REGENT COMPUTRONICS PVT. LTD.

ANOKHE LAL Appellant

V/S

GOVT. OF NCT OF DELHI Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
PUNJAB NATIONAL BANK VS. GHULAM DASTAGIR [REFERRED TO]
CHANDAVARKAR SITA RATNA RAO VS. ASHALATA S GURAM [REFERRED TO]
RANGE FOREST OFFICER VS. S T HADIMANI [REFERRED TO]
M P ELECTRICITY BOARD VS. HARIRAM [REFERRED TO]
BANK OF BARODA VS. GHEMARBHAI HARJIBHAI RABARI [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]

JUDGEMENT

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

(2.) The facts leading to the filing of the instant petition are as follows: a. It has been stated by the petitioner that he was working with a gas agency, i.e., M/s Gauri Enterprises, respondent no. 2 herein, since the year 1988 as a 'storekeeper/delivery man' on a last drawn salary of Rs.2,100.00 per month.

(3.) Learned counsel appearing on behalf of the petitioner submitted that the learned Tribunal has passed the impugned award arbitrarily and without taking into consideration the entire facts and circumstances available on its record.

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ANOKHE LAL Vs. GOVT. OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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