PRABHAKAR KABRA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) A Petition under Sec. 482 Cr.P.C. has been filed to challenge the Order dtd. 16/10/2021 of learned ASJ whereby the Order of learned M.M dtd. 13/3/2019 dismissing the Application under Sec. 156(3) Cr.P.C. of the Petitioner, has been upheld.

(2.) Briefly stated, the Petitioner a Senior Citizen and it is stated that he was working as Assistant Vice president in M/s Salasar Services (Insurance) Borkers Pvt. Ltd./Respondent No.2 since 10/1/2014. He worked in the Organization with utmost dedication integrity and sincerity and carved a niche for himself in the Organization. He never took leave during his entire tenure till the year 2017. However, after taking due Leave after sanction, he went to visit his family in London from 7/7/2017 to 5/8/2017.

(3.) Suddenly, in the mid of his Leave period, he received an email dtd. 19/7/2017 from the office of the Company stating that his services were terminated with immediate effect and that the dues would be settled in terms of the Appointment Letter. He was embarrassed and humiliated by the termination of his job while he was away from his country to be with his family in London. The Letter did not give any reason for sudden termination of his services except that it was stated that due to steep fall in the business of the Company during the month of June, 2017, his services were terminated.