MANAGING DIRECTOR, RAJASTHAN STATE ROAD TRANSPORT CORPORATION Vs. GENERAL SECRETARY, RAJASTHAN STATE ROAD TRANSPORT CORPORATION SOSHIT KARYASHALA KARMCHARI SANG
LAWS(RAJ)-2019-11-267
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on
November 07,2019
Managing Director, Rajasthan State Road Transport Corporation
Appellant
VERSUS
General Secretary, Rajasthan State Road Transport Corporation Soshit Karyashala Karmchari Sang
Respondents
JUDGEMENT
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(1.) This writ petition has been filed by the petitioner aggrieved against award dated 09.02.2018 (Annexure-1) passed by the
Labour Court, Jodhpur.
(2.) By a notification issued by the appropriate government dated 31.05.2004, following dispute was referred to the Labour Court:- varticular text omiited
(3.) Initially the dispute pertained to 127 workmen, however, the award impugned has been passed qua 37 workmen named in the table and qua 90 workmen a no dispute award has been delivered by the Labour Court.;
(2.) By a notification issued by the appropriate government dated 31.05.2004, following dispute was referred to the Labour Court:- varticular text omiited
(3.) Initially the dispute pertained to 127 workmen, however, the award impugned has been passed qua 37 workmen named in the table and qua 90 workmen a no dispute award has been delivered by the Labour Court.;
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