REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Mahendrabhai Ambalal Chauhan Respondents

Referred Judgements :-

R.M.YELLATTI V. ASSI. EXECUTIVE ENGINEER [REFERRED TO]
TERMINAL DIVISION V. BHIKHUBHAI MEGHAJIBHAI CHAVDA [REFERRED TO]
STATE OF GUJARAT V. HAMIR BHIKHUBHAI PARMAR [REFERRED TO]
MUNICIPAL CORPORATION FARIDABAD VS. SIRI NIWAS [REFERRED TO]
GENERAL MANAGER HARYANA ROADWAYS VS. RUDHAN SINGH [REFERRED TO]
DIRECTOR FISHERIES TERMINAL DIVISION VS. BHIKUBHAI MEGHAJIBHAI CHAVDA [REFERRED TO]
EMPIRE INDUSTRIES LTD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Dipak Dave learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) Challenge in this petition is by the State to the award passed by the Labour Court, Godhra, in Reference No.816 of 2000 dtd. 15/5/2019, by which, the State has been directed to reinstate the petitioner with continuity of service but without back-wages.

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STATE OF GUJARAT Vs. MAHENDRABHAI AMBALAL CHAUHAN

Referred Judgements :-

JUDGEMENT

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