M/S Bureau Chief Rastriya Sahara And Another Vs Labour Commissioner U.P. And 2 Others
.... 2306; है कि जिस दिन की चोरी उमेश कुमार द्वारा करना ब ...
Allahabad High Court
Hyderabad Karnataka Education Society and Others Vs Malhari
.... of the benefit in terms of money; but if the said right is disputed, the Labour Court must deal with that question and decide whether the workman has the right receive the benefit as alleged by him and it is only if the Labour Court answers this point in favour of the workman that the next question ...
karnataka high court (gulbarga bench)
Mysore Jilla Mazdoor Sangh (Regd.) Vs The Management The Green Hotel Pvt. Ltd. Vinobha Road, Jayalaxmi Puram Mysore
.... s retrenched seven employees and the same is in accordance with law. Consequently under the impugned award, the Labour Court rejected the reference. Hence this writ petition by the worker''s union. 5. Heard arguments on both the side and perused the entire writ papers. 6. According to the lear ...
Karnataka High Court
Hyderabad Industries Ltd. Vs State of Jharkhand and Another
.... ns for retrenchment and the period of notice has expired, or the workman has been paid in lieu of such notice, wages for the period of the notice: (b) the workman has been paid, at the time of retrenchment, compensation which shall be equivalent to fifteen days'' average pay [for every completed ...
Jharkhand High Court
Bangalore Metropolitan Transport Corpn. Vs T.V. Anandappa
.... s raised in this regard before the Labour Court the same was not considered. The charge framed against the workman about his unauthorized absence from duty intermittently for a long period of time has not been considered by the Labour Court while passing the award. 5. The workman contended that t ...
Supreme Court of India
S. Govindaraju Vs The Divisional Controller, Bangalore Metropolitan Transport Corporation
.... ble opportunity to the petitioner is compliance with the principles of natural justice, it is immaterial whether the amount of defalcation is small and the penalty of dismissal is harsh. 11. In the case of The Regional Manager, Rajasthan State Road Transport Corporation Vs. Sohan Lal etc., , t ...
Karnataka High Court
BPL Limited Vs Workmen of BPL Limited
.... he transfer would mean that the ownership or the management of entire undertaking should be transferred. 7. Keeping in view the object of Section 25FF of the Act, it is necessary to examine the fact situation in this case. It is not in dispute that in July 1998, the respondent workers union submi ...
Karnataka High Court
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