N. RAMASAMY Vs. BHARAT HEAVY ELECTRICALS LTD.

JUDGEMENT

(1.) The plaintiff in O.S.No.106 of 1997 on the file of the District Munsif Court, Tiruchirapalli is the petitioner herein.

(2.) The suit is filed by the plaintiff against his employer for a declaration that the proceedings against him that culminated into a penalty advice dated 9/6/1984 is void and nonest and for consequential relief of mandatory injunction, directing the defendant to restore all the benefits.

(3.) The plaintiff was working as a Machinist Grade III under the defendant which is a corporate body undertaken by the Government of India.