REGENT COMPUTRONICS PVT. LTD.

Rajaram Balu More Appellant

V/S

Geneeral Manager, Best Undertaking Respondents

Referred Judgements :-

RANJIT THAKUR V. UNION OF INDIA [REFERRED TO]
DAWN MILLS CO. LTD. VS. SUKHDEV PRASAD DHANESHWAR [REFERRED TO]
S PARTHASARATHI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
SANGFROID REMEDIES LIMITED VS. UNION OF INDIA [REFERRED TO]
G N NAYAK VS. GOA UNIVERSITY [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
CHAIRMAN AND MD VSP VS. GOPARAJU SRI PRABHAKARA HARI BABU [REFERRED TO]
KRUSHNAKANT B PARMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) By this petition, the petitioner takes exception to a judgment and order dtd. 27/9/2018 passed by the learned Member, Industrial Court at Mumbai in Appeal (IC) No.27 of 2017, whereby the appeal preferred by the respondent - employer came to be allowed by setting aside the judgment and order dtd. 18/1/2017, passed by the learned Judge, Labour Court, Mumbai, in Application (BIR) - M No.69 of 2011 under which the petitioner had been directed to be reinstated in service with continuity of service but without backwages.

(3.) The petition arises in the backdrop of the following facts.

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RAJARAM BALU MORE Vs. GENEERAL MANAGER, BEST UNDERTAKING

Referred Judgements :-

JUDGEMENT

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