REGENT COMPUTRONICS PVT. LTD.

INDIAN INSTITUTE OF TECHNOLOGY, MADRAS Appellant

V/S

PRESIDING OFFICER, PRINCIPAL LABOUR COURT Respondents

Referred Judgements :-

CHIEF MINING ENGINEER EAST INDIA COAL CO LIMITED BARAREE COLLIERY DHANBAD VS. RAMESHWAR [REFERRED TO]
U P ELECTRIC SUPPLY COMPANY LIMITED VS. R K SHUKLA [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. WORKMEN [REFERRED TO]
STATE BANK OF INDIA VS. RAM CHANDRA DUBEY [REFERRED TO]
UNION OF INDIA VS. KANKUBEN [REFERRED TO]
D KRISHNAN VS. SPECIAL OFFICER VELLORE COOP [REFERRED TO]
SPECIAL OFFICER VELLORE CO OP SUGAR MILLS VS. PRESIDING OFFICER [REFERRED TO]

JUDGEMENT

(1.) These two appeals have been preferred against the order passed in W.P. No. 49741 of 2006, dated 4.10.2007, filed by the Indian Institute of Technology, Madras. Since both the appeals are inter-connected and the parties arrayed are one and the same, they were heard together and disposed of by this common judgment.

(2.) The brief facts leading to filing of the writ petition as well as the writ appeals are as follows:

(3.) The Tribunal answered the aforesaid issues in the following words:

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INDIAN INSTITUTE OF TECHNOLOGY Vs. PRESIDING OFFICER

Referred Judgements :-

JUDGEMENT

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