HARYANA STATE SMALL INDUSTRIES AND EXPORT CORPORATION LIMITED Vs. RANBIR SINGH
LAWS(SC)-2017-4-188
SUPREME COURT OF INDIA
Decided on
April 24,2017
Haryana State Small Industries And Export Corporation Limited
Appellant
VERSUS
RANBIR SINGH
Respondents
JUDGEMENT
KURIAN,J. -
(1.) Civil Appeal No. 2811/2016 is taken on the Board.
(2.) Leave granted.
(3.) The only short question involved in this appeal is, whether the five employees referred to in the appeal are actually surplus and if so, whether they are entitled for the benefits under the ACP Scheme.;
(2.) Leave granted.
(3.) The only short question involved in this appeal is, whether the five employees referred to in the appeal are actually surplus and if so, whether they are entitled for the benefits under the ACP Scheme.;
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