REGENT COMPUTRONICS PVT. LTD.

ATMARAM Appellant

V/S

Dairy Manager Respondents

Referred Judgements :-

GANGADHAR PILLAI VS. SIEMENS LTD [REFERRED TO]
STATE OF KARNATAKA VS. G V CHANDRASHEKAR [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
GANGADHAR BALGOPAL NAIR VS. VOLTAS LIMITED [REFERRED TO]
MAHARASHTRA LOK KAMGAR SANGHATANA VS. BALLARPUR INDUSTRIES LIMITED [REFERRED TO]
ICHALKARANJI MUNICIPAL COUNCIL VS. PRAVEEN SHIVGONDA PATIL [REFERRED TO]
MUNICIPAL COUNCIL JINTUR VS. SUNDER NAMDEO KHILLARE [REFERRED TO]
PANDURANG SITARAM JADHAV VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Both the Writ Petitions arise out of common judgment rendered by the Industrial Court directing regularization of the complaint as unskilled labour with effect from 1/2/1985.

(3.) Writ Petition No.1628/2010 is by the original opponents challenging judgment and award delivered by the Industrial Court. Writ Petition No.5387/2007 challenges judgment and award to the extent it restricts the monetary claim of the complainant from 16/12/2005.

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ATMARAM Vs. DAIRY MANAGER

Referred Judgements :-

JUDGEMENT

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