REGENT COMPUTRONICS PVT. LTD.

Deelip Manga Chaudhary Appellant

V/S

The Managing Director, The Maharashtra State Co -operative Marketing Federation Ltd. and Ors. Respondents

Referred Judgements :-

O P GUPTA VS. UNION OF INDIA [REFERRED TO]
KARNATAKA CENTRAL COOPERATIVE BANK LTD VS. KARPI [REFERRED TO]
K VARADARAJA PAI VS. CORPORATION BANK [REFERRED TO]
JAGDISH V GURSAHAN VS. AIR INDIA LIMITED [REFERRED TO]
VIJAYKUMAR LAXMAN KABIR VS. N R C LIMITED [REFERRED TO]
A.C. DMELLO VS. SHIPPING CORPORATION OF INDIA [REFERRED TO]

JUDGEMENT

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

(2.) By order dated 28/07/2015, the respondent had been directed to deposit an amount of Rs.75,000/ in this Court. The said amount has been deposited vide DD No.953120 dated 05/08/2015.

(3.) The point for determination in this petition is as to whether the respondent employer can carry out deductions from the subsistence allowance

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DEELIP MANGA CHAUDHARY Vs. THE MANAGING DIRECTOR, THE MAHARASHTRA STATE CO-OPERATIVE MARKETING FEDERATION LTD. AND ORS.

Referred Judgements :-

JUDGEMENT

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