REGENT COMPUTRONICS PVT. LTD.

NAGAR PALIKA NIGAM Appellant

V/S

ARUN SHARMA Respondents

Referred Judgements :-

SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
HARYANA STATE ELECTRONICS DEVELOPMENT CORPORATION LTD VS. MAMNI [REFERRED TO]
RAMESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
BHUVNESH KUMAR DWIVEDI VS. M/S HINDALCO INDUSTRIES LTD. [REFERRED TO]
SUDARSHAN RAJPOOT VS. U P STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
MACKINON MACKENZIE & COMPANY LTD VS. MACKINNON EMPLOYEES UNION [REFERRED TO]

JUDGEMENT

(1.) HEARD .

(2.) SHRI Chaturvedi submits that both the matters are identical and therefore, these matters may be decided on the basis of facts and pleadings mentioned in WP No. 1918/2015.

(3.) I have heard him at length.

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NAGAR PALIKA NIGAM Vs. ARUN SHARMA

Referred Judgements :-

JUDGEMENT

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