REGENT COMPUTRONICS PVT. LTD.

GENERAL MANAGER Appellant

V/S

Dashrathbhai Somjibhai Bhil Respondents

Referred Judgements :-

K.V.S. RAM VS. BANGALORE METROPOLITAN TRANSPORT CORPORATION [REFERRED]
STATE OF MYSORE VS. WORKERS OF GOLD MINES [REFERRED]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED]
MOHAMMAD SHAFI VS. ADDITIONAL DISTRICT AND SESSIONS JUDGE VII ALLAHABAD [REFERRED]
PUNJAB WATER SUPPLY SEWERAGE BOARD VS. RAM SAJIVAN [REFERRED]
HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED]
KALPESH HEMANTBHAI SHAH VS. MANHAR AUTO STORES [REFERRED]
ISWARLAL MOHANLAL THAKKAR VS. PASCHIM GUJARAT VIJ COMPANY LTD. [REFERRED]
PEPSICO INDIA HOLDING PVT LTD VS. KRISHNA KANT PANDEY [REFERRED]
NICHOLAS PIRAMAL INDIA LTD. VS. HARISINGH [REFERRED]
DHARAMPAL SATYAPAL LTD VS. DEPUTY COMMISSIONER OF CENTRAL EXCISE, GAUHATI [REFERRED]

JUDGEMENT

(1.) Since both these petitions are ordered to be heard together and issues are similar in nature and both these petitions arise out the common order, the petitions are taking up for disposal on the premises stated herein after.

(2.) The petition being Special Civil Application No.8604 of 2005 is directed against the order dated 17.3.2004 passed by learned Presiding Officer, Industrial Tribunal in Reference (I.T.C.) No.16 of 1996.

(3.) The respondent workman, who is petitioner in Special Civil Application No.18941 of 2005 in so far as learned Industrial Tribunal has not granted 100% backwages and granted only 50% backwages, so qua for that portion of order passed by the learned Industrial Tribunal, feeling aggrieved by the petitioner, the petitioner has filed the petition Special Civil Application No.18941 of 2005 .

Click here to view full judgment.

GENERAL MANAGER Vs. DASHRATHBHAI SOMJIBHAI BHIL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address