REGENT COMPUTRONICS PVT. LTD.

D.RAVIKUMAR Appellant

V/S

MANAGEMENT Respondents

Referred Judgements :-

NANDINEE TRAVELS PVT. LTD.,VS. REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
KAUSHALYA DEVI VS. BACHITTAR SINGH [REFERRED TO]
ASSOCIATED CEMENT COMPANIES LIMITED CHAIBASA CEMENT WORKS JHINKPANI VS. THEIR WORKMEN [REFERRED TO]
MANAGEMENT OF PRATAP PRESS NEW DELHI VS. SECRETARY DELHI PRESS WORKERS UNION DELHI IN C A NO 482 OF 58 AND ITS WORKMEN IN C A NO 189 OF 59 [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
WORKMEN OF THE STRAW BOARD MANUFACTURING COMPANY LIMITED VS. STRAW BOARD MANUFACTURING COMPANY LIMITED [REFERRED TO]
K C P EMPLOYEES ASSOCIATION MADRAS VS. MANAGEMENT OF K C P LTD [REFERRED TO]
WORKMEN VS. WILLIAMSON MAGOR AND COMPANY LIMITED [REFERRED TO]
S G CHEMICALS AND DYES TRADING EMPLOYEES UNION VS. S G CHEMICALS AND DYES TRADING LIMITED [REFERRED TO]
S G CHEMICALS AND DYES TRADING EMPLOYEES UNION VS. S G CHEMICALS AND DYES TRADING LIMITED [REFERRED TO]
ISHA STEEL TREATMENT BOMBAY VS. ASSOCIATION OF ENGINEERING WORKERS BOMBAY [REFERRED TO]
REGIONAL PROVIDENT FUND COMMISSIONER VS. DHARAMSI MORARJI CHEMICAL COMPANY LIMITED [REFERRED TO]
SHAMA PRASHANT RAJE VS. GANPATRAO [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
S B PATOLE VS. FUJITSU ICIM LTD [REFERRED TO]
ALAGHU PHARMACY VS. REGIONAL PROVIDENT FUND [REFERRED TO]

JUDGEMENT

(1.) This writ appeal has been filed against the order of the learned single Judge, dated 27.9.2010, made in W.P.No.23614 of 2006. The writ petition had been filed by the Management of TI Diamond Chain Limited, MTH Road, Ambattur, Chennai, challenging the common award passed by the Principal labour Court, Chennai, dated 31.10.2005, insofar as it related to the direction issued by the said labour Court for reinstatement of the workmen in service.

(2.) The brief facts as stated by the writ petitioner, W.P.No.23614 of 2006, are as follows:

(3.) Aggrieved by the order passed by the learned single Judge, dated 27.9.2010, in W.P.No.23614 of 2006, the respondents in the writ petition had preferred the present writ appeal before this Court.

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D.RAVIKUMAR Vs. MANAGEMENT

Referred Judgements :-

JUDGEMENT

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