUZUKI INDIA LIMITED

JUDGEMENT

(1.) Through the present Appeal, the Appellant assails the correctness of a judgment dated 02 07.2025 [hereinafter referred to as 'Impugned Judgment'] passed by the learned Single Judge, whereby the plaint filed by the Appellant [Plaintiff before the learned Single Judge] was rejected by learned Single Judge in exercise of powers under Order VII Rule 11 of the Code of Civil Procedure, 1908 [hereinafter referred to as 'CPC'].

(2.) A plain reading of the Impugned Judgment shows that the plaint has been rejected on the ground that specific performance of employment contract is not permissible as per Sec. 14 of the Specific Relief Act, 1963 [hereinafter referred to as 'SRA'], and the services of the Appellant have been terminated/dispensed with, in accordance with the terms of the employment contract.

(3.) In order to comprehend the controversy involved in the present case, the relevant paragraphs of the plaint are extracted below: