REGENT COMPUTRONICS PVT. LTD.

TATA CHEMICALS LIMITED Appellant

V/S

Laxman Meka Respondents

Referred Judgements :-

JOMY XAVIER,MANAGING PARTNER WALLIAWARUM PLANTATIONS,KERAL AND B. RAJAGOPAL AND ANR. [REFERRED TO]
CENTRAL BANK OF INDIA LIMITED VS. KARUNAMOY BANERJEE [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC NWKRTC VS. A T MANE [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. VINOD KUMAR [REFERRED TO]
EMPLOYERS MANAGEMENT WEST BOKARO COLLIERY OF TISCO LTD VS. CONCERNED WORKMAN RAM PRAVESH SINGH [REFERRED TO]
MULJIBHAI PATEL UROLIGICAL HOSPITAL VS. ARUNABEN I DESAI [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]

JUDGEMENT

(1.) The present petition is filed by the petitioner employer challenging the judgment and award passed by the Labour Court, Jamnagar with following prayers;

(2.) By impugned judgment and award dtd. 31/3/2008, the Labour Court directed the petitioner to reinstate the respondent with 75% back wages with continuity of service.

(3.) After being dismissed vide order dtd. 12/5/1994 and thereafter tendering resignation on 16/5/1994, respondent - workman raised industrial dispute being Reference (LCJ) No.127 of 1995 before the Labour Court, Jamnagar.

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TATA CHEMICALS LIMITED Vs. LAXMAN MEKA

Referred Judgements :-

JUDGEMENT

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