REGENT COMPUTRONICS PVT. LTD.

PREMSINGH Appellant

V/S

GENERAL MANAGER Respondents

Referred Judgements :-

PATEL NARSHITHAKERSHI V. PRADYUMANSINGHJIARJUNSINGHJI [REFERRED TO]
GRINDLAYS BANK LTD. V. CENTRAL GOVT. INDUSTRIAL TRIBUNAL [REFERRED TO]
KAPRA MAZDOOR EKTA UNION VS. MANAGEMENT OF BIRLA COTTON SPINNING AND WEAVING MILLSLTD [REFERRED TO]
G CHANDRAKANTH VS. GUNTUR DIST MILK PRODUCERS UNION LIMITED [REFERRED TO]
K VENKATRAMA NAIDU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CINE EXHIBITION PVT. LTD VS. COLLECTOR, DISTRICT GWALIOR [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed seeking writ of certiorari to quash the impugned order dtd. 14/9/2011 passed in I.A.No.84 of 2006 in L.C.I.D No.146 of 2006 on the file of respondent No.2 Labour Court as illegal, arbitrary and violative of Article 14 of Constitution of India and without jurisdiction.

(2.) Heard Sri V. Narsimha Goud, learned counsel for the petitioner and Ms. V. Umadevi, learned counsel appearing on behalf of respondent No.1.

(3.) Brief facts of the case:

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PREMSINGH Vs. GENERAL MANAGER

Referred Judgements :-

JUDGEMENT

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