REGENT COMPUTRONICS PVT. LTD.

The Municipal Council, Jalna, Through Chief Officer, M.C. Jalna, Tq. And Dist. Jalna Appellant

V/S

Vilas Bhimrao Nikalje, Age 35 Years, Occu.Service, R/O Tandulwadi, Tq. And Dist. Jalna Respondents

Referred Judgements :-

VIVIDH KAMGAR SABHA VS. KALYANI STEELS LIMITED [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. DHANANJAY PRABHAKAR GOKHALE [REFERRED TO]
GANGADHAR BALGOPAL NAIR VS. VOLTAS LIMITED [REFERRED TO]
STATE OF MAHARASHTRA VS. PANDURANG SITARAM JADHAV [REFERRED TO]
RAMESH VITTHAL PATIL VS. KALYAN DOMBIVALI MUNICIPAL CORPORATION [REFERRED TO]
SHRIRAMPUR MUNICIPAL COUNCIL VS. V K BARDE [REFERRED TO]
MUKHYADHIKARI, NAGAR PARISHAD, TULJAPUR VS. VISHAL VIJAY AMRUTRAO [REFERRED TO]
THE MUNICIPAL COUNCIL, TIRORA VS. TULSIDAS BALIRAM BINDHADE [REFERRED TO]

JUDGEMENT

(1.) Leave to add Director, Municipal Administration, Addition be carried out forthwith. Learned AGP waives service for the added respondent.

(2.) The Municipal Council, Jalna in both these matters is aggrieved by the identical judgment dated 27/11/2015 delivered by the Industrial Court in Complaint (ULP) Nos.28/2012 and 29/201

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

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THE MUNICIPAL COUNCIL, JALNA, THROUGH CHIEF OFFICER, M.C. JALNA, TQ. AND DIST. JALNA Vs. VILAS BHIMRAO NIKALJE, AGE 35 YEARS, OCCU.SERVICE, R/O TANDULWADI, TQ. AND DIST. JALNA

Referred Judgements :-

JUDGEMENT

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