REGENT COMPUTRONICS PVT. LTD.

Abhilasha Joshi Appellant

V/S

CHAIRMAN AND MANAGING DIRECTOR Respondents

Referred Judgements :-

RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
V RAMANA VS. APSRTC [REFERRED TO]
STATE OF MEGHALAYA VS. MEEKEN SINGH N MARAK [REFERRED TO]
DEPOT MANAGER A P S R T C VS. P JAYARAM REDDY [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
SANJAY KUMAR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. BODUPALLI GOPALASWAMI [REFERRED TO]
S.R. TEWARI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) The present petition and Special Civil Application No.2328 of 2009 are arising out of the dispute between the emloyee-employer. This petition is regarding the main dispute while Special Civil Application No.2328 of 2009 is an offshoot. However, with consent of learned Advocates all the parties, the petitions are taken up for joint hearing.

(2.) Special Civil Application No.780 of 2009 is filed for mainly reliefs as under:-

(3.) Special Civil Application No.2328 of 2009 is disposed of by a separate order.

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ABHILASHA JOSHI Vs. CHAIRMAN & MANAGING DIRECTOR

Referred Judgements :-

JUDGEMENT

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