REGENT COMPUTRONICS PVT. LTD.

Divisional Engineer, Telecom Project Appellant

V/S

AJIT SINGH Respondents

Referred Judgements :-

BHAGWAN DASS VS. STATE OF HARYANA [REFERRED TO]
DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION VS. DELHI ADMINISTRATION DELHI [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. HINDUSTAN STEELWORKS CONSTRUCTION LTD [REFERRED TO]
MANAGING DIRECTOR UTTAR PRADESH LAND DEVELOPMENT CORPORATION VS. AMAR SINGH [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
LAL MOHAMMAD VS. INDIAN RAILWAY CONSTRUCTION CO LTD [REFERRED TO]
INDIAN COUNCIL OF MEDICAL RESEARCH I C M R VS. K RAJYALAKSHMI [REFERRED TO]
MD ABDUL KADIR VS. DIRECTOR GENERAL OF POLICE ASSAM [REFERRED TO]

JUDGEMENT

(1.) Since common questions of law and facts are involved in both the appeals, they are taken up together for disposal.

(2.) The appellant is the writ petitioner, who challenged before the writ Court the award passed by the Central Government Industrial Tribunal-cum-Labour Court, Chandigarh, whereby after holding the termination to be void ab initio, it ordered the reinstatement of the respondents with all consequential benefits.

(3.) The award had been assailed on the ground that the same was based on surmises and conjectures and had been passed without application of mind because once the project had come to an end the Labour Court could not have passed direction for reinstating the respondents.

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DIVISIONAL ENGINEER, TELECOM PROJECT Vs. AJIT SINGH

Referred Judgements :-

JUDGEMENT

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