REGENT COMPUTRONICS PVT. LTD.

Pertabghur Tea Estate Appellant

V/S

Hiren Bhumij And Ors. Respondents

Referred Judgements :-

KARNATAKA STATE ROAD TRANSPORT CORPORATION V. LAKSHMIDEVAMMA (SMT.) & ANR. [REFERRED TO]
N KALINDI VS. TATA LOCOMOTIVE AND ENGINEERING CO LTD [REFERRED TO]
WORKMEN OF THE MOTIPUR SUGAR FACTORY PRIVATE LIMITED VS. MOTIPUR SUGAR FACTORY PRIVATE LIMITED [REFERRED TO]
COOPER ENGINEERING LIMITED VS. P P MUNDHE [REFERRED TO]
SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
M RAMA WARRIER VS. COIR BOARD [REFERRED TO]
GOODYEAR INDIA LTD VS. INDUSTRIAL TRIBUNAL [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. K. Goswami, learned counsel for the petitioner/management and Mr. A. Dasgupta, learned Senior Counsel for the respondent/workman.

(2.) THIS petition under Article 226 of the Constitution of India has been filed by the management for quashing of the award on preliminary issue, passed by the learned Labour Court, Guwahati, on 30.03.2015, in Ref. Case No. 1/2010.

(3.) BASIC facts relevant for adjudication of the case may be briefly noted.

Click here to view full judgment.

PERTABGHUR TEA ESTATE Vs. HIREN BHUMIJ AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address