REGENT COMPUTRONICS PVT. LTD.

STATE BANK OF INDIA Appellant

V/S

LAXMIKANT VITHAL PALEKAR Respondents

Referred Judgements :-

RAMJILAL C. SHARMA V. ELPHINSTONE SPG. & WVG. CO.LTD. [REFERRED TO]
RATNAGIRI DISTRICT CENTRAL CO-OPERATIVE BANK LTD. V. DINKAR K. WATVE & OTHERS [REFERRED TO]
STRAW BOARD MANUFACTURING COMPANY LIMITED VS. ITS WORKMEN [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
VOLTAS LIMITED VS. CHANDRKANT Y BHRAMHANE [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) This is an employer's writ petition and is directed against Order dated 30-1-2009 of the Appellate Authority (Respondent No.2) modifying the Order of the Controlling Authority dated 30-5-2008 (Respondent No.3) by which the Respondent No. 1 (Employee, for short) has been held entitled to Rs. 14,492/- being the difference in gratuity payable to Respondent No.l.

(3.) Some undisputed facts may be stated to dispose off this writ petition.

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STATE BANK OF INDIA Vs. LAXMIKANT VITHAL PALEKAR

Referred Judgements :-

JUDGEMENT

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