REGENT COMPUTRONICS PVT. LTD.

CENTRAL BOARD OF SECONDARY EDUCATION Appellant

V/S

NAWAB SINGH Respondents

Referred Judgements :-

BSNL V. BHURUMAL (2014) 7 SCC 177 [REFERRED TO]
DHARANGADHRA CHEMICAL WORKS LIMITED VS. STATE OF SAURASHTRA [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO OPERATIVE MARKETING CUM PROCESSING SERVICE SOCIETY LIMITED [REFERRED TO]
INDIAN OVERSEAS BANK VS. I O B STAFF CANTEEN WORKERS UNION [REFERRED TO]
MANAGEMENT OF MADURANTAKAM CO OP SUGAR MILLS LTD VS. S VISWANATHAN [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF HARYANA VS. DEVI DUTT [REFERRED TO]
JASMER SINGH VS. STATE OF HARYANA [REFERRED TO]
RAM CHANDER MORYA VS. THE STATE OF HARYANA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed for setting aside Award dtd. 14/3/2016, passed by the Labour Court, Karkardooma, in Industrial Disputes Case No. 328/2011.

(2.) The impugned award holds that the retrenchment/ termination of services of the respondent/ workman was illegal and against the principles of natural justice. The retrenchment/ termination of the respondent/ workman was held to be violative of Sec. (s) 25F and 25G of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'ID Act').

(3.) The respondent/ workman was granted the relief of reinstatement along with all consequential benefits, from the date of his termination i.e.28/4/2006.

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CENTRAL BOARD OF SECONDARY EDUCATION Vs. NAWAB SINGH

Referred Judgements :-

JUDGEMENT

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