REGENT COMPUTRONICS PVT. LTD.

DIVISIONAL CONTROLLER Appellant

V/S

Raghuveersinh Danubhai Zala Respondents

Referred Judgements :-

G S LAMBA VS. UNION OF INDIA [REFERRED TO]
NARENDER CHADHA VS. UNION OF INDIA [REFERRED TO]
MOLLY JOSEPH ALIAS NISH VS. GEORGE SEBASTIAN ALIAS JOY [REFERRED TO]
ASHOK KAPIL VS. SANA ULLAH DEAD [REFERRED TO]
T SRINIVASAN VS. T VARALAKSHMI MRS [REFERRED TO]
EUREKA FORBES LIMITED VS. ALLAHABAD BANK [REFERRED TO]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Raval, learned advocate for petitioner and learned advocate for respondent.

(2.) The award dated 10.7.2015 passed by learned Industrial Tribunal at Rajkot in Reference No.197 of 2006 is challenged in present petition.

(3.) So far as factual backdrop is concerned, it has emerged from the record and from rival submissions by learned advocate for the contesting parties that the petitioner appointed present respondent as driver, in 1968. At the time when the respondent came to be appointed the employer (present petitioner) entered certain details, including the date of birth of the respondent, in its record.

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DIVISIONAL CONTROLLER Vs. RAGHUVEERSINH DANUBHAI ZALA

Referred Judgements :-

JUDGEMENT

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