S. CHITRA Vs. THE UNION OF INDIA

Referred Judgements :-

UNION OF INDIA V. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
BIMLA DEVI V. HIMACHAL ROAD TRANSPORT CORPORATION [REFERRED TO]
GENERAL MANAGER,UNION OF INDIA OWNING SOUTHERN RAILWAY,OWNING SOUTH CENTRAL RAILWAY SECUNDERABAD V. V. LAKSHMANA RAO [REFERRED TO]
THE UNION OF INDIA OWNING SOUTHERN RAILWAY BY ITS GENERAL MANAGER,CHENNAI V. G. JAYALAKSHMI [REFERRED TO]
UNION OF INDIA,V. LEELAMMA [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALAPPA LINGAPPA MAHADU SITARAM VS. LAXMI VISHNU TEXTILE MILLS LIMITED :LAXMI VISHNU TEXTILE MILLS LIMITED [REFERRED TO]
JEEWANLAL LIMITED JEEWANLAL LIMITED BINNY LIMITED MADRAS JEEWANLAL LIMITED VS. AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT:N DURAISWAMY:G SURYANARAYANAN:E GOVINDAN [REFERRED TO]
HINDUSTAN LEVER LIMITED VS. ASHOK VISHNU KATE [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
UNION OF INDIA OWNING SOUTHERN RAILWAY BY ITS GENERAL MANAGER CHENNAI VS. G JAYALAKSHMI [REFERRED TO]
UNION OF INDIA VS. LAKSHMI [REFERRED TO]
A.THANIKACHALAM VS. THE UNION OF INDIA [REFERRED TO]