NATIONAL HEALTH MISSION Vs. RAMENDRA SINGH NARWARIYA
LAWS(MPH)-2021-4-42
HIGH COURT OF MADHYA PRADESH
Decided on
April 28,2021
National Health Mission
Appellant
VERSUS
Ramendra Singh Narwariya
Respondents
Referred Judgements :-
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]INTERNATIONAL AIRPORT AUTHORITY OF INDIA VS. INTERNATIONAL AIR CARGO WORKERS UNION [REFERRED TO]
GENERAL MANAGER OSD BENGAL NAGPUR COTTON MILLS RAJNANDGAON VS. BHARAT LAL [REFERRED TO]
GURUSHARANSINGH BRIJBHUSANSINGH VS. MANAGER REWA TRANSPORT SERVICES [REFERRED TO]
JUDGEMENT
ANAND PATHAK,J. -
(1.)Regard being had to the similitude of controversy, all the writ appeals are heard and decided by this common order.
(2.)For convenience's sake, facts as narrated in writ appeal No. 457/2020 are taken into consideration.
(3.)Instant writ appeal is preferred against the order dated 29.11.2019 passed by the learned Writ Court in M.P. No. 2677/2018 whereby petition preferred by the appellant as petitioner against the order dated 31.1.2018 passed by the Legal Authority under the Minimum Wages Act (Labour Court No. 1, Gwalior) has been dismissed.
(2.)For convenience's sake, facts as narrated in writ appeal No. 457/2020 are taken into consideration.
(3.)Instant writ appeal is preferred against the order dated 29.11.2019 passed by the learned Writ Court in M.P. No. 2677/2018 whereby petition preferred by the appellant as petitioner against the order dated 31.1.2018 passed by the Legal Authority under the Minimum Wages Act (Labour Court No. 1, Gwalior) has been dismissed.
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