REGENT COMPUTRONICS PVT. LTD.

Eknath Shankar Appellant

V/S

CHIEF EXECUTIVE OFFICER Respondents

Referred Judgements :-

COMMISSIONER,AMRAVATI MUNICIPAL CORPORATION V/S. B.S.SAWAI [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
MANAGEMENT OF RESERVE BANK OF INDIA NEW DELHI VS. BHOPAL SINGH PANCHAL [REFERRED TO]
KRISHNAKANT RAGHUNATH BIBHAVNEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
TRYAMBAK LILAJI BINNAR VS. STATE OF MAHARASHTRA [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
UNION OF INDIA VS. METHU MEDA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, the Petition is heard finally.

(2.) This Petition under Article 227 of the Constitution of India, assails the legality, propriety and correctness of the judgment and order dtd. 15/3/2017 passed by the learned Member, Industrial Court at Sangli, in Complaint (ULP) No.163 of 2014, whereby the learned Member, Industrial Court, was persuaded to dismiss the Complaint.

(3.) Shorn of superfluities, the background facts can be stated as under:

Click here to view full judgment.

EKNATH SHANKAR Vs. CHIEF EXECUTIVE OFFICER

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address