R.SUBRAMANIAN,J. - (1.) The suit is one for declaration that the order of dismissal from service dated 30.04.2007 issued by the defendant against the plaintiff is illegal, invalid, inoperative and for recovery of a sum of Rs. 25,42,100/- as compensation/damages with further interest at 18% per annum. The case of the plaintiff in brief is as follows:-
(2.) The plaintiff who was Lieutenant Colonel in Indian Army was appointed as the Security Manager by the defendant at its Airlines Office in Chennai on 02.12.2003 for a period of one year upto 15.12.2004. An order of confirmation of service was also issued by the defendant on 29.07.2004. His service was extended for a further period of one year on 12.10.2004 upto 15.12.2005 and on 09.12.2005 the contract was again extended for a further period of one year till 14.12.2006.
(3.) It appears that the defendant had issued a communication on 22.11.2006 intimating the plaintiff of its intention to terminate the contract of service from 14.12.2006. Upon receipt of the same the plaintiff had filed a suit in O.S. No. 755 of 2006 on the file of the District Munsif at Alandur for an order of permanent mandatory injunction restraining the defendant Airlines from terminating the plaintiff's services by invoking the clause with respect to notice period at page 5 of the appointment order dated 02.12.2003. He has also filed an application for interim injunction in I.A. No. 3305 of 2006 and was favoured with an order of injunction.;