REGENT COMPUTRONICS PVT. LTD.

N.Madhubabu Appellant

V/S

BHARAT ELECTRONICS LIMITED Respondents

Referred Judgements :-

PUNJAB AND SIND BANK AND OTHERS VS. DURGESH KUWAR [REFERRED TO]
WESTERN INDIA MATCH CO. LTD. VS. WORKMEN [REFERRED TO]
SUDHIR CHANDRA SARKAR VS. TATA IRON AND STEEL CO. LTD [REFERRED TO]
SK NAUSAD RAHAMAN AND OTHERS VS. UNION OF INDIA [REFERRED TO]
JESHTAMANI GULABRAI DHOLKIA JESHTAMANI GULABRAI DHOLKIA JESHTAMANI GULABRAI DHOLKIA VS. SCINDIA STEAM NAVIGATION CO BOMBAY:AIR SERVICES OF INDIA LTD [REFERRED TO]
L HIRDAY NARAIN VS. INCOME TAX OFFICER BAREILLY [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:-

(2.) The first petitioner is a Junior Sec. Officer of the first respondent-Company since 1991. It is stated that the service conditions of the first petitioner and also the other workmen is covered under the Certified Standing Orders (CSO) of the first respondent-Company.

(3.) The second petitioner is a registered Trade Union registered under the Indian Trade Unions Act , 1926, for espousing the cause of the workmen of the first respondent-Company. The second petitioner is a recognized Union for collective bargaining from 1994 to 2003 and again, from 2006 to May, 2022.

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N.MADHUBABU Vs. BHARAT ELECTRONICS LIMITED

Referred Judgements :-

JUDGEMENT

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