TATA COMMUNICATIONS LTD Vs. S KOMALAVALLI

JUDGEMENT

(1.) The present civil revision petition is directed to strike off the plaint in O. S. No. 1996 of 2011 on the file of the learned IV Assistant Judge, City Civil Court, Chennai.

(2.) The defendants in the said suit are the petitioners herein and the plaintiff thereon is the respondent.

(3.) The respondent herein has laid the said suit against the petitioners for declaration that the charge sheet issued by the first petitioner dated 11.1.2011 is invalid, void ab-initio null and void and not binding on her and for permanent injunction restraining the petitioners herein from in any way taking action based on the said charge sheet and interfering with her employment and service rights. The petitioners herein seeking to strike off the said plaint, have come up with the present civil revision petition.