REGENT COMPUTRONICS PVT. LTD.

PONDICHERRY AGROSERVICE AND INDUSTRIES CORPORATION EMPLOYEES AND WORKERS UNION REP. BY ITS PRESIDENT S. CANDHY Appellant

V/S

PONIDCHERRY AGROSERVICE AND INDUSTRIES CORPORATION LIMITED REP BY ITS MANAGING Respondents

Referred Judgements :-

B.K. SUBBARAO V. MR. K. PARASARAN [REFERRED TO]
GIRJESH SHRIVASTAVA AND ORS. VS. STATE OF M.P. AND ORS [REFERRED TO]
STATE OF MAHARASHTRA VS. PRABHU [REFERRED TO]
ANDHRA PRADESH STATE FINANCIAL CORPORATION A P STATE FINANCIAL CORPORATION VS. GAR RE ROLLING MILLS:KOTA SUBBA REDDY [REFERRED TO]
GURPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARI BANSH LAL VS. SAHODAR PRASAD MAHTO [REFERRED TO]

JUDGEMENT

(1.) PETITIONER union has approached this court with a prayer for issuance of writ in the nature of mandamus, directing the respondents to release the salary of the employees.

(2.) IT is pleaded case of the petitioner that respondent corporation has not paid the salary to its employees since the year 2007. The right to claim salary is individual right of employee.

(3.) CONSEQUENTLY, writ petition is dismissed. No costs. Connected miscellaneous petitions are closed.

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PONDICHERRY AGROSERVICE AND INDUSTRIES CORPORATION EMPLOYEES AND WORKERS UNION REP BY ITS PRESIDENT S CANDHY Vs. PONIDCHERRY AGROSERVICE AND INDUSTRIES CORPORATION LIMITED REP BY ITS MANAGING DIRECTOR THATTAVAN CHAVADY

Referred Judgements :-

JUDGEMENT

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