N T C OFFICERS ASSOCIATION Vs. N T C
LAWS(SC)-1987-3-86
SUPREME COURT OF INDIA
Decided on March 02,1987

N.T.C.OFFICERS ASSOCIATION Appellant
VERSUS
N.T.C Respondents

JUDGEMENT

- (1.) Issue notice returnable 2 weeks limited to the following two questions: (1) Tether the employee of the N. T. C. will continue to be the employee of the- M. T. C. at the place to which he or she is transferred (2) Whether the previous service put in by the transferred eroployee would be taken into consideration for fixing the seniority at the place to which he or she is transferred. If the transferred employee go and report to the place to which they are transferred within two weeks their services shall not be terminated.
(2.) Dasti service is permitted in addition to the usual mode of service. No stay.;


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