THE MANAGER (FACTORY) MAHARASHTRA STATE COOPERATIVE MARKETING FEDERATION LTD. Vs. SURESH
LAWS(SC)-2014-12-84
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
December 17,2014
The Manager (Factory) Maharashtra State Cooperative Marketing Federation Ltd.
Appellant
VERSUS
SURESH
Respondents
Cited Judgements :-
PROJECT OFFICER, I.C.D.S. VS. MOHANLAL KUMHAR [LAWS(MPH)-2017-10-111] [REFERRED TO]CHIMANBHAI MANGALBHAI THAKORE VS. DEPUTY EXECUTIVE ENGINEER [LAWS(GJH)-2017-3-413] [REFERRED TO]
DEPUTY EXECUTIVE ENGINEER VS. GIRDHARBHAI BABUBHAI PATEL [LAWS(GJH)-2017-3-446] [REFERRED TO]
SHANKAR LAL SHARMA VS. PANCHAYAT SAMITI [LAWS(RAJ)-2019-4-70] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)The learned counsel appearing for both the sides have requested for quick disposal of the appeal and we are also of the view that earlier disposal of the appeal would be in the interest of justice as well as the parties to the litigation. In the circumstances, the appeal is heard and decided today.
(3.)The respondent had been appointed as a peon on daily wage basis on 1st July, 1994 and was discontinued from service from 4th March, 1996, without making any payment of retrenchment compensation.
(2.)The learned counsel appearing for both the sides have requested for quick disposal of the appeal and we are also of the view that earlier disposal of the appeal would be in the interest of justice as well as the parties to the litigation. In the circumstances, the appeal is heard and decided today.
(3.)The respondent had been appointed as a peon on daily wage basis on 1st July, 1994 and was discontinued from service from 4th March, 1996, without making any payment of retrenchment compensation.
Copyright © Regent Computronics Pvt.Ltd.