REGENT COMPUTRONICS PVT. LTD.

SURJIT SINGH Appellant

V/S

P R T C , ETC Respondents

Referred Judgements :-

DALJEET AND CO. PRIVATE LTD.,ROPAR V. THE STATE OF PUNJAB AND OTHERS [REFERRED]
POSTAL SEALS INDUSTRIAL CO-OPERATIVE SOCIETY LTD. V. LABOUR COURT,LUCKNOW [REFERRED]
G.T. LAD AND OTHERS V. CHEMICALS AND FIBRES INDIA LTD. [REFERRED]
M/S. HINDUSTAN TIN WORKS PVT. LTD. V. THE EMPLOYEES OF M/S. HINDUSTAN TIN WORKS PVT. LTD. AND OTHERS [REFERRED]
DHARI GRAM PANCHAYAT VS. SAFAI KAMDAR MANDAL RAJKOT [REFERRED]
HARI PALACE VS. LABOUR COURT [REFERRED]
HARBHAJAN SINGH AND OTHERS VS. ASSISTANT LABOUR COMMISSIONER AND OTHERS [REFERRED]

JUDGEMENT

(1.) Heard the counsel for the petitioner at length and perused the record.

(2.) The petitioner was in service of the respondent-Corporation as Conductor and had served for more than 5 years. He was drawing a sum of Rs. 375/- per month as wages. His services were terminated on 6.4.1978, the workman served a demand note on the Management on 31.8.1981. An industrial dispute was referred to the Presiding Officer, Labour Court, Jalandhar.

(3.) On the basis of the pleadings, the Labour Court framed the following issue :-

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SURJIT SINGH Vs. PRTC

Referred Judgements :-

JUDGEMENT

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