REGENT COMPUTRONICS PVT. LTD.

Vinod Pralhadrao Farkade Appellant

V/S

Ceekay Daikin Ltd. Respondents

Referred Judgements :-

UNION OF INDIA V. MOHD. RAMZAN KHAN [REFERRED TO]
LAKSHMI DEVI SAGAR MILLS LIMITED LAKSHMI DEVI SUGAR MILLS LIMITED VS. PT RAM SARUP:CHINI MILLS MAZDOOR SANGH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
BANK OF INDIA VS. APURBA KUMAR SAHA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]
STATE BANK OF INDIA VS. RAMESH DINKAR PUNDE [REFERRED TO]
OM PRAKASH YADAV VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. NARENDRA KUMAR PANDEY [REFERRED TO]

JUDGEMENT

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

(2.) The Petitioner/ Employee is aggrieved by the part-1 judgment of the Labour Court dated 26.06.2015 in Reference (IDA) No.3/2008 by which it was concluded that the enquiry conducted against the Petitioner/ workman is fair and proper and the findings of the Enquiry Officer are not perverse.

(3.) When this matter was heard by this Court initially on 15.02.2016, both the learned Advocates stated that they have no objection if this Court hears this matter. The same has been recorded in the order dated 15.02.2016.

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VINOD PRALHADRAO FARKADE Vs. CEEKAY DAIKIN LTD., AURANGABAD

Referred Judgements :-

JUDGEMENT

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