REGENT COMPUTRONICS PVT. LTD.

ELECON ENGINEERING COMPANY LTD. Appellant

V/S

Achyutkumar V. Patel Respondents

Referred Judgements :-

SHRI RAM MANOHAR BANDE VS UKRANTI MANDAL [REFERRED TO]
MANAGEMENT OF MAY AND BAKER INDIA LIMITED AND RESPONDENT VS. THEIR WORKMEN AND APPELLANTS [REFERRED TO]
SHANKAR CHAKRAVARTI VS. BRITANNIA BISCUIT COMPANY LIMITED [REFERRED TO]
A SUNDARAMBAL VS. GOVERNMENT OF GOA DAMAN AND DIU [REFERRED TO]
S K MAINI VS. CARONA SAHU COMPANY LIMITED [REFERRED TO]
MUKESH K TRIPATHI VS. SENIOR DIVISIONAL MANAGER L I C [REFERRED TO]
MANAGEMENT OF SONEPAT COOPERATIVE SUGAR MILLS LTD VS. AJIT SINGH [REFERRED TO]
LIC OF INDIA VS. RAM PAL SINGH BISEN [REFERRED TO]
GENERAL MANAGER, ELECTRICAL RENGALI HYDRO ELECTRIC PROJECT, ORISSA VS. GIRIDHARI SAHU [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates for the respondents waives service of Rule.

(2.) All these petitions are arising out of identical issue. Hence, a common judgment is passed for disposal of all petitions.

(3.) These petitions are filed under Article 226 and 227 of the Constitution of India challenging the award passed by the learned Labour Court, Anand granting the reinstatement without continuity of service without back wages to the respondent.

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ELECON ENGINEERING COMPANY LTD. Vs. ACHYUTKUMAR V. PATEL

Referred Judgements :-

JUDGEMENT

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