REGENT COMPUTRONICS PVT. LTD.

L.K.VERMA Appellant

V/S

H.M.T.LTD. Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. PRAKASH CHAND [REFERRED TO]
KANAK VS. U P AVAS EVAM VIKAS PARISHAD [REFERRED TO]
VICE CHAIRMAN KENDRIYA VIDYALAYA SANGATHAN VS. GIRDHARILAL YADAV [REFERRED TO]
EMPLOYERS MANAGEMENT COLLIERY BHARAT COOKING COAL LTD VS. BIHAR COLLIERY KAMGAR UNION [REFERRED TO]
MAHINDRA AND MAHINDRA LTD VS. N B NARAVADE [REFERRED TO]
STATE OF H P VS. GUJARAT AMBUJA CEMENT LTD [REFERRED TO]
SANJANA M WIG VS. HINDUSTAN PETRO CORPORATION [REFERRED TO]
HOMBE GOWDA EDN TRUST VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF RAJASTHAN VS. MOHAMMED AYUB NAZ [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant was employed by the Respondent herein as a Safety Officer. On an allegation that he had committed acts of misconduct he was placed under suspension. He preferred an appeal before the Labour Commissioner in terms of Rule 14 of the U.P. Factories (Safety Officers) Rules, 1984 (for short "the Rules").

(3.) A writ petition was filed by him which was disposed of directing that the appeal preferred by him against the order of suspension be disposed of by the Labour Commissioner within the period specified therein. On completion of enquiry, a show cause notice was issued to him on 8-01-1998 as to why punishment of dismissal be not awarded.

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L K VARMA Vs. H M T LTD

Referred Judgements :-

JUDGEMENT

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