REGENT COMPUTRONICS PVT. LTD.

Toofani Yadav Appellant

V/S

STATE OF U.P Respondents

Referred Judgements :-

M.L. SINGLA V. PUNJAB NATIONAL BANK [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
U B GADHE VS. G M GUJARAT AMBUJA CEMENT PVT LTD [REFERRED TO]
L AND T KOMATSU LTD VS. N UDAYAKUMAR [REFERRED TO]
KOLLAM JILLA HOTEL AND SHOP WORKERS UNION VS. INDUSTRIAL TRIBUNAL [REFERRED TO]
K.V.S. RAM VS. BANGALORE METROPOLITAN TRANSPORT CORPN. [REFERRED TO]
MANAGEMENT OF BHARAT HEAVY ELECTRICALS LTD. VS. M. MANI [REFERRED TO]

JUDGEMENT

(1.) Writ Petition No.32426 of 2019 has been filed by the Workman assailing the Award, dtd. 13/12/2018 published on 14/2/2019 only pertaining to imposing punishment of stoppage of two annual increments and allowing only 20% Back Wages to the Petitioner.

(2.) Writ Petition No.15450 of 2019 has been filed by the Employer assailing the Award, dtd. 13/12/2018 made by the Labour Court, Mirzapur published on 14/2/2019.

(3.) Both the Writ Petitions were connected by the earlier order and are being heard together and decided by a Common Order.

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TOOFANI YADAV Vs. STATE OF U.P

Referred Judgements :-

JUDGEMENT

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