REGENT COMPUTRONICS PVT. LTD.

Associated Trading Co. Appellant

V/S

Ram Vishal Respondents

Referred Judgements :-

ISWARLAL MOHANLAL THAKKAR V. PASCHIM GUJARAT VIJ CO. LTD. AND ANR. [REFERRED TO]
HIRALAL VS. BADKULAL [REFERRED TO]
STATE OF MYSORE VS. WORKERS OF GOLD MINES [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
UNION OF INDIA VS. MAHADEOLAL PRABHU DAYAL [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
BHARAT HEAVY ELECTRICAL LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUSAUDDIN AHMED VS. STATE OF ASSAM [REFERRED TO]
HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) CHALLENGE in this writ petition under Article 226 and 227 of the Constitution of India is to the award dated 11.09.2012 passed by the learned Presiding Officer, XI, Labour Court, Karkardooma Court, Delhi in ID No. 114/05 whereby the termination of services of the workman was held to be illegal and unjustifiable. A compensation of Rs. 1,50,000/ - was awarded to the workman besides a sum of Rs. 10,000/ - towards litigation expenses.

(2.) THE appropriate government sent a reference dated 05.08.2005 relating to the industrial dispute between the parties with the following terms of reference:

(3.) THE claim of the workman was contested by the management solely on the ground that there was no relationship of employer and employee between the parties.

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ASSOCIATED TRADING CO. Vs. RAM VISHAL

Referred Judgements :-

JUDGEMENT

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