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Jitendra Singh Rathor Vs Shri Baidyanath Ayurved Bhawan Ltd. and Another
Decision:
allowed
15-03-1984
.... is provision and in a given case on the facts established the Tribunal can vacate the order of dismissal or discharge and give suitable directions. It is a well-settled principle of law that when an order of termination of service is found to be bad and reinstatement is directed, the wronged workman ...
Supreme Court of India
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