REGENT COMPUTRONICS PVT. LTD.

D.T.C. Appellant

V/S

SHAMSHER SINGH Respondents

Referred Judgements :-

SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
ALLAHABAD BANK VS. PREM SINGH [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. S NARSAGOUD [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
REGIONAL MANAGER SBI VS. MAHATMA MISHRA [REFERRED TO]
A P S R T C VS. ABDUL KAREEM [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
STATE OF RAJASTHAN VS. DAYA LAL [REFERRED TO]
BHAGWAN DAS VS. UNIVERSITY OF DELHI [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]

JUDGEMENT

(1.) The present Petition has been instituted under Article 226 of the Constitution of India assailing the Award dtd. 2/2/2005, passed by the learned Presiding Officer, Industrial Tribunal-III, Karkardooma Courts, Delhi, in Industrial Dispute (I.D.) No. 28/04. By the impugned Award, the learned Tribunal held that the Respondent/Workman was entitled to regularisation with effect from his initial date of appointment, i.e., 2/3/1982, along with all consequential service benefits. Aggrieved by the said Award, the Petitioner/Delhi Transport Corporation (DTC) has preferred the present Petition.

(2.) The brief factual background leading to the filing of the present Petition is set out hereunder.

(3.) The Respondent, on the other hand, has opposed the present Writ Petition on the following grounds-

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D.T.C. Vs. SHAMSHER SINGH

Referred Judgements :-

JUDGEMENT

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