Arun Tandon, J. - (1.) Heard Sri Arvind Srivastava on behalf of the petitioner and Sri Navin Sinha Senior Advocate, assisted by Sri Yashwant Verma on behalf of the respondent.
(2.) Petitioner Sri Gazanand Sharma, who was employed as Junior Account Officer in the employment of Hindustan Coca-Cola Beverages Pvt. Ltd. Sigra, Mahmoorganj Road, Mahmoorganj, district Varanasi, filed Original Suit No. 807 of 2001. The relief prayed for in the said suit read as follows : "(a) That by means of a decree of permanent prohibitory injunction, the defendant, their servants, officers and representatives be restrained from putting any obstruction, interference in the working and functioning of the plaintiff as Manager Finance in the factory of defendant No. 1 and they be also restrained from dismissing, terminating, removing the plaintiff from his service without complying the principle of natural justice, any style of manner. (b) That by means of a decree of permanent mandatory injunction, the defendant be directed to pay the actual salary package prescribed to the grade of the plaintiff in its right letter and sprit and they be also directed not to withhold any item of the salary package in any style of manner. (c) That cause of the suit be levied against the defendant. (d) That any relief also be granted to the plaintiff of which plaintiff is found entitled in the eye of this Hon'ble Court."
(3.) Alongwith the plaint allegations the plaintiff filed an application for grant of temporary injunction under Order XXXIX, C.P.C.;