REGENT COMPUTRONICS PVT. LTD.

M Vadivelu Appellant

V/S

Rajkishan And Co Respondents

Referred Judgements :-

PUNJAB BEVERAGES PVT LIMITED CHANDIGARH MANAGEMENT OF HINDUSTAN COPPER LIMITED VS. SURESH CHAND:N K SAXENA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GANESH RAZAK [REFERRED TO]
TARA VS. DIRECTOR SOCIAL WELFARE [REFERRED TO]
STATE BANK OF INDIA VS. RAM CHANDRA DUBEY [REFERRED TO]
STATE OF U P VS. BRIJPAL SINGH [REFERRED TO]
B B VERMA VS. NATIONAL PROJECT CONSTRUCTION CORPORATION LIMITED [REFERRED TO]
JEET LAL SHARMA VS. PRESIDING OFFICER LABOUR COURT IV [REFERRED TO]
BAGESHWAR MAURYA VS. MANAGEMENT NAVEEN PROJECTS P LTD [REFERRED TO]

JUDGEMENT

(1.) CM No.1879/2015

(2.) Vide order dated April 11, 2007, the Labour Court had dismissed an application filed by the appellant under Section 33(c)(2) of the ID Act, 1947 in which the appellant claimed arrears of salary and allowances from February, 1993 till 1998.

(3.) The learned Labour Court has noted that the appellant was appointed as a Quality Surveyor on October 20, 1981 and was promoted to the post of Senior Supervisor under NTPC, a Government of India Enterprises.

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M VADIVELU Vs. RAJKISHAN & CO

Referred Judgements :-

JUDGEMENT

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