REGENT COMPUTRONICS PVT. LTD.

FAG BEARINGS INDIA LIMITED Appellant

V/S

Chandubhai G Chovatiya Respondents

Referred Judgements :-

MADHUSUDAN V. CHANDERWATI [REFERRED TO]
SOMASUNDARAN V. SUBRAMANIAN [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
DAMAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
ROOP KUMAR VS. MOHAN THEDANI [REFERRED TO]
SHANKAR K MANDAL VS. STATE OF BIHAR [REFERRED TO]
MD RAFIQUE ALIAS CHACHU VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) HEARD learned advocate Mr. KD Gandhi for Nanavati Associates on behalf of petitioner.

(2.) THE petitioner has challenged award passed by Labour Court, Baroda in reference No. 638/95 exh 62 decided on 5/11/2009 where reference of workman accepted by Labour Court with a direction to petitioner to reinstate workman in service with continuity of service with 50% back wages of interim period.

(3.) LEARNED advocate Mr. Gandhi raised following contentions before this Court in ground "f" which is quoted as under:

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FAG BEARINGS INDIA LIMITED Vs. CHANDUBHAI G CHOVATIYA

Referred Judgements :-

JUDGEMENT

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