LARSEN AND TOUBRO LIMITED Vs. R SIVAKUMAR

JUDGEMENT

(1.) THIS Civil Revision Petition filed under Article 227 of the Constitution of India, is directed against the order passed in I.A. 4235/94 in O.S. 2121/94 on the file of V Assistant Judge, City Civil Court, Madras.

(2.) SHORT facts are:

(3.) I have carefully considered that submission made by the learned counsel. To consider this objection, the relevant clause in Ex. P8 promotion order need be extracted. It reads as follows: