REGENT COMPUTRONICS PVT. LTD.

DEPUTY EXECUTIVE ENGINEER Appellant

V/S

Devuben Mangabhai Respondents

Referred Judgements :-

RAJASTHAN DEVELOPMENT CORPORATION AND ANOTHER V. GITAM SINGH [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RAM SAHAI [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
UTTRANCHAL FOREST DEVELOPMENT CORPORATION VS. M C JOSHI [REFERRED TO]
MADHYA PRADESH ADMINISTRATION VS. TRIBHUBAN [REFERRED TO]
MAHBOOB DEEPAK VS. NAGAR PANCHYAT GAJRAULA [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. ASHOK KUMAR [REFERRED TO]
SITA RAM VS. MOTI LAL NEHRU FARMERS TRAINING INSTITUTE [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
SENIOR SUPERINTENDENT TELEGRAPH TRAFFIC BHOPAL VS. SANTOSH KUMAR SEAL [REFERRED TO]
INCHARGE OFFICER VS. SHANKAR SHETTY [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. SEWA RAM [REFERRED TO]
HARI NANDAN PRASAD VS. EMPLOYER I/R TO MANGMT. OF FCI [REFERRED TO]

JUDGEMENT

(1.) Ms. Mandavia, learned Advocate for the Petitioner and Mr. Shrimali, learned Advocate for the Respondents.

(2.) In this Petition, the Petitioner has challenged Award dated 8.5.2007 passed by the learned Labour Court at Surendranagar in Reference (LCS) No.l 19 of 1994 whereby the learned Labour Court directed present Petitioner to reinstate the Respondent on his original post without any other benefits. Aggrieved by the said Award and direction the Petitioner has taken out present Petition.

(3.) At the outset, it is necessary to mention that the dispute which was referred to learned Labour Court for adjudication was in respect of four Workmen.

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DEPUTY EXECUTIVE ENGINEER Vs. DEVUBEN MANGABHAI

Referred Judgements :-

JUDGEMENT

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