REGENT COMPUTRONICS PVT. LTD.

Arjun Kashinath Badade Appellant

V/S

Director General And Ors. Respondents

Referred Judgements :-

DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. LUDH BUDH SINGH [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
BHARAT FORGE COMPANY LIMITED VS. A B ZODGE [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]
SARV U P GRAMIN BANK VS. MANOJ KUMAR SINHA [REFERRED TO]
AMAR CHAKRAVARTY VS. MARUTI SUZUKI INDIA LTD [REFERRED TO]
SBI VS. HEMANT KUMAR [REFERRED TO]
CHANDRAKANT S O DAMODAR KALE VS. NAGPUR IMPROVEMENT TRUST [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner seeks to challenge the judgment delivered by the Labour Court dated 30.11.2011 in Complaint (ULP) No. 81/2004 and the judgment of the Industrial Court dated 02.05.2013 delivered in Revision (ULP) No. 70/2011.

(3.) Shri Muley, learned Advocate for the Petitioner, has narrated the details of the case as follows:-

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ARJUN KASHINATH BADADE Vs. DIRECTOR GENERAL AND ORS.

Referred Judgements :-

JUDGEMENT

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