REGENT COMPUTRONICS PVT. LTD.

STATE OF ORISSA Appellant

V/S

Rajkishore Sethi Respondents

Referred Judgements :-

HARYANA STATE ELECTRONICS DEVELOPMENT CORPORATION LTD. AND OTHERS VS. MAMNI [REFERRED TO]
PROJECT DIRECTOR,IDCWD PROJECT,JEYPORE VS. SRI KAILASH CHANDRA JENA [REFERRED TO]
CO-OPERATIVE URBAN BANK LTD.,PARLAKHEMUNDI VS. PRESIDING OFFICER,LABOUR COURT,JEYPORE AND OTHERS [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
WORKMEN OF AMERICAN EXPRESS INTER NATIONAL BANKING CORPORATION VS. MANAGEMENT OF AMERICAN EXPRESS INTERNATIONAL BANKING CORPORATION [REFERRED TO]
HINDUSTAN ZINC LIMITED VS. INDUSTRIAL TRIBUNAL [REFERRED TO]
REGIONAL AUTHORITY DENA BANK VS. GHANSHYAM [REFERRED TO]
U P DRUGS AND PHARMACEUTICALS COMPANY LIMITED VS. RAMANUJ YADAV [REFERRED TO]
GOPAL CHANDRA SAO VS. CHIEF ENGINEER AND BASIN MANAGER [REFERRED TO]

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Award dtd. 20/7/2009 (Annexure-1) passed by the learned Presiding Officer, Labour Court, Bhubaneswar (for brevity 'Labour Court') in Industrial Dispute Case No.50 of 2004 is under challenge in this writ petition, whereby the Opposite Party No.1- Workman has been directed to be reinstated in service with a lump sum amount of Rs.20,000.00 towards back wages.

(3.) Parties are described as per their respective status before learned Labour Court for the sake of convenience in discussion. None appears for the Opposite Party No.1-Workman on call.

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STATE OF ORISSA Vs. RAJKISHORE SETHI

Referred Judgements :-

JUDGEMENT

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