REGENT COMPUTRONICS PVT. LTD.

VIJAY KUMAR Appellant

V/S

D.T.C. Respondents

Referred Judgements :-

STATE OF U.P. AND ANR. V. RAJA RAM JAISWAL AND ANR. [REFERRED TO]
G VEERAPPA PILLAI PROPRIETOR SATHI VILASBUS SERVICE PORAYAR TANJORE DISTRICT MADRAS VS. RAMAN AND RAMAN LTD [REFERRED TO]
MARTIN BURN LIMITED VS. R N BANERJEE [REFERRED TO]
PUNJAB NATIONAL BANK LIMITED ALL INDIA PUNJAB NATIONAL BANK EMPLOYEES FEDERATION VS. ALL INDIA PUNJAB NATIONAL BANK EMPLOYEES FEDERATION:PUNJAB NATIONAL BANK LIMITED [REFERRED TO]
MANAGEMENT OF RITZ THEATRE PRIVATE LIMITED DELHI VS. ITS WORKMEN [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD ISMAIL [REFERRED TO]
STATE OF UTTAR PRADESH VS. SECTION OFFICER BROTHERHOOD [REFERRED TO]
BHARAT SUGAR MILLS LIMITED VS. JAI SINGH [REFERRED TO]

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned single Judge dated 21.12.2001 by which the writ was allowed.

(2.) Heard learned counsel for the parties and perused the record.

(3.) By the impugned judgment, the learned single Judge allowed the writ petition and granted approval under Section 33(2)(b) of the Industrial Disputes Act to dismiss the workman concerned.

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VIJAY KUMAR Vs. D T C

Referred Judgements :-

JUDGEMENT

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