SHAILAJI SHIVAJIRAO PATIL Vs. PRESIDENT HON KHASDAR UGS SANSTHA
LAWS(SC)-2002-1-74
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on January 17,2002

SHAILAJA SHIVAJIRAO PATIL Appellant
VERSUS
PRESIDENT HON.KHASDAR UGS SANSTHA Respondents





Cited Judgements :-

ARUN KUMAR VS. U P PUBLIC SERVICE TRIBUNAL [LAWS(ALL)-2003-12-173] [REFERRED TO]
RAVINDRA SINGH VS. ZONAL MANAGER LIFE INSURANCE CORPORATION OF INDIA [LAWS(ALL)-2006-1-90] [REFFERED TO]
UNION OF INDIA VS. SUKHEN CHANDRA DAS [LAWS(GAU)-2005-3-55] [REFERRED TO]
ABHIJIT GHOSH VS. STATE OF ASSAM [LAWS(GAU)-2005-3-44] [REFERRED TO]
STATE OF U P VS. TEJ BAHADUR SINGH [LAWS(ALL)-2008-9-129] [REFERRED TO]
M P STATE ROAD TRANSPORT CORPORATION VS. INDRA BAHADUR SINGH [LAWS(MPH)-2002-5-33] [REFERRED TO]
DILIPBHAI MANEKLAL VYAS VS. TORRENT POWER A E C CO [LAWS(GJH)-2007-6-49] [REFERRED TO]
ASHOK PANDURANG JANJAL VS. SECRETARY TULSABAI KAWAL VIDYALAYA [LAWS(BOM)-2006-6-138] [REFERRED TO]
SHARDA JAYRAM BHALERAO VS. STATE OF MAHARASHTRA [LAWS(BOM)-2006-12-129] [REFERRED TO]
R. D. VISHWAKARMA VS. U.O.I. [LAWS(J&K)-2013-3-15] [REFERRED TO]
AJAY BHAN SINGH VS. STATE OF U P [LAWS(ALL)-2014-6-63] [REFERRED TO]
RAJIV GOGIA VS. CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS. [LAWS(P&H)-2007-10-156] [REFERRED TO]
DHARMINDER KUMAR VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2005-2-169] [REFERRED]
CHANDRA KANT TRIPATHI VS. STATE OF U P & OTHERS [LAWS(ALL)-2018-3-377] [REFERRED TO]


JUDGEMENT

- (1.)By the impugned judgment, the High Court of punjab and Haryana upheld the award of the labour Court, Gurgaon, dated 14.3.2000 in Ref. No. 451 of 1996. Aggrieved by the same the present SLP is filed by Haryana Urban development Authority.
(2.)In the SLP, notice was issued to the respondent, limited to the question of back wages. Though respondent has been served, none appears for the respondent.
(3.)Leave is granted and the appeal is heard insofar as the award of back wages is concerned.


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