MANIK LAL BHOWMIK Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The plaintiff's grievance is that the defendant employer has defamed him. He has claimed a decree for Rs. 50 lacs as damages and an order of permanent injunction restraining the defendant from publishing further defamatory matters concerning the plaintiff. The undisputed facts of the case are as follows.

(2.) The plaintiff was appointed by the defendant as a Telecom Accounts Clerk on 19 Oct., 1973. Subsequently, he was promoted to the post of Senior Accountant with effect from 1 April, 1987.

(3.) By an order dated 18 Aug., 1983 the defendant directed the plaintiff to produce all certificates along with mark-sheets in original of all the examinations that the plaintiff had passed along with certificate from the Head Master/Principal of the institution that the plaintiff had last attended indicating that the plaintiff was a student of that institution. The plaintiff states that he submitted the required documents under cover of a letter dated 22 Aug., 198