REGENT COMPUTRONICS PVT. LTD.

MOHD.SHAMIM Appellant

V/S

STATE OF U.P Respondents

Referred Judgements :-

A.P.S.R.T.C. AND ANOTHER V. B.S. DAVID PAUL [REFERRED TO]
J.K. SYNTHETICS LTD. V. K.P. AGRAWAL AND ANOTHER [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. S NARSAGOUD [REFERRED TO]
M P STATE ELECTRICITY BOARD VS. JARINA BEE [REFERRED TO]
ALLAHABAD JAL SANSTHAN VS. DAYA SHANKAR RAI [REFERRED TO]
GENERAL MANAGER HARYANA ROADWAYS VS. RUDHAN SINGH [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. ABDUL KAREEM [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
U P S R T C LTD VS. SARADA PRASAD MISRA [REFERRED TO]
NOVARTIS INDIA LTD VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF PUNJAB VS. BHAGWAN SINGH [REFERRED TO]
M L SINGLA VS. PUNJAB NATIONAL BANK AND ANR [REFERRED TO]

JUDGEMENT

(1.) Heard Syed Wajid Ali, learned counsel for the petitioner and Sri Sunil Kumar Tripathi, learned counsel for the respondents no.2 to 4.

(2.) The petitioner in the writ petition is seeking quashing of the award of the labour court dated 20.12.2012 passed in Adjudication Case No.127 and 128 of 2007 in so far it denies payment of back wages to the petitioner.

(3.) Briefly stated the case of the petitioner is that he was working under the respondent no.2, Sri Ram Laxmi Narain, Marwari Hindu Hospital, Godaulia, Varanasi (the hospital in question) on the post of Lab Technician and his services were terminated w.e.f. 01.03.2002. The case of the petitioner was that his services were terminated for remaining absent from duty w.e.f. 01.03.2002 without giving him any show cause notice or opportunity of being heard and without holding any departmental enquiry.

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MOHD.SHAMIM Vs. STATE OF U.P

Referred Judgements :-

JUDGEMENT

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