REGENT COMPUTRONICS PVT. LTD.

Water Resources Department Engineer Appellant

V/S

Manharan Respondents

Referred Judgements :-

BHARAT SANCHAR NIGAM LTD VS. SEWA RAM [REFERRED TO]
ASST. ENGINEER, RAJASTHAN DEV. CORP VS. GITAM SINGH [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
B.S.N.L. VS. BHURUMAL [REFERRED TO]
HARI NANDAN PRASAD VS. EMPLOYER I/R TO MANGMT. OF FCI [REFERRED TO]
TAPASH KUMAR PAUL VS. BSNL [REFERRED TO]

JUDGEMENT

(1.) Heard on admission.

(2.) Award dated 5.5.2011 passed by Labour Court Jabalpur is being assailed vide this petition under Art. 227 of the Constitution of India.

(3.) The Labour Court was in seisin with the industrial dispute as to whether termination of services of respondent-workman is just and proper and if not, what relief he is entitled for and what directions should be given to employer.

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WATER RESOURCES DEPARTMENT ENGINEER Vs. MANHARAN

Referred Judgements :-

JUDGEMENT

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