REGENT COMPUTRONICS PVT. LTD.

STATE BANK OF INDIA Appellant

V/S

Anandilal Dabkara Respondents

Referred Judgements :-

COOKE VS. GILL [REFERRED TO]
MANDAL JALAN V. MADANLAL [REFERRED TO]
BRG. KANWAR KULDIP SINGH V. UNION OF INDIA [REFERRED TO]
BHARAT COKING COAL LIMITED V. JHARIA TALKIES AND COLD STORAGE PVT. LTD [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
REGIONAL MANAGER S B I VS. RAKESH KUMAR TEWARI [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
K P GOVIL VS. JAWAHARLAL NEHRU KRISHI VISHWA VIDYALAYA [REFERRED TO]
S S Jain and Co VS. Union of India [REFERRED TO]
PREM PRAKASH AMBEDKAR VS. UNION OF INDIA [REFERRED TO]
SIDDIK MAHOMED SHAH VS. MT SARAN [REFERRED TO]
NAWAL KISHORE SHARMA VS. UNION OF INDIA [REFERRED TO]
RAJENDRA KUMAR ADIWASI VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) By this common order, W.P. No.6340/2017 (State Bank of India Vs. Anandilal Dabkara) W.P. No.6331/2017 (State Bank of India Vs. Vijay Bahadur Sodha), W.P. No.6333/2017 (State Bank of India Vs. Mukesh Kumar Sharma) and W.P. No.6335/2017 (State Bank of India Vs. Saubhagyamal Paudwal) shall be decided.

(2.) The undisputed fact is that the respondent, namely; Anandilal Dabkara (in W.P. No.6340/2017), Vijay Bahadur Sodha (in W.P. No.6331/2017) Mukesh Kumar Sharma (in W.P. No.6333/2017) and Saubhagyamal Paudwal (in W.P. No.6335/2017) have worked for 78 days, 83 days, 81 days and 80 days respectively.

(3.) For the sake of convenience, the facts of W.P. No.6340/2017 shall be taken up.

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STATE BANK OF INDIA Vs. ANANDILAL DABKARA

Referred Judgements :-

JUDGEMENT

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