- (1.) Heard Sri Arvind Srivastava, Advocate and Sri Chandan Kumar, Advocate, learned Counsel for the revisionist and Sri G.S. Chaturvedi, Senior Advocate assisted by Sri Samit Gopal, learned Counsel for the Respondent No. 3 and learned A.G.A. for the State.
(2.) This application in revision has been filed by the revisionist Dinesh Chandra against the order dated 8.11.2010 passed by Special Chief Judicial Magistrate, Agra in Complaint Case No. 570 of 2010 by which he has summoned the revisionist to face trial for offences punishable under Sections 465, 467, 468 and 471 I.P.C.
(3.) Learned Counsel for the Respondents have stated at the bar that they do not want to file any counter-affidavit and this application in revision may be finally disposed of at this stage. Brief facts of the case as stated in the affidavit filed alongwith the memo of revision are that the revisionist claims that he was appointed as a General Worker in M/s Hindustan Lever Ltd., Etah Dairy, Etah, U.P. having its registered office at Hindustan Lever House, 165/166 Backbay Reclamation, Bombay-1 on 9.8.1982. The appointment letter was issued by the Factory Manager, R.S. Rana on behalf of the Company. The revisionist was confirmed by letter dated 22.11.1982 which was again issued by the Factory Manager, R.S. Rana (copies of the appointment letter and confirmation letter have been filed as Annexure Nos. 1 and 2 to the affidavit). The undertaking, Etah Dairy was transferred to Lipton India and the services of all its employees including the revisionist stood transferred to the Lipton India Ltd. on the terms and conditions mentioned in the letter dated 11.5.1984 of the Vice President, Personnel of the Company (Annexure No. 3). In the year 1994 Lipton India Ltd. got amalgamated with the Brooke Bond India and the revisionist by letter of the Managing Director, Lipton India Ltd. dated 4.3.1994 (Annexure No. 21) was informed that he had become an employee of Brooke Bond India Ltd.;