REGENT COMPUTRONICS PVT. LTD.

RAJAN BABU Appellant

V/S

SAVITRI DEVI Respondents

Referred Judgements :-

GRINDLAYS BANK LTD. VS. CENTRAL INDUSTRIAL TRIBUNAL [RELIED ON]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED]
GRINDLAYS BANK LIMITED VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL [REFERRED]
SATNAM VERMA VS. UNION OF INDIA [FOLLOWED]
SANGHAM TAPE COMPANY VS. HANS RAJ [REFERRED]
STATE OF U P VS. JAI BIR SINGH [REFERRED]
INDRAPRASTHA MEDICAL CORPORATION LIMITED VS. GOVERNMENT OF NCT OF DELHI [REFERRED]

JUDGEMENT

(1.) The present petition has been filed praying for a writ to quash the Award dated 16th October, 1987 as also the order dated 22nd September, 1992, passed by the Labour Court.

(2.) The facts as are relevant and germane for the adjudication of the present writ petition are that:-

(3.) The petitioner/Management filed an application dated 2nd March, 1998, for setting aside the ex parte Award dated 16th October, 1987, on two distinct grounds, namely:-

Click here to view full judgment.

RAJAN BABU Vs. SAVITRI DEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address