REGENT COMPUTRONICS PVT. LTD.

G.ANNIE CHRISTY Appellant

V/S

DEPUTY CHIEF MECHANICAL ENGINEER Respondents

Referred Judgements :-

U.B.GADHE & OTHERS VS. G.M. GUJARAT AMBUJA CEMENT PVT. LTD. [REFERRED TO]
U.P.S.R.T.C. VS. RAM KISHAN ARORA [REFERRED TO]
INDIAN IRON AND STEEL CO LIMITED VS. THEIR WORKMEN: INDIAN IRON AND STEEL CO LIMITED [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. A RAJAPANDIAN [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO OPERATIVE MARKETING CUM PROCESSING SERVICE SOCIETY LIMITED [REFERRED TO]

JUDGEMENT

(1.) This writ appeal is directed against the order dated 06.11.2008 passed by a learned single Judge of this Court in W.P.No.19646 of 2003.

(2.) The facts leading to the filing of this appeal are as follows:

(3.) The learned counsel for the appellant submitted that the learned single Judge committed grave error in finding fault with the Industrial Tribunal for re-appreciating the evidence adduced in the domestic enquiry. The learned counsel further submitted that the learned single Judge mistook the Industrial Tribunal as the Administrative Tribunal established under the Administrative Tribunals Act.

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G ANNIE CHRISTY Vs. DEPUTY CHIEF MECHANICAL ENGINEER

Referred Judgements :-

JUDGEMENT

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