REGENT COMPUTRONICS PVT. LTD.

Chandra Bhal Mishra Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

CO. LTD. V. RAMESHWAR AND OTHERS [REFERRED TO]
PUNJAB NATIONAL BANK LIMITED VS. K L KHARBANDA [REFERRED TO]
CENTRA BANK OF INDIA LIMITED VS. P S RAJAGOPALAN [REFERRED TO]
CENTRA BANK OF INDIA LIMITED VS. P S RAJAGOPALAN [REFERRED TO]
BOMBAY GAS CO LIMITED VS. GOPAL BHIVA [REFERRED TO]
CHIEF MINING ENGINEER EAST INDIA COAL CO LIMITED BARAREE COLLIERY DHANBAD VS. RAMESHWAR [REFERRED TO]
CHIEF MINING ENGINEER EAST INDIA COAL CO LIMITED BARAREE COLLIERY DHANBAD VS. RAMESHWAR [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. WORKMEN [REFERRED TO]
PUNJAB BEVERAGES PVT LIMITED CHANDIGARH MANAGEMENT OF HINDUSTAN COPPER LIMITED VS. SURESH CHAND:N K SAXENA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GANESH RAZAK [REFERRED TO]
TARA VS. DIRECTOR SOCIAL WELFARE [REFERRED TO]
STATE BANK OF INDIA VS. RAM CHANDRA DUBEY [REFERRED TO]
STATE OF U P VS. BRIJPAL SINGH [REFERRED TO]
UNION OF INDIA VS. KANKUBEN [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. BIRENDRA BHANDARI [REFERRED TO]
NATIONAL TEXTILES CORPORATION UTTAR PRADESHLTD VS. PRESIDING OFFICER IVTH LABOUR COURT KANPUR [REFERRED TO]
STATE BANK OF BIKANER VS. KHANDELWAL [REFERRED TO]
STATE BANK OF BIKANER VS. KHANDELWAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Anand Srivastava, learned counsel for the petitioner and Sri Swapnil Kumar, learned counsel appearing for Respondent No.3.

(2.) The present petition seeks to challenge the order dated 15.04.2019 passed by the Presiding Officer, Labour Court (1st), U.P. Kanpur Nagar in Misc. Case No. 08/2018 (Chandrabhal Mishra vs. U.P.S.I.D.C.) whereby the application filed by the petitioner under Section 33-C(2) of the Industrial Disputes Act, 1947 (in short 'the Act') has been rejected.

(3.) The records of the case indicate that an application under Section 33-C (2) of the Act was filed by the petitioner claiming that he was entitled to promotion on a higher post from the date on which his juniors had been promoted and further claiming computation of the difference of wages in respect of the promotional post. A chart had also been appended along with the application in respect of the claim for difference of wages which would have been admissible had he been granted promotion to the higher post.

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CHANDRA BHAL MISHRA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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