REGENT COMPUTRONICS PVT. LTD.

Apollo Hospitals Enterprises Pvt. Ltd Appellant

V/S

Suresh Malik Respondents

Referred Judgements :-

SAIN STEEL PRODUCTS V. NAIPAL SINGH AND OTHERS [REFERRED TO]
PRAMOD KUMAR AND ANOTHER V. PRESIDING OFFICER AND ANOTHER [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
SAIN STEEL PRODUCTS VS. NAIPAL SINGH [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
HARYANA STATE ELECTRONICS DEVELOPMENT CORPORATION LTD VS. MAMNI [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RAM SAHAI [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
UTTRANCHAL FOREST DEVELOPMENT CORPORATION VS. M C JOSHI [REFERRED TO]
MADHYA PRADESH ADMINISTRATION VS. TRIBHUBAN [REFERRED TO]
MAHBOOB DEEPAK VS. NAGAR PANCHYAT GAJRAULA [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. ASHOK KUMAR [REFERRED TO]
SITA RAM VS. MOTI LAL NEHRU FARMERS TRAINING INSTITUTE [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. LAXMI KANT GUPTA [REFERRED TO]
TALWARA COOP CREDIT AND SERVICE SOCIETY LTD VS. SUSHIL KUMAR [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
SENIOR SUPERINTENDENT TELEGRAPH TRAFFIC BHOPAL VS. SANTOSH KUMAR SEAL [REFERRED TO]
INCHARGE OFFICER VS. SHANKAR SHETTY [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. SEWA RAM [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
B.S.N.L. VS. BHURUMAL [REFERRED TO]
TAPASH KUMAR PAUL VS. BSNL [REFERRED TO]

JUDGEMENT

(1.) The instant Writ Petitions under Articles 226 and 227 of the Constitution of India (hereinafter as the "Constitution") has been filed on behalf of the Petitioner/Management namely M/s. Apollo Hospitals Enterprises Private Limited against the Respondent/Workmen i.e., Mr. Suresh Malik and Mr. Vineet Chawla, thereby, seeking setting aside of both the Awards, dtd. 15/5/2018 (hereinafter as the "impugned Award") passed by the learned Presiding Officer, Labour Court - V, Dwarka Courts, Delhi (hereinafter as the "Labour Court") in Industrial Dispute bearing ID No.1227/16 titled as Suresh Malik v. Apollo Hospital Enterprises Ltd. and Vineet Chawla v. Apollo Hospital Enterprises Ltd. The learned Labour Court has passed two separate awards in the I.D. No.1227/2016 in favour of the respective Workmen wherein, the Workmen were granted the relief of reinstatement with full Back Wages and continuity of services.

(2.) Since both the Writ Petitions arise out of the same impugned Award, this Court finds it appropriate to decide the instant Writ Petitions i.e., W.P. (C) No.11492/2018 and W.P.(C) No.11585/2018 vide a Common Judgment. Therefore, for the sake of convenience, since the facts, pleadings and submissions of the instant Writ Petitions are similar, this Court shall adjudicate the instant matter accordingly.

(3.) The Workmen namely Mr. Suresh Malik (in W.P.(C) No.11492/2018) and Mr. Vineet Chawla (in W.P.(C) No.11585/2018) joined the Management w.e.f. 17/5/2000 and 2/1/2001, respectively, on the post of "Architect Assistant" and the Appointment Letter was issued by the Management to Mr. Suresh Malik and Mr. Vineet Chawla on 4/8/2000 and 2/3/2001, respectively.

Click here to view full judgment.

APOLLO HOSPITALS ENTERPRISES PVT. LTD Vs. SURESH MALIK

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address