REGENT COMPUTRONICS PVT. LTD.

Management Rajasthan Patrika Ltd Appellant

V/S

JASOD SINGH Respondents

Referred Judgements :-

AGRA ELECTRIC SUPPLY CO. LTD. VS. SRI ALLADDIN [REFERRED TO]
KUNDAN SUGAR MILLS VS. ZIYAUDDIN [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHANKAR LAL [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. MAHARASHTRA GENERAL KAMGAR UNION [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
DEVINDER SINGH VS. MUNICIPAL COUNCIL SANAUR [REFERRED TO]
PRISCY DSOZA VS. INDAMER COMPANY PVT LTD [REFERRED TO]

JUDGEMENT

(1.) This intra-court appeal impugns the judgment dated 4 th July, 2012 of the learned Single Judge of dismissal of W.P.(C) No.6621/2005 preferred by the appellant employer. The said writ petition was preferred impugning the award dated 20 th May, 2004 of the Industrial Adjudicator on the following industrial dispute raised by the respondent workman:-

(2.) The appeal is accompanied with an application for condonation of 83 days delay in re-filing thereof. We have however without entering into the technicalities, heard the counsel for the appellant employer on the merits of the appeal.

(3.) The Industrial Adjudicator, on the basis of the evidence led before him, has found/observed/ held:-

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MANAGEMENT RAJASTHAN PATRIKA LTD Vs. JASOD SINGH

Referred Judgements :-

JUDGEMENT

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