REGENT COMPUTRONICS PVT. LTD.

ROHIT Appellant

V/S

Shakti Pump India Ltd. Respondents

Referred Judgements :-

L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TO]
INTERNATIONAL AIRPORT AUTHORITY OF INDIA VS. INTERNATIONAL AIR CARGO WORKERS UNION [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
GENERAL MANAGER OSD BENGAL NAGPUR COTTON MILLS RAJNANDGAON VS. BHARAT LAL [REFERRED TO]
NATIONAL ALUMINIUM CO. LTD. VS. ANANTA KISHORE ROUT [REFERRED TO]
BALWANT RAI SALUJA VS. AIR INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) Heard finally at motion stage with consent of the parties.

(2.) That, the petitioners have filed the present petition under Article 227 of the Constitution of India being aggrieved by the Order dtd. 24/6/2022 passed by Industrial Tribunal in Reference No. 04/1.D./2019, Indore whereby claim of the petitioners that the respondent no. 1 has violated the mandatory provisions of Sec. 25(N) of the I.D. Act, 1947 before retrenchment, has been dismissed.

(3.) Draped in Brevity, facts of the case are as hereunder:-

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ROHIT Vs. SHAKTI PUMP INDIA LTD.

Referred Judgements :-

JUDGEMENT

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