STATE OF CHHATTISGARH AND ANR. Vs. KARISHNA KUMAR KASHYAP
LAWS(SC)-2017-5-90
SUPREME COURT OF INDIA
Decided on May 01,2017

State of Chhattisgarh and Anr. Appellant
VERSUS
Karishna Kumar Kashyap Respondents

JUDGEMENT

KURIAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The only issue in these cases is, whether the learned Single Judge of the High Court was justified in making the classification while interfering with the award passed by the Labour Court, between those who had ten years of service and those with less than ten years of service.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.