REGENT COMPUTRONICS PVT. LTD.

The Sub Divisional Officer Appellant

V/S

KAMLA BAI Respondents

Referred Judgements :-

VISHNU MUTIYA V. STATE OF M.P. [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
MUNICIPAL COUNCIL AHMEDNAGAR VS. SHAH HYDER BEIG [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
STATE OF HARYANA VS. ARAVALI KHANIJ UDYOG [REFERRED TO]
FOCUS ENERGY LTD VS. GOVERNMENT OF INDIA [REFERRED TO]
TRIBHUVANSHANKAR VS. AMRUTLAL [REFERRED TO]

JUDGEMENT

(1.) HEARD on admission.

(2.) PETITION under Article 227 of the Constitution of India is directed against Award dated 17.09.2010 passed by Labour Court, Khandwa in Reference Case No. 44/2009 I.D. Act. The reference at the instance of respondent -workman was:

(3.) THE above reference was in the wake of the fact that the respondent -workman employed as Gangman with the petitioner's establishment was retired on her completion of 30 years of service, much before completion of age of retirement of Gangman.

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THE SUB DIVISIONAL OFFICER Vs. KAMLA BAI

Referred Judgements :-

JUDGEMENT

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