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1. Heard the learned counsels appearing for the parties finally. 2. After going through the award passed by the labour Court in Reference IDA No. 23 of 1998, it is found that there is absolutely no discussion on the as…
1. The petitioner/State is aggrieved by the judgment and award dated 27/06/1997, by which, Reference (IDA) No. 25/1988, has been partly allowed and the respondent is granted continuity of service from 01/07/1988, withou…
R.M.S. Khandeparkar, J.@mdashHeard the learned Advocates for the parties. Perused the records. 2. The Petitioner challenge''s the order dated 2nd May, 2000 passed by the Regional Provident Fund Commissioner (I) for Mah…
Vipin Sanghi, J.@mdashThis common order shall dispose off the aforesaid three writ petitions preferred against the common order passed by the Central Administrative Tribunal, Principal Bench, New Delhi, inter alia, in O…
Ajit Prakash Shah, C.J.@mdashThis is an application u/s 11 of the Arbitration and Conciliation Act, 1996 to appoint an independent person as presiding arbitrator and thereby constitute an arbitral tribunal. 2. The fact…
V.V. Joshi, J.@mdashThis is an application filed by the petitioner under Article 227 of the Constitution and u/s 482 of the Criminal Procedure Code, 1973, praying for quashing of a preliminary order passed by the Sub-Di…