In Judgment Text:
- in the nature of certiorari quashing the award dated 26th June 1990 passed by the
Labour Court ,Ghaziabad
In Judgment Text:
- was referred under Section 4-K to the
Labour Court ,Ghaziabad which was registered as Adjudication case No. 251
In Judgment Text:
- 31-3-1986 passed by the
Labour Court ,Ghaziabad passed in Adjudication case No. 70 of 1981 - the parties, the State Government referred the dispute to
Labour Court ,Ghaziabad . Before the Labour Court
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