REGENT COMPUTRONICS PVT. LTD.

Gujarat Vidhyut Board (Erstwhile) Appellant

V/S

Secretary (Mantrishri) Respondents

Referred Judgements :-

R. MUTHUKUMAR AND ORS. VS. CHAIRMAN AND MANAGING DIRECTOR,TANGEDCO AND ORS. [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
GOVERNMENT OF WEST BENGAL VS. TARUN K ROY [REFERRED TO]
ANAND BUTTONS LTD VS. STATE OF HARYANA [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
VINEET KUMAR CHAUHAN VS. STATE OF U P [REFERRED TO]
GHULAM RASOOL LONE VS. STATE OF J AND K [REFERRED TO]
FULJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
CHAMAN LAL VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Employer - Gujarat Vidhyut Board (erstwhile) now Gujarat Energy Transmission Corporation Ltd., (hereinafter referred as Corporation) has filed this petition challenging the award of Industrial Court, Rajkot dtd. 6/2/2017 in Reference (IT) No.79 of 2015 (Old Reference (IT) No.51 of 2004) wherein the petitioner was directed to count service of the respondent - employee as continuous in the establishment from his initial date of appointment.

(2.) Facts in brief as referred in the petition are as under:

(3.) Heard Mr. Dipak Dave, learned advocate for the petitioner - employer and Mr. Kiritdev Dave, learned advocate for respondent No.1 - employee.

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GUJARAT VIDHYUT BOARD (ERSTWHILE) Vs. SECRETARY (MANTRISHRI)

Referred Judgements :-

JUDGEMENT

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