REGENT COMPUTRONICS PVT. LTD.

Makwana Sankarbhai Parshottambhai Appellant

V/S

AMC Respondents

Referred Judgements :-

INDRA SAWHNEY V. UNION OF INDIA [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
AJOY KUMAR BANERJEE UMED SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. DEEP CHANDPANDEY [REFERRED TO]
RATTAN SINGH VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF INCOME TAX MADRAS II VS. I A E C PUMPS LTD [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. PRAVEEN KUMAR JAIN [REFERRED TO]
NAR SINGH PAL VS. UNION OF INDIA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
TELECOM DISTRICT MANAGER VS. KESHAB DEB [REFERRED TO]
ANIL KUMAR VS. PRESIDING OFFICER LABOUR COURT NO II [REFERRED TO]
B.S.N.L. VS. BHURUMAL [REFERRED TO]

JUDGEMENT

(1.) By this writ-application under Art. 226 of the Constitution of India, the writ-applicants, retrenched daily wagers, have prayed for the following reliefs :

(2.) The case of the writ-applicants may be summarised as under :

(3.) The case in hand is very unusual. The order of termination from service preceded the issue of the show-cause notice. I also take notice of one order passed in the present writ-application by the learned Single Judge dated 9th Sept. 2011, which reads as under :

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MAKWANA SANKARBHAI PARSHOTTAMBHAI Vs. AMC

Referred Judgements :-

JUDGEMENT

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