SENIOR DIVISIONAL MANAGER LIFE INSURANCE CORPORATION OF INDIA Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT
LAWS(ALL)-2005-7-224
HIGH COURT OF ALLAHABAD
Decided on
July 19,2005
SENIOR DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA
Appellant
VERSUS
PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT
Respondents
JUDGEMENT
D.P. Singh, J. -
(1.) Pleadings are exchanged and the counsel for the parties agree that this petition may be disposed off finally under the rules of this court
(2.) Heard Learned Counsel for the parties.
(3.) This Writ Petition is directed against an award of the labour court dated 19.7.1996 holding that the dismissal of the workman was illegal and as such he was entitled for reinstatement with full backwages.;
(2.) Heard Learned Counsel for the parties.
(3.) This Writ Petition is directed against an award of the labour court dated 19.7.1996 holding that the dismissal of the workman was illegal and as such he was entitled for reinstatement with full backwages.;
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