LAWS(KAR)-2023-4-486

RUDRESHA Vs. TVS MOTOR COMPANY

Decided On April 05, 2023
Rudresha Appellant
V/S
Tvs Motor Company Respondents

JUDGEMENT

(1.) The workman is before this Court in W.P.No.52668/2014 seeking for the following reliefs:

(2.) The employer is before this Court in W.P.No.37496/2014 seeking for the following reliefs:

(3.) The workman is an Ex-Serviceman who worked in the Army for 17 years having discharged combat duty in Kargil and other forward sectors viz., Poonch and Tawang and had received 'Long Service and Good Conduct Medal'. The workman joined the service with the employer as a Security Guard on 22/4/1999.