REGENT COMPUTRONICS PVT. LTD.

DEPOT MANAGER APSRTC Appellant

V/S

K JOGI REDDY Respondents

Referred Judgements :-

UNION OF INDIA VS. J AHMED [REFERRED TO]
STATE OF PUNJAB VS. RAM SINGH EX CONSTABLE [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. S C SHARMA [REFERRED TO]
MAHINDRA AND MAHINDRA LTD VS. N B NARAVADE [REFERRED TO]
MADHYA PRADESH ELECTRICITY BOARD VS. JAGDISH CHANDRA SHARMA [REFERRED TO]
ALLAHABAD JAL SANSTHAN VS. DAYA SHANKAR RAI [REFERRED TO]
GENERAL MANAGER HARYANA ROADWAYS VS. RUDHAN SINGH [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
COTTON CORPORATION OF INDIA LIMITED VS. PRESIDING OFFICER LABOUR COURT GUNTUR [REFERRED TO]

JUDGEMENT

(1.) THESE two writ petitions arise out of the same award of the Presiding Officer, Labour court-I, Hyderabad (respondent No. 2 ). Hence, they are heard and being disposed of together.

(2.) WP. NO. 3750 of 1997 is filed by the depot Manager, Andhra Pradesh State Road transport Corporation (for short 'the corporation'), Hyderabad II Depot, Hyderabad questioning the award passed by respondent no. 2 whereby he directed the petitioner to reinstate respondent No. 1 with continuity of service and 50% of back wages.

(3.) WP. NO. 11861 of 1998 is filed by the employee, Conductor, questioning the award to the extent he was denied 50% of back wages.

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DEPOT MANAGER APSRTC Vs. K JOGI REDDY

Referred Judgements :-

JUDGEMENT

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