REGENT COMPUTRONICS PVT. LTD.

MANAGEMENT OF TAMIL NADU Appellant

V/S

LABOUR OFFICER Respondents

Referred Judgements :-

RBI V. S. MANI [REFERRED TO]
RANGE FOREST OFFICER VS. S T HADIMANI [REFERRED TO]
MUNICIPAL CORPORATION FARIDABAD VS. SIRI NIWAS [REFERRED TO]
RAJASTHAN STATE GANGANAGAR S MILLS LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
M P ELECTRICITY BOARD VS. HARIRAM [REFERRED TO]
SURENDRANAGAR DISTRICT PANCHAYAT VS. JETHABHAI PITAMBERBHAI [REFERRED TO]
R M YELLATTI VS. ASST EXECUTIVE ENGINEER [REFERRED TO]
BHAVNAGAR MUNICIPAL CORPORATION ETC VS. JADEJA GOVUBHA CHHANUBHA [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed by the Tamil Nadu Tourism Development Corporation (hereinafter referred to as Petitioner/ Corporation) challenging the common award passed by the Labour Inspector vide order dtd. 15/10/2010.

(2.) Background to Writ Petition :

(3.) It is this order of the Labour Inspector whereby permanent status was conferred on the Respondents which is the subject matter of challenge in this writ petition.

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MANAGEMENT OF TAMIL NADU Vs. LABOUR OFFICER

Referred Judgements :-

JUDGEMENT

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