- (1.) Heard learned counsel for the petitioner.
(2.) The petitioner herein is an employee of the Birla Sun Life Insurance Company Limited which is alleged to be a public limited company incorporated as per the provisions of the Companies Act.
(3.) The petitioner herein has challenged the order of termination of her services dated 07.11.2015 passed by the Vice President and Head-Sales H.R. of the aforesaid company.;