REGENT COMPUTRONICS PVT. LTD.

Chief Engineer, Irrigation Vibhag (Govt. Of Maharashtra), Sinchan Bhavan, Civil Lines Appellant

V/S

Sadaram Muka Sahare Respondents

Referred Judgements :-

STATE BANK OF BIKANER AND JAIPUR VS. C. S. VARMA [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO -OPERATIVE MARKETING -CUM -PROCESSING SERVICE SOCIETY LTD. AND ANOTHER [REFERRED TO]
CHIMA SHRAVAN SHINDE AND ORS. VS. M. V. PATIL AND ORS [REFERRED TO]
CENTRA BANK OF INDIA LIMITED VS. P S RAJAGOPALAN [REFERRED TO]
BOMBAY GAS CO LIMITED VS. GOPAL BHIVA [REFERRED TO]
R B BANSILAL ABIRCHAND MILLS GO LIMITED VS. LABOUR COURT NAGPUR [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GANESH RAZAK [REFERRED TO]
CHIEF OFFICER SANGLI MUNICIPAL COUNCIL VS. MASOOM AKBAR PATHARWAL [REFERRED TO]
S A SHAIKH VS. UNION OF INDIA [REFERRED TO]
SARJERAO JANARDHAN HANDE VS. MAHARASHTRA STATE COOPERATIVE [REFERRED TO]
DASHRATH RAJARAM SOLANKE VS. EXECUTIVE ENGINEER, CHIEF GATE ERECTION UNIT [REFERRED TO]

JUDGEMENT

(1.) Since common issues arise in all these writ petitions, they are being decided by this common judgment.

(2.) Rule in each writ petition. Rule made returnable forthwith and heard finally with the consent of the learned Counsel for the parties.

(3.) In these writ petitions, the order dated 712013 passed by the learned Judge, Labour Court Gondia in proceedings under Section 33C( 2) of the Industrial Disputes Act, 1947 (in short 'the said Act') allowing aforesaid application in each case and granting relief to the respondent is under challenge. There being similarity of facts in each case resulting in common reasoning in each order, the facts in Writ Petition No.6380/2013 are being referred to.

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CHIEF ENGINEER, IRRIGATION VIBHAG (GOVT. OF MAHARASHTRA), SINCHAN BHAVAN, CIVIL LINES Vs. SADARAM MUKA SAHARE

Referred Judgements :-

JUDGEMENT

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