REGENT COMPUTRONICS PVT. LTD.

Sudin Provat Mallick Appellant

V/S

FIRST INDUSTRIAL TRIBUNAL Respondents

Referred Judgements :-

MADHYA BHARAT GRAMIN BANK VS. PANCHAMLAL YADAV [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
NOVARTIS INDIA LTD VS. STATE OF WEST BENGAL [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. DAWOODBHAI I GHANCHI [REFERRED TO]
ASSISTANT ENGINEER, RAJASTHAN STATE AGRICULTURE MARKETING BOARD, SUB-DIVISION, KOTA VS. MOHAN LAL [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
COLLECTOR SINGH VS. L.M.L. LTD., KANPUR [REFERRED TO]
OSHIAR PRASAD AND ORS. VS. THE EMPLOYERS IN RELATION TO MANAGEMENT OF SUDAMDIH COAL WASHERY OF BCCL [REFERRED TO]
OM PAL SINGH VS. DISCIPLINARY AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the judgment and order dated August 21, 2019 passed by a learned Single Judge in WP No. 31941 (W) of 2014 and WP no. 5437 (W) of 2015. The dispute raised by Mr. Mallick for terminating his service was referred to the first industrial tribunal, Kolkata (for short "the Tribunal") being Case no. VIII - 187 of 1999 for adjudicating the following issues :

(2.) ***

(3.) The learned Tribunal passed an award dated September 24, 2014 directing the management to pay 75% of the back wages from the date of termination till the date of his superannuation after holding the termination of service of Mr. Mallick to be illegal.

Click here to view full judgment.

SUDIN PROVAT MALLICK Vs. FIRST INDUSTRIAL TRIBUNAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address