REGENT COMPUTRONICS PVT. LTD.

Management Of Tamil Nadu State Transport Coporation (Kumbakonam Div-Ii) Ltd Appellant

V/S

PRESIDING OFFICER, LABOUR COURT Respondents

Referred Judgements :-

KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. B S HULLIKATTI [REFERRED TO]
REGIONAL MANAGER RSRTC VS. GHANSHYAM SHARMA [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
REGIONAL MANAGER RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. SOHAN LAL [REFERRED TO]
V RAMANA VS. APSRTC [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. SURESH PAL [REFERRED TO]
U P S R C T C VS. RAM KISHAN ARORA [REFERRED TO]
UTTARANCHAL TRANSPORT CORPORATION VS. SANJAY KUMAR NAUTIYAL [REFERRED TO]
DIVISIONAL MANAGER RAJASTHAN S R T C VS. KAMRUDDIN [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. NANHE LAL KUSHWAHA [REFERRED TO]
UP STATE ROAD TRANSPORT CORPORATION VS. SURESH CHAND SHARMA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The above writ petition was filed by State owned Transport Corporation (Kumbakonam Division - II) and having their office at Tiruchirapalli. The writ petition challenges an Award passed by the 1st Respondent Labour Court made in ID No.80/2000 dated 7.3.2002. By the aforesaid Award, the Labour Court granted the relief of reinstatement as a new entrant and without service continuity and back wages. The writ petition was admitted on 13.02.2003. Even at the time of admission, this Court passed the following order in W.P.M.P.5283 of 2003:

(3.) Subsequently on 26.09.2003, on being reported that the aforesaid order was complied with, the Miscellaneous Petition was closed with the following order:-

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MANAGEMENT OF TAMIL NADU STATE TRANSPORT COPORATION (KUMBAKONAM DIV-II) LTD Vs. PRESIDING OFFICER, LABOUR COURT

Referred Judgements :-

JUDGEMENT

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