REGENT COMPUTRONICS PVT. LTD.

AMAR CHAKRAVARTY Appellant

V/S

MARUTI SUZUKI INDIA LTD. Respondents

Referred Judgements :-

WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]
ENGINEERING LAGHU UDYOG EMPLOYEES UNION VS. JUDGE LABOUR COURT AND INDUSTRIAL TRIBUNAL [REFERRED TO]
MUNICIPAL CORPORATION FARIDABAD VS. SIRI NIWAS [REFERRED TO]
MANAGER R B I BANGLORE VS. S MANI [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
UNITED BANK OF INDIA VS. TAMIL NADU BANKS DEPOSIT COLLECTORS UNION [REFERRED TO]
TALWARA COOP CREDIT AND SERVICE SOCIETY LTD VS. SUSHIL KUMAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals, by special leave, are directed against the judgments delivered by the High Court of Punjab and Haryana, whereby it dismissed the writ petitions of the appellants herein, holding that the Labour Court was correct in shifting the burden on the workmen- appellants to prove that their termination was unjustified.

(3.) Since the question of law arising in all the appeals is the same, these are being disposed of by this common judgment. However, a brief reference to the facts in S.L.P (C) No. 7187 of 2008 would be expedient in order to appreciate the controversy at hand.

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AMAR CHAKRAVARTY Vs. MARUTI SUZUKI INDIA LTD

Referred Judgements :-

JUDGEMENT

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