P.V.DURAISAMY Vs. PROJECT HOLDER/ADMINISTRATOR

JUDGEMENT

(1.) The appellant P.V. Duraisamy is the plaintiff in O.S. No.224 of 2003 on the file of the II Additional District Munsif Court, Salem and respondent in A.S. No.79 of 2008 on the file of the Principal Subordinate Court, Salem.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and in appropriate places, their ranking in the present appeal would also be indicated.

(3.) The appellant/plaintiff filed a suit in O.S.No.224 of 2003 for a relief of declaration that the relieving order dtd. 4/2/2003 issued by the defendant is illegal and null and void and for a consequential relief of permanent injunction directing the defendant not to relieve the plaintiff from his job except under due process of law.