CHIEF MANAGER, RAJASTHAN STATE ROAD TRANSPORT CORPORATION Vs. VINOD KUMAR SHARMA
LAWS(SC)-2018-9-103
SUPREME COURT OF INDIA
Decided on September 25,2018

Chief Manager, Rajasthan State Road Transport Corporation Appellant
VERSUS
VINOD KUMAR SHARMA Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 06.02.2018 passed by the High Court of Judicature for Rajasthan Bench at Jaipur in D.B. Special Appeal Writ No. 1960 of 2017 whereby the High Court dismissed the appeal filed by the appellant herein and thus confirmed the order dated 18.08.2017 passed by the Single Judge of the said High Court in S.B. Civil Writ Petition No.14368 of 2011, which arose out of the award dated 25.07.2011 passed by the Industrial TribunalcumMagistrate Court, Alwar.
(3.) Few facts need mention for the disposal of the appeal hereinbelow.;


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