NOVA GROUP OF COLLEGES NOVA DEGREE & P.G. COLLEGES Vs. KAREDLA SRIVIDYA

JUDGEMENT

(1.) The opposite parties are the appellants.

(2.) The appeal is challenge to the order passed by the District forum-II, Vijayawada in C.C.No.26 of 2007.

(3.) Briefly stated the facts of the case as represented by the complainant are that the complainant is post graduate (M.Sc. Physics) and was selected by the opposite parties as lecturer in Physics and worked with them for about three months. Later her service was terminated without assigning any reasons or issuing prior notice. At the time of interview the opposite parties took the provisional certificate, marks statement etc., of the complainant. Even after termination of her services the said documents were not returned to the complainant. Hence, the complainant got issued a legal notice dated 27.06.2006 to the opposite parties for return of the documents and payment of arrears of salary. The opposite parties no.1 and 3 remained exparte.