B.S.N.L. Vs. MOHD. JAMEY & ANR.
LAWS(SC)-2016-7-40
SUPREME COURT OF INDIA
Decided on July 01,2016

B.S.N.L. Appellant
VERSUS
Mohd. Jamey And Anr. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We are informed that the respondent-workman has been working in the appellant-establishment for the last 13 years. In that view of the matter, we are not inclined to exercise our jurisdiction, particularly in view of the fact that the respondent-workman is engaged as a Driver.
(3.) The appeal is, accordingly, dismissed. No costs.;


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