REGENT COMPUTRONICS PVT. LTD.

RAVINDRA NATH Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

STATE BANK OF INDIA VS. SHRI N. SUNDARA MONE [REFERRED TO]
BUCKINGHAM AND CARNATIC COMPANY LIMITED VS. VENKATIAH [REFERRED TO]
STATE BANK OF INDIA VS. N SUNDARA MONEY [REFERRED TO]
L ROBERT DSOUZA VS. EXECUTIVE ENGINEER SOUTHERN RAILWAY [REFERRED TO]
H D SINGH VS. RESERVE BANK OF INDIA [REFERRED TO]
SYNDICATE BANK VS. GENERAL SECRETARY SYNDICATE BANK STAFF ASSOCIATION [REFERRED TO]
PUNJAB AND SIND BANK VS. SAKATTAR SINGH [REFERRED TO]
VIVEKA NAND SETHI VS. CHAIRMAN J and K BANK LTD [REFERRED TO]
MANAGING DIRECTOR PANCHGANGA SAHAKARI SAKHAR KARKHANA LTD VS. BABASAHEB DEVGONDA PATIL [REFERRED TO]
MOHD SAGIR VS. BHARAT HEAVY ELECTRICALS LTD [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the parties were heard and judgment was reserved.

(2.) The present writ petition has been filed with the prayer to issue writ of certiorari quashing the impugned award dated 14.12.2001, annexure 1 to the writ petition, passed in adjudication Case No.55 of 1998 by the Industrial Tribunal, First, U.P. Allahabad published on the notice board on 4.8.2005 and further prayer is to issue writ of mandamus commanding the respondent no.2 to reinstate the petitioner in service and give all consequential benefits with full back wages from the date of dismissal of his service.

(3.) There is no interim order.

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RAVINDRA NATH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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