REGENT COMPUTRONICS PVT. LTD.

Gujarat State Co -Ope Appellant

V/S

Niranjanaben A Pothiwala Respondents

Referred Judgements :-

MARTIN BURN LIMITED V. R.N. BANERJEE [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION V. LAKSHMIDEVAMMA (SMT) AND ANOTHER [REFERRED TO]
STATE OF UTTAR PRADESH VS. NAND KISHORE SHUKLAAND ANOTHER [REFERRED TO]
INDIAN OVERSEAS BANK VS. I O B STAFF CANTEEN WORKERS UNION [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]
JAIPUR ZILA SAHAKARI BHOOMI VIKAS BANK LIMITED VS. RAM GOPAL SHARMA [REFERRED TO]
CHOLAN ROADWAYS LTD VS. G THIRUGNANASAMBANDAM [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
DIVYESH PANDIT VS. MANATEMENT NCCBM [REFERRED TO]
STATE OF UTTARANCHAL VS. SANDEEP KUMAR SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner first party employer Bank (hereinafter referred to as the employer Bank for sake of brevity) in Approval Application No. 15 of 1990 in Reference (I. T. ) No. 303 of 1978 from the Industrial Tribunal, Ahmedabad, has approached this Court under Articles 226 and 227 of the Constitution of India, challenging the order dated 7.4.2000 passed by the Tribunal, rejecting the application for seeking approval for carrying out the order of punishment of dismissal passed by the Management pursuant to Disciplinary proceedings held against the respondent workman.

(3.) The facts in brief leading to filing this petition as could be culled out from the record be set out as under:

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GUJARAT STATE CO-OPE Vs. NIRANJANABEN A POTHIWALA

Referred Judgements :-

JUDGEMENT

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