Heard Learned counsel in part. Compliance report be submitted us within two weeks with regards to the treatment meted out to the petitioners, similar to that meted out to 1200 employees who were under the scheme. List the matter after two weeks.
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Vijay Pal Sharma And Others v. R. P. Kalra And Others
Vijay Pal Sharma And Others v. R. P. Kalra And Others
(Supreme Court Of India)
Contempt Petition No. 262 Of The 1990 | 13-09-1991
Advocate List
- For
Bench
- HON'BLE JUSTICE K. RAMASWAMY
- HON'BLE JUSTICE M. M. PUNCHI
Eq Citations
- (1992) 4 SCC 116
- LQ/SC/1991/470
Head Note
Labour Law — Retrenchment/Lay-off/Recall — Retrenchment — Non-application of scheme to petitioners — Compliance report directed to be submitted within two weeks
