REGENT COMPUTRONICS PVT. LTD.

Gordhanbhai Dhamabhai Patel Appellant

V/S

Deputy Range Forest Officer Respondents

Referred Judgements :-

U.P. STATE BRASSWARE CORPN. LTD. AND ANR. V. UDAY NARAIN PANDEY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RAM SAHAI [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
UTTRANCHAL FOREST DEVELOPMENT CORPORATION VS. M C JOSHI [REFERRED TO]
MADHYA PRADESH ADMINISTRATION VS. TRIBHUBAN [REFERRED TO]
SITA RAM VS. MOTI LAL NEHRU FARMERS TRAINING INSTITUTE [REFERRED TO]
B.S.N.L. VS. BHURUMAL [REFERRED TO]
TAPASH KUMAR PAUL VS. BSNL [REFERRED TO]

JUDGEMENT

(1.) By way of preferring present petition, the petitioner workman has challenged the judgement and award passed by the Labour Court, Godhra in Reference (LCG) No.870 of 2001 dtd. 8/3/2011 published on 11/5/2011 by which, the Labour Court directed the respondent to pay lump sum compensation of Rs.20,001.00 to the petitioner workman in lieu of the reinstatement and back wages.

(2.) FACTS : Facts giving rise to file the present petition are as follow:

(3.) SUBMISSION OF THE PETITIONER:-

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GORDHANBHAI DHAMABHAI PATEL Vs. DEPUTY RANGE FOREST OFFICER

Referred Judgements :-

JUDGEMENT

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