REGENT COMPUTRONICS PVT. LTD.

Dhirajalal G Vadagama Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RASHTRIYA MILL MAZDOOR SANGH NAGPUR VS. MODEL MILLS NAGPUR [REFERRED TO]
REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION VS. ENFIELD INDIA LIMITED [REFERRED TO]
T I CYCLES OF INDIA AMBATTUR VS. M K GURUMANI [REFERRED TO]
HAMDARD WAKF LABORATORIES VS. DEPUTY LABOUR COMMR [REFERRED TO]
BIPINCHANDRA P SINGWALA VS. NAVIN FLUORINE INDUSTRIES [REFERRED TO]
TEXTILE LABOUR ASSOCIATION VS. O L OF JUBILEE MILLS LIMITED [REFERRED TO]
VEPAR VIKAS CO OPERATIVE BANK LIMITED VS. GHANSHYAM LALLUBHAI PATEL [REFERRED TO]

JUDGEMENT

(1.) THE petitioner, who was working as a constable in the service of respondents, has preferred this petition under Article 226 of the Constitution against the order dated 16. 12. 2002 whereby the concerned authority rejected the claim of the petitioner for bonus for the period from 1993 to 2002.

(2.) THIS petition has arisen in the following factual background narrated in the petition:-

(3.) SINCE no reply has been filed by respondents, the factual background narrated by the petitioner has remained uncontroverted.

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DHIRAJALAL G VADAGAMA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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