SUBHASHCHANDRA TYAGI Vs. SOMA TAXTILE

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for petitioner and Mr. Upadhyay learned advocate for respondent Company.

(2.) In Present Petition, Original Claimant Before the learned Labour Court has challenged the judgment dated 22.10.2003 passed by learned Labour Court in TApplication No.381 of 1988 as well as the judgment dated 28.02.2006 passed by learned Industrial Tribunal in Appeal (IC) No.99 of 2003.

(3.) Learned Labour Court, vide judgment dated 22.10.2003 in TApplication No.381 of 1988, rejected the TApplication filed by present petitioner.