NOTICE BY AN EMPLOYEE FOR CLAIMING DAMAGES FOR A WRONGFUL DISMISSAL
Registered A/D
To
The ___________
Sub: ___________
Dear Madam/Sir,
Per instructions and on behalf of my client, (give details name, address etc.) I hereby serve upon you the following notice:
My client was employed as Software Consultant for 3 years per contract of employment dated ____. In the said covenant you had stated on his design a particular program as per your requirements, you would give him a raise and also send him abroad.
My client developed a needs suiting your requirements. Subsequently when he requested for a raise, you did not entertain the same. You also denied for sending my client abroad per covenant and terms of employment. Yours management, on theses uses terminated my claint ex-party leading to wrongfull dismissel and according to said order being relieved of his duties on the ___ day of ___. The dismissal of my client contravened the terms of avobe stated contract.
Per instruction I request you either to reinstate my aforesaid client in service by paying his salary for the date of his wrongful dismissal to the date of reinstatement or pay him Rs.___ as damages for wrongful dismissal.
Also take notice that none compliance of this notice by one month from the receipt of this notice, proper legal action will be taken against you at your risk/ cost. This is without prejudice to all other legal rights and remedies to our client for above-stated purpose cause.
Kindly take notice.
Copy of this notice is retained in our records for further action if required.
Yours faithfully,
Advocate
