ICICI PRUDENTIAL LIFE INS. Vs. PRADEEP ARORA

JUDGEMENT

(1.) This revision petition is directed against the order dated 16.05.2018 passed by the District Judge, Sriganganagar, whereby the application filed by the petitioner under Order VII, Rule 11(d) CPC seeking rejection of the plaint as barred by law, has been rejected.

(2.) The respondent-plaintiff filed a suit for declaration and injunction, inter-alia, with the submissions that the plaintiff was granted appointment as Agency Manager - Channel Development Grade-II (Rural division) by order dated 15.05.2007; by order dated 26.12.2007, the plaintiff was made permanent on the post of Agency Manager; on 30.06.2008, the plaintiff was given promotion w.e.f. 15.05.2008 as Sales Manager - Rural Channel Development Grade-III. It was indicated that service contract was executed between the plaintiff and defendants, whereby it was, inter-alia, provided that if the defendant was to terminate the services of the plaintiff, it was required to give a two months' prior notice or two months' salary. It was claimed that the plaintiff was performing his duties to the best of his abilities and was fulfilling all the targets and he was given incentive also on account of his performance. It was alleged that due to influence of one Tarun Singh (ARM), the plaintiff was transferred from Sriganganagar to Suratgarh Branch; he was again transferred from Suratgarh to Sriganganagar in June, 2010, whereafter it was alleged that the petitioner was not taken back on duty after he went on leave based on an oral order. It was alleged that the plaintiff was not taken back on duty since July, 2010.

(3.) Based on the above averments, following reliefs were sought:-