REGENT COMPUTRONICS PVT. LTD.

STATE TRANSPORT CONTROLLER Appellant

V/S

PRESIDING OFFICER, INDUSTRIAL TRIBUNAL Respondents

Referred Judgements :-

BUCKINGHAM AND CARNATIC CO. LTD. V. WORKERS OF THE CO. [REFERRED TO]
LATI,W.I.A. ASSOCIATION V. INDUSTRIAL TRIBUNAL BOMBAY [REFERRED TO]
HARIPRASAD SHIVSHANKER SHUKIA AND ANOTHOR BARSI LIGHT RAILWAY COMPANY LIMITED VS. A D DIVELKAR:K N JOGLEKAR [REFERRED TO]
NEWSPAPERS LIMITED VS. STATE INDUSTRIAL TRIBUNAL U P [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
WORKMEN OF DIMAKUCHI TEA ESTATE VS. MANAGEMENT OF DIMAKUCHI TEA ESTATE [REFERRED TO]
PHULBARI TEA ESTATE VS. ITS WORKMEN [REFERRED TO]
INDIA GENERAL NAVIGATION AND RAILWAY COMPANY LIMITED VS. THEIR WORKMEN [REFERRED TO]
STATE OF BIHAR VS. GOPI KISHORE PRASAD [REFERRED TO]
RASHTRIYA MILL MAZDOOR SANGH PAREL BOMBAY VS. APOLLO MILLS LTD [REFERRED TO]
ASSAM OIL CO LIMITED NEW DELHI VS. ITS WORKMEN [REFERRED TO]
BOMBAY UNION OF JOURNALISTS VS. HINDU BOM BAY [REFERRED TO]
MANAGEMENT OF U B DUTT AND CO PRIVATE LIMITED VS. WORKMEN OF U B DUTT AND CO PRIVATE LTD [REFERRED TO]
S SUKHBANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
JUGDISH MITTER VS. UNION OF INDIA [REFERRED TO]
P C WADHWA VS. UNION OF INDIA [REFERRED TO]
BELSUND SUGAR CO LTD VS. LABOUR APPELLATE TRIBUNAL OF INDIA [REFERRED TO]
MURUGAN TRANSPORT VS. ITS WORKERS [REFERRED TO]
NATIONAL GARAGE NAGPUR VS. GONSALVES J [REFERRED TO]
BRITISH INDIA CORPORATION VS. INDUSTRIAL TRIBUNAL PUNJAB PATIALA [REFERRED TO]
BURRA KUR COAL CO LTD VS. AZIMUDDIN ASHRAFF [REFERRED TO]

JUDGEMENT

(1.) THIS is an application by the State Transport Controller, Orissa requesting this court to issue a writ of certiorari or any other appropriate writ calling for the records of the Industrial Dispute Case No. 5 of 1963, to set aside and quash the award given therein on 25th November, 1963 by the Industrial Tribunal. Orissa, which was published in the Orissa Gazette dated, 13th December 1963 and whereby the order of dismissal passed on 19th December 1960 against their employee Lakhman Pradhan was held illegal and unjust and he was ordered to be reinstated.

(2.) LAKHMAN Pradhan was appointed by the management of the Orissa State transport Service (hereinafter described as the management) on 19th November 1957 as a cleaner purely on a temporary basis (vide Annexure- A to the written statement filed by the second party before the Industrial Tribunal), It was expressly stated in the letter of appointment that "the services may be terminated at any time without notice. "

(3.) IT is said that during his service Lakhman Pradhan was found misbehaving several times for which charge-sheets were drawn up against him and he was punished.

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STATE TRANSPORT CONTROLLER Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

Referred Judgements :-

JUDGEMENT

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