REGENT COMPUTRONICS PVT. LTD.

RAM LAKHAN Appellant

V/S

PRESIDING OFFICER Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. CHANDERBHAN [REFERRED 1983(3) SCR 337 : AIR 1983 SC 803. (PARA 13)]
MANAGEMENT HOTEL IMPERIAL NEW DELHI VS. HOTEL WORKERS UNION [REFERRED]
T CAJEE VS. U JORMANIK SIEM ANOTHER [REFERRED 1961 1 SCR 750 : (PARA 10)]
KHEM CHAND VS. UNION OF INDIA [REFERRED 1963 SUPP 1 SCR 229 (PARA 12)]
R P KAPUR VS. UNION OF INDIA [REFERRED 1964 5 SCR 431 : (PARA 10)]
BALVANTRAI RATILAL PATEL VS. STATE OF MAHARASHTRA [REFERRED 1968 2 SCR 577 : (PARA 10)]
V P GIDRONIYA VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF MADHYA PRADESH VS. STATE OF MAHARASHTRA [REFERRED]
VICE CHANCELLOR JAMMU UNIVERSITY VS. DUSHIANT KUMAR RAMPAL [REFERRED . (PARA 11)]
FAKIRBHAI FULABHAI SOLANKI VS. PRESIDING OFFICER [REFERRED 1986(2) SCR 1059 : AIR 1986 SC 1168.]
O P GUPTA VS. UNION OF INDIA [REFERRED]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED]

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) The appellants were the employees of the Swatantra Bharat Mill against whom charge-sheets were issued in the year 1986 and they were subsequently suspended.

(3.) Since an industrial dispute was already pending before the Industrial Tribunal vide Delhi Administration Notification No. F-24(798)/94-Lab dated 1-4-86, an application was filed by the Management under S. 33(1) of the Industrial Disputes Act, 1947 for permission to dismiss the employees on completion of enquiry. This application was opposed by the appellants who filed objections and claimed that they were entitled to be paid Subsistence Allowance during the pendency of the disciplinary proceedings for the period of suspension. On this, the Tribunal framed the following preliminary issue:-

Click here to view full judgment.

RAM LAKHAN Vs. PRESIDING OFFICER

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address