REGENT COMPUTRONICS PVT. LTD.

Ambadas Appellant

V/S

Kintetic Engineering Ltd. Respondents

Referred Judgements :-

U.P. STATE ROAD TRANSPORT CORPORATION V. SUBHASH CHANDRA SHARMA [REFERRED TO]
HIND CONSTRUCTION AND ENGINEERING CO LIMITED VS. THEIR WORKMEN [REFERRED TO]
BHARAT IRON WORKS VS. BHAGUBHAI BALUBHAI PATEL [REFERRED TO]
COLOUR CHEM LIMITED VS. A L ALASPURKAR [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. MOHAN LAL GUPTA [REFERRED TO]
REGIONAL MANAGER RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. SOHAN LAL [REFERRED TO]
CEMENT CORPN OF INDIA VS. PURYA [REFERRED TO]
DAMOH PANNA SUGAR RURAL REGIONAL BANK VS. MUNNA LAL JAIN [REFERRED TO]
BHARAT FORGE CO LTD VS. UTTAM MANOHAR NAKATE [REFERRED TO]
UTTAM MANOHAR NAKATE VS. BHARAT FORGE COMPANY LIMITED MUNDHAVA [REFERRED TO]

JUDGEMENT

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

(2.) The Petitioner is aggrieved by the judgement dated 16.03.2013 delivered by the Labour Court by which his Complaint (ULP) No. 37/2010 was dismissed. The Labour Court concluded that the punishment of dismissal from service for a proved misconduct of sleeping on duty was not shockingly disproportionate.

(3.) The Petitioner is also aggrieved by the judgement dated 29.02.2016 delivered by the Industrial Court by which Revision (ULP) No. 1/2014 filed by the Petitioner has been dismissed.

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AMBADAS Vs. KINTETIC ENGINEERING LTD.

Referred Judgements :-

JUDGEMENT

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