U P STATE ROAD TRANSPORT CORPORATION Vs. STATE OF U P THE PRESIDING OFFICER LABOUR COURT AND MAKIL AHMAD
LAWS(ALL)-2005-7-177
HIGH COURT OF ALLAHABAD
Decided on
July 18,2005
UTTAR PRADESHSTATE ROAD TRANSPORT CORPORATION THROUGH THE REGIONAL MANAGER
Appellant
VERSUS
STATE OF UTTAR PRADESH., THE PRESIDING OFFICER, LABOUR COURT AND MAKIL AHMAD
Respondents
JUDGEMENT
D.P.Singh, J. -
(1.) Pleadings have been exchanged and the counsel for the panics agree that the writ petition may be finally disposed off under the Rules of the Court.
(2.) Heard learned counsel for the parties.
(3.) This writ petition is directed against an award of the labour court dated 28. October, 1989 by which the order of removal of the respondent workman has been held to be improper and he has been directed to be reinstated with backwages.;
(2.) Heard learned counsel for the parties.
(3.) This writ petition is directed against an award of the labour court dated 28. October, 1989 by which the order of removal of the respondent workman has been held to be improper and he has been directed to be reinstated with backwages.;
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