In Judgment Text:
- are aggrieved by the award dated 20.7.1998 rendered by the Presiding Officer,
Labour Court ,Ranchi in Reference - to learned
Labour Court ,Ranchi in exercise of power under Clause (C) of Section 10(1) of the Industrial Court ,Ranchi for adjudication of the dispute in the following terms: ' Whether the termination- Disputes Act, 1947. The reference was made by the order of the Governor dated 1.11.1993 to learned
Labour
In Judgment Text:
- 30th September, 1996 passed by Presiding Officer,
Labour Court ,Ranchi in B.S. Case No. 7 of 1993 - by filing a complaint before the Presiding Officer,
Labour Court ,Ranchi under Section 26 of the Bihar Shops - The complaint petition was heard by learned Presiding Officer,
Labour Court ,Ranchi . The parties
In Judgment Text:
- 5-1998 passed by the Presiding Officer,
Labour Court ,Ranchi in Reference Case No. 14 of 1994. They have further
In Judgment Text:
- 12-1999 in B. S. Case No. 7/98 by the Presiding Officer,
Labour Court ,Ranchi , whereby and whereunder
J
J
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