REGENT COMPUTRONICS PVT. LTD.

DELHI JAL BOARD Appellant

V/S

ITS WORKMEN Respondents

Referred Judgements :-

MARTIN BUM LIMITED VS. CORPORATION OF CALCUTTA [REFERRED TO]
SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. HAKIM SINGH [REFERRED TO]
STATE OF HARYANA VS. ANKUR GUPTA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
I G KARMIK VS. PRAHALAD MANI TRIPATHI [REFERRED TO]
MUMTAZ YUNUS MULANI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The instant petition under Article 226/227 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The relevant facts necessary for the adjudication of the instant petition are as follows:

(3.) The learned counsel on behalf of the petitioner submitted that the learned Industrial Tribunal erred in passing the impugned award as the same has been passed without taking into consideration the entire facts and circumstances.

Click here to view full judgment.

DELHI JAL BOARD Vs. ITS WORKMEN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address