REGENT COMPUTRONICS PVT. LTD.

SATISH KUMAR Appellant

V/S

ASSOCIATED CEMENT COMPANIES LTD Respondents

Referred Judgements :-

DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. KUSHAL BHAN [REFERRED TO]
TATA OIL MILLS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
JANG BAHADUR SINGH VS. BAIJ NATH TIWARI [REFERRED TO]
ASSOCIATED CEMENT COMPANIES LIMITED RAMA SHANKER VS. T C SHRIVASTAVA:T C SHRIVASTAVA [REFERRED TO]
KUSHESHWAR DUBEY VS. BHARAT COKING COAL LIMITED [REFERRED TO]
NELSON MOTIS VS. UNION OF INDIA [REFERRED TO]
STATE OF KARNATAKA VS. T VENKATARAMANAPPA [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
SENIOR SUPERINTENDENT OF POST OFFICES PATHANAMTHITTA VS. A GOPALAN [REFERRED TO]
STATE OF ANDHRA PRADESH V. K. ALLABAKSH [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. T SRINIVAS [REFERRED TO]
STATE BANK OF INDIA VS. R B SHARMA [REFERRED TO]
MANAGEMENT OF KRISHNAKALI TEA ESTATE VS. AKHIL BHARATIYA CHAH MAZDOOR SANGH [REFERRED TO]
MANAGER R B I BANGLORE VS. S MANI [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
SOUTH BENGAL STATE TRANSPORT CORPN VS. SWAPAN KUMAR MITRA [REFERRED TO]
COMMISSIONEER OF POLICE NEW DELHI VS. NARENDER SINGH [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
SURESH PATHRELLA VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
JASBIR SINGH VS. PUNJAB AND SIND BANK [REFERRED TO]
PUNJAB WATER SUPPLY SEWERAGE BOARD VS. RAM SAJIVAN [REFERRED TO]
UNION OF INDIA VS. NAMAN SINGH SEKHAWAT [REFERRED TO]
RAM TAWEKYA SHARMA VS. STATE OF BIHAR [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
UNION OF INDIA VS. MANAB KUMAR GUHA [REFERRED TO]
SAMAR BAHADUR SINGH VS. STATE OF U P [REFERRED TO]
DIVISIONAL CONTROLLER VS. M G VITTAL RAO [REFERRED TO]

JUDGEMENT

(1.) THE present petition is directed against the award dated 29.05.2007, rendered by the learned Labour Court-Cum- Industrial Tribunal, Dharamshala, District Kangra, H.P. in Reference No. 55/1999 (RBT No. 191/04).

(2.) MATERIAL facts necessary for adjudication of this petition are that the petitioner was appointed as a Mazdoor in the respondent-Company in 1986. He was served with a charge-sheet on 04.01.1995. He filed reply to the same vide Annexure R-1. The inquiry officer was appointed. Petitioner has requested the Management that since the criminal proceedings are pending against him, the departmental proceedings be deferred. Initially, the petitioner did not participate in the departmental proceedings. Notice was issued to him in the daily Edition of newspaper 'Jansatta' on 27.02.1995. Thereafter, the petitioner appeared before the inquiry officer on 3.3.1995. The inquiry officer submitted the report to the disciplinary authority. The copy of the inquiry report, as per the record, was also sent to the petitioner by way of registered A.D. post on 19.08.1995 and the same was received by him on 26.08.1995. The petitioner was dismissed from service vide office order dated 31.08.1995. He raised an industrial dispute against the order dated 31.08.1995. The State Government sent the following reference to the learned Labour Court-Cum-Industrial Tribunal, Dharamshala, District Kangra, H.P.:

(3.) PETITIONER has appeared as PW-1 and on behalf of the Management RW-1, Shri Shembavnekar, RW-2 and RW-3 have also appeared. Learned Labour Court-Cum-Industrial Tribunal, Dharamshala, District Kangra, H.P. dismissed the claim petition on 29.05.2007.

Click here to view full judgment.

SATISH KUMAR Vs. ASSOCIATED CEMENT COMPANIES LTD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address