SUBIR KUMAR MUKHOPADHYAY Vs. KESORAM INDUSTRIES LIMITED

JUDGEMENT

(1.) The petitioner, Mr. Subir Kumar Mukhopadhyay, resides at Flat nos. 1 and 2, second floor, 28/2 Onkarmal Jetia Road, near Nabanna bus stand, P.S. Shibpur, Howrah- 711103.

(2.) The respondent is a public limited company, Kesoram Industries Limited, having its office at 9/1 R.N. Mukherjee Road, P.S. Hare Street, Kolkata-700001. Relevant facts

(3.) The petitioner entered into a written contract of service with Kesoram Industries initially for a period of 1 year for a remuneration of Rs.5,00,000.00 (Rupees five lakhs) per month from June 1, 2015 to May 31, 2016. Such time period was later extended from time to time but the terms and condition for the contract remain unchanged, except for the remuneration.