REGENT COMPUTRONICS PVT. LTD.

GOPAL Appellant

V/S

BHARAT SANCHAR NIGAM LTD. Respondents

Referred Judgements :-

MOHAN LAL VS. MANAGEMENT OF BHARAT ELECTRONICS LIMITED [REFERRED TO]
WORKMEN OF NILGIRI COOP MARKETING SOCIETY LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
MUKAND LTD VS. MUKAND STAFF and OFFICERS ASSOCIATION [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
A P S R T C VS. G SRINIVAS REDDY [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
ACCOUNTS OFFICER APSRTC VS. K V RAMANA [REFERRED TO]
G M ONGC SHILCHAR VS. ONGC CONTRACTUAL WORKERS UNION [REFERRED TO]
HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED TO]
KESHAV SECURITY SERVICE VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The appellants have challenged the judgment dated 20th March, 2013 whereby the learned Single Judge has set aside the award passed by the Central Government Industrial Tribunal-cum- Labour Court (hereinafter referred to as "CGIT"):

(2.) The facts of all the appeals are common and, therefore, the facts in LPA 408/2013 are being noted herein.

(3.) Gopal, appellant in LPA 408/2013 (hereinafter referred to as the appellant) issued a notice of demand dated 10th September, 2002 to the respondent in which he claimed to be continuously working with the respondent since July 1994 on the post of Guard at a salary of Rs.2,650/-per month. The appellant sought reinstatement with backwages.

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GOPAL Vs. BHARAT SANCHAR NIGAM LTD.

Referred Judgements :-

JUDGEMENT

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