ASSOCIATED PRESS Vs. LAURINDA KEYS LONG

JUDGEMENT

(1.) MS. Laurinda Keys Long, the respondent No. 1 herein is a person of Indian origin holding an American passport, who was employed by the Associated Press, the petitioner herein on 11th october, 1976 in U. S. A. The petitioner is an accredited news agency with Press Information Bureau and engaged in news collection and distribution.

(2.) THE respondent No. 1 after employment with the petitioner worked in various countries as per their directions and requirement as a Journalist. By letter dated 27th August, 1999, she was transferred and posted for the first time to India (New Delhi) as a News Editor. The respondent No. 1 was paid wages and salary as per the terms and conditions of employment from 1976 onwards. It is a case of the petitioner that even after transfer to India, her salary was paid in US dollars in her US account though tax at source was being deducted and paid to the Indian Government.

(3.) THE petitioner terminated the services of the respondent No. 1 on 30th November, 2004. It is a case of the respondent No. 1 that termination was without any cause or reason.