REGENT COMPUTRONICS PVT. LTD.

Executive Engineer, Irrigation Department Appellant

V/S

SARDAR SINGH Respondents

Referred Judgements :-

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JUDGEMENT

(1.) The petitioner-Irrigation Department, by way of instant writ petition, has assailed the order dtd. 12/9/2022 passed by the Labour Court No.2, Jaipur, dismissing Restoration Application No. No.10/2018 filed by the petitioner on 14/12/2017, and denied revival of the order dtd. 11/7/2017, consequently, has declined to set aside an ex parte award dtd. 3/7/2004 in LCR No.601/1998 passed in favour of respondent-employee for his reinstatement in service as daily wager.

(2.) Learned counsel for respondent-employee has appeared as Caveator.

(3.) Having heard learned counsel for both parties and from perusal of record, following facts have been culled out:-

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EXECUTIVE ENGINEER, IRRIGATION DEPARTMENT Vs. SARDAR SINGH

Referred Judgements :-

JUDGEMENT

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