REGENT COMPUTRONICS PVT. LTD.

Abdul Shakil Appellant

V/S

Husanmiyan Education Society Respondents

Referred Judgements :-

WORKMEN EMPLOYED IN B AND C MILLS,MADRAS V. MANAGEMENT OF B AND C MILLS,MADRAS [REFERRED TO]
SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
STATE OF PUNJAB VS. HARBHAJAN SINGH GREASY [REFERRED TO]
UNION OF INDIA VS. MOHD NASEEM SIDDIQUI [REFERRED TO]
SUKHDEO VISHWANATH GARAJE VS. FOOD CORPORATION OF INDIA [REFERRED TO]
KASHIRAM RAJARAM KATHANE VS. BHARTIYA R B DAMLE GRAM SUDHAR TATHA SHIKSHAN PRASAR SOCIETY [REFERRED TO]
WORKMEN OF LAMBABARI TEA ESTATE VS. LAMBABARI TEA ESTATE [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
UNION OF INDIA & ORS. VS. RAM LAKHAN SHARMA [REFERRED TO]

JUDGEMENT

(1.) The petitioner is assailing the judgment dtd. 15/4/2008 rendered by the School Tribunal, Nagpur in Appeal STN 41/2006 whereby the appeal preferred by the petitioner challenging the termination order dtd. 9/11/2006, is dismissed.

(2.) The petitioner shall be referred to as the employee and the respondent 1 as the employer.

(3.) The facts, to the extent relevant, are thus:

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ABDUL SHAKIL Vs. HUSANMIYAN EDUCATION SOCIETY

Referred Judgements :-

JUDGEMENT

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