SAKET SINGH & ORS Vs. GIRDHARI LAL

JUDGEMENT

(1.) Crl.M.C. 2306/2013 & Crl. M.A. 8876/2013 (stay), 4574/2014 (for bringing on record additional facts); CRL.M.C. 2307/2013 & Crl. M.A. 8879/2013 (stay) & CRL.M.C. 241/2014 & Crl. M.A. 19287/2014 (for bringing on record additional facts and grounds), 6154/2015 (for bringing on record additional facts and grounds), 6155/2015 (for condonation of delay of 33 days in re-filing.

(2.) All these petitions emanate out of a complaint filed by respondent Girdhari Lal. Petitioners have been arrayed as management of M/s. RT Outsourcing Services Limited.

(3.) Allegations in the complaint are that the complainant was working with the management for several years. It is alleged that the management sought to terminate the services of the complainant because the complainant belongs to scheduled caste category.