REGENT COMPUTRONICS PVT. LTD.

Kashinath Parvati Labade Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BANARAS ICE FACTORY LIMITED VERSUS THE UTTAR PRADESH GOVERNMENT [REFERRED TO]
REGIONAL MANAGER,M. S. R. T. C. V. REGIONAL SECY.,MAHARASHTRA S. T. KAMGAR SANGHATANA [REFERRED TO]
SOUTH INDIAN BANK LIMITED VS. A R CHACKO [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA CHANDRASEKHAR BOSE VS. D J BAHADUR:UNION OF INDIA [REFERRED TO]
MOHAN LAL VS. MANAGEMENT OF BHARAT ELECTRONICS LIMITED [REFERRED TO]
MAYA RANI PUNJ VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
ANNAMMA THOMAS VS. T JOSEPH [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. PREMLAL KHATRI GAJBHIYE [REFERRED TO]
CHABADA PETROL PUMP VS. SHAIKH HASAN SHAIKH HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) By this petition, the petitioner assails the judgment and order of the Industrial Court, Ahmednagar dated 31/01/2011 delivered in Complaint U.L.P.No. 32/2001.

(3.) The petitioner workman, who had joined services of respondent No.2/Department of Social Forestry, was allegedly illegally terminated on 01/05/1987. Being aggrieved by such termination, he raised an industrial dispute under Section 2A of the I.D.Act, 1947. On failure of the conciliation proceedings, the appropriate Government referred the dispute to the 2nd Labour Court, Ahmednagar (Hereinafter referred to as a Labour Court) for adjudication. It was registered as Ref. IDA No.71/1988.

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KASHINATH PARVATI LABADE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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