REGENT COMPUTRONICS PVT. LTD.

Mosabani Mines Labour Union Appellant

V/S

HINDUSTAN COPPER LIMITED Respondents

Referred Judgements :-

A K BINDAL VS. UNION OF INDIA [REFERRED TO]
HEC VOLUNTARY RETD EMPS WELFARE SOC VS. HEAVY ENGINEEERING CORPORATION LTD [REFERRED TO]
MANOJBHAI N. SHAH VS. UNION OF INDIA [REFERRED TO]
MAHARASHTRA STATE FINANCIAL CORPORATION EX-EMPLOYEES ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner being a Trade Union has filed the instant writ petition seeking grant of arrears of voluntary retirement which has occurred on account of subsequent revision of pay scale along with interest.

(3.) Case of the Petitioner

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MOSABANI MINES LABOUR UNION Vs. HINDUSTAN COPPER LIMITED

Referred Judgements :-

JUDGEMENT

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