REGENT COMPUTRONICS PVT. LTD.

Gujarat Electricity Baord Appellant

V/S

Vinodbhai Batukbharthi And Ors. Respondents

Referred Judgements :-

SHALIMAR WORKS LIMITED THE WORKMEN OF SHALIMAR WORKS LIMITED VS. THEIR WORKMEN: SHALIMAR WORKS LIMITED [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
RATAN CHANDRA SAMMANTA SANAT PAKHIRA VS. UNION OF INDIA [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO OPERATIVE MARKETING CUM PROCESSING SERVICE SOCIETY LIMITED [REFERRED TO]
NEDUNGADI BANK LIMITED VS. K P MADHAVANKUTTY [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
ASSISTANT ENGINEER C A D KOTA VS. DHAN KUNWAR [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
RAGHUBIR SINGH VS. GENERAL MANAGER, HARYANA ROADWAYS [REFERRED TO]

JUDGEMENT

(1.) In present petition, the petitioner has challenged an award dated 19.3.2005 passed by the learned Labour Court, Jamnagar in Reference (LCJ) No. 4 of 1996 whereby the learned Labour Court has directed the petitioner to reinstate the respondent on his original post with continuity of service, however, the relief for direction to pay backwages which was prayed for by the respondent is refused.

(2.) So far as the factual background is concerned it has emerged from the record that:

(3.) After considering the submissions on behalf of the petitioner, the Court passed below quoted order dated 10.2.2006 and admitted the petition. The order reads thus:

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GUJARAT ELECTRICITY BAORD Vs. VINODBHAI BATUKBHARTHI AND ORS.

Referred Judgements :-

JUDGEMENT

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