M. KANNAN Vs. TECH MAHINDRA LIMITED

JUDGEMENT

(1.) The present Civil Revision Petition has been filed against the fair and decretal order dtd. 1/11/2022 passed by the learned Additional District Munsiff, Alandur dismissing IA No.277 of 2019 in OS No.8 of 2018 filed by the revision petitioner seeking to amend the plaint under Order VI, Rule 17 of the Code of Civil Procedure.

(2.) The revision petitioner, who is the plaintiff, instituted a suit for declaration to declare that the proposed action of the defendant in invoking "the Exit and Retirement Policy dtd. 24/3/2017 and effective 1/4/2017" to retire the plaintiff upon completing the age of 55 years is illegal unlawful, arbitrary, discriminative, capricious and also not in accordance with the principles of natural justice. The consequential relief of permanent injunction is also sought for by the revision petitioner-plaintiff.

(3.) The suit was instituted in the year 2018 and during the pendency of the suit, the revision petitioner-plaintiff was terminated from service. Due to implementation of the policy, which is under challenge in the suit. Since the revision petitioner-plaintiff was terminated from service, IA No.277 of 2019 was filed under Order VI, Rule 17 of the Code of Civil Procedure to amend the plaint, so as to seek the relief of compensation in lieu of the left out services in the event of succeeding in the suit by the revision petitioner-plaintiff.