BATA INDIA LTD Vs. M C BHARDWAJ

JUDGEMENT

(1.) This judgment will dispose of C.W.Ps. Nos. 3565 to 3567 of 1981 as those arise out of the same award. Wherever facts are necessary, reference is made to C.W.P. No. 3566 of 1981.

(2.) No finding was given under issue No. 2 as it was considered futile in view of the finding rendered adverse to the management under issue No. 1.

(3.) RECRUITMENT