Rekha Mittal, J. - (1.) The present petition has been directed against order dated 22.12.2014 (Annexure P-1) passed by the Civil Judge (Junior Division), Ludhiana whereby plaint is returned to the plaintiff for presentation before the proper court in view of findings recorded on issue No. 3 "Whether the Hon'ble Court has no jurisdiction to decide the present suit? OPD ".
(2.) This Court on 20.11.2015 passed by the following order:- " XXX XXX XXX After hearing the petitioner, the suit itself is not maintainable. I am putting the petitioner on notice for maintainability of the suit and direct him to argue on its maintainability. XXX XXX XXX. " Counsel for the petitioner has submitted that though the petitioner is not interested to continue his employment with the respondents but as termination from service is illegal and may affect his future prospects in getting a job, he challenged his termination in regard whereof the letter of termination was issued despite the fact that the petitioner has already submitted resignation.
(3.) I have heard counsel for the petitioner, perused the paper book and various annexures appended with the petition.;