REGENT COMPUTRONICS PVT. LTD.

PRESIDENT, CHITRADURGA DISTRICT MAZDOOR SANGH Appellant

V/S

MANAGING DIRECTOR, BHADRA SAHAKARI SAKKARE KARKHANE NIYAMITA Respondents

Referred Judgements :-

TYSON AND BROTHER V. BANTON [REFERRED TO]
NIXON V. CONDON [REFERRED TO]
SUKHDEV SINGH AND ORS. V. BHAGATRAM SARDAR SINGH RAGHUVANSHI AND ANR. [REFERRED TO]
GILLICK V. WEST NORFOLK AND WISBECH AREA HEALTH AUTHORITY [REFERRED TO]
DR. ROY V. KENSINSTONE AND CHELSEA FAMILY PRACTITIONERS COMMITTEE [REFERRED TO]
CALCUTTA GAS COMPANY LIMITED V. STATE OF WEST BENGAL. [REFERRED TO]
AJAY HASIA V. KHALID MUJIB SEHRAVARDI AND ORS. [REFERRED TO]
STATE OF WEST BENGAL VS. B K MONDAL AND SONS [REFERRED TO]
NEW MARINE COAL CO BENGAL PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
MULAMCHAND VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
ROHTAS INDUSTRIES LIMITED VS. ROHTAS INDUSTRIES STAFF UNION [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
MANAGING DIRECTOR UTTAR PRADESH WAREHOUSING CORPORATION VS. VIJAY NARAYAN VAJPAYEE [REFERRED TO]
GUJARAT STATE FINANCIAL CORPORATION VS. LOTUS HOTELS PRIVATE LIMITED [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
DIPAK KUMAR BISWAS VS. DIRECTOR OF PUBLIC INSTRUCTION [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
U P STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. CHANDRA BHAN DUBEY [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]

JUDGEMENT

(1.) THIS writ petition is preferred by Chitradurga District Mazdoor Sangh, trade union represented by its President calling in question the inaction of the Management of Bhadra Sahakari Sakkare karkhane Niyamita represented by its Managing Director, first respondent in the writ petition, in implementing the settlement produced as Annexure-A, dated 14-5-1998 and for a consequent direction to the management to implement the aforementioned settlement.

(2.) THE events leading to the filing of the writ petition be noted briefly as under: the services of members of the petitioner-Sangha, while serving as daily wagers, seasonal and regular employees in the establishment of the first respondent-factory, were terminated by the management. The concerned workmen instituted industrial disputes before the Labour Court, hubli assailing the above action of the management. When those disputes were pending before the Labour Court, the management in response to several representations made by the union and its members negotiated with the office-bearers of the union for an amicable settlement of the industrial dispute and that has ultimately resulted in a settlement dated 14-5-1998 which is sought to be implemented in the present writ proceedings. According to the union, in terms of the settlement, the management ought to have absorbed the services of 53 workmen named in the settlement.

(3.) OPPOSING the writ petition, the management has filed statement of objections.

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PRESIDENT CHITRADURGA DISTRICT MAZDOOR SANGH Vs. MANAGING DIRECTOR BHADRA SAHAKARI SAKKARE KARKHANE NIYAMITA

Referred Judgements :-

JUDGEMENT

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