REGENT COMPUTRONICS PVT. LTD.

Arun Kumar Dixit Appellant

V/S

Scindia Kanya Vidhyalay Respondents

Referred Judgements :-

MANAGEMENT OF PANITOLE TEA ESTATE VS. WORKMEN [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
GURMAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RAM SAHAI [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
UTTRANCHAL FOREST DEVELOPMENT CORPORATION VS. M C JOSHI [REFERRED TO]
MADHYA PRADESH ADMINISTRATION VS. TRIBHUBAN [REFERRED TO]
SITA RAM VS. MOTI LAL NEHRU FARMERS TRAINING INSTITUTE [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
SENIOR SUPERINTENDENT TELEGRAPH TRAFFIC BHOPAL VS. SANTOSH KUMAR SEAL [REFERRED TO]
TAPASH KUMAR PAUL VS. BSNL [REFERRED TO]

JUDGEMENT

(1.) The factual matrix and question of law involved being common in both the said WPs., they have been heard analogously and are being disposed by the present common order.

(2.) W.P.8715/16 filed earlier in point of time is by the workman while W.P 192/17 is by the employer, both assailing the same award of the Labour Court No.1-Gwalior passed on 22/10/2016 in COC 58/A/ID Act/2012 (Ref.) whereby while answering the dispute referred by the appropriate government as regards legality and validity of termination of service of workman on 27/3/2012 by the employer, the Labour Court has adopted the alternative course of granting compensation to the tune of Rs. Two Lakhs to the workman, after rendering the following findings:-

(3.) Before adverting to the factual scenario it would be apt to deal with the seminal question involved herein which is to the following effect:-

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ARUN KUMAR DIXIT Vs. SCINDIA KANYA VIDHYALAY

Referred Judgements :-

JUDGEMENT

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