REGENT COMPUTRONICS PVT. LTD.

Gujarat Electricity Board And 1 Appellant

V/S

Babubhai Barjulbhai Respondents

Referred Judgements :-

DISTRICT DEVELOPMENT OFFICER V. S.K. AMRELI,2018 12 SCC 298 DUPORT STEELS V. SIRS [REFERRED TO]
STATE OF MADHYA PRADESH V. VINOD KUMAR TIWARI [REFERRED TO]
STATE BANK OF INDIA VS. N SUNDARA MONEY [REFERRED TO]
STATE BANK OF INDIA VS. N SUNDARA MONEY [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LIMITED CHANDIGARH DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AMRAVATI REGIONAL MANAGER WEST ZONE NOW KNOWN AS KANPUR REGION BANK OF BARODA REGIONAL OFFICE LUCKNOW VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH:CHANDRASHEKHAR MARIBHAU DESHMUKH :SECRETARY U P BANK EMPLOYEES UNION C O BANK OF BARODA LATOUCHE ROAD KANPUR :LABOUR COURT RANCHI:NAMDEO:SECRETA [REFERRED TO]
RANGE FOREST OFFICER VS. S T HADIMANI [REFERRED TO]
M P ELECTRICITY BOARD VS. HARIRAM [REFERRED TO]
SURENDRANAGAR DISTRICT PANCHAYAT VS. JETHABHAI PITAMBERBHAI [REFERRED TO]
SURENDRANAGAR DISTRICT PANCHAYAT VS. DAHYABHAI AMARSINH [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
EXECUTIVE ENGINEER VS. CHETAN P OZA [REFERRED TO]
ASST. ENGINEER, RAJASTHAN DEV. CORP VS. GITAM SINGH [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
MACKINON MACKENZIE & COMPANY LTD VS. MACKINNON EMPLOYEES UNION [REFERRED TO]

JUDGEMENT

(1.) The appellant Gujarat Electricity Board has challenged common judgment and order dated 7.9.2006 passed by learned Single Judge in SCA Nos. 19145/2006, 19146/2006 with SCA No. 17971/2006 to SCA No.17986/2006 and SCA No. 10306/2006 to 10319/2006 and prayed that the said common judgment as well as awards passed by learned Labour Court, Valsad in Reference Cases may be set aside.

(2.) The details of the awards passed by learned Labour Court which were challenged by present appellant in above mentioned SCAs are mentioned in Para-2 of common judgment dated 7.9.2006 in above mentioned SCAs. The said details read thus:

(3.) By the said awards the learned Labour Court directed present appellant to reinstate all claimants with 20% backwages. Feeling aggrieved by the said directions present appellant filed above mentioned SCAs which came to be rejected by learned Single Judge vide above mentioned common judgment. The Board is aggrieved by said judgment. Hence present Appeals.

Click here to view full judgment.

GUJARAT ELECTRICITY BOARD Vs. BABUBHAI BARJULBHAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address