REGENT COMPUTRONICS PVT. LTD.

The Management Of M/S. Schneider Electric It Business India Private Limited, Bangalore Appellant

V/S

The Additional Chief Secretary, Department Of Labour, Government Of Karnataka, Bangalore And Another Respondents

Referred Judgements :-

WORKERS AND STAFF ASSOCIATION OF GOVERNMENT SOAP FACTORY V. STATE OF MYSORE AND ANOTHER [REFERRED TO]
BOMBAY PORT TRUST EMPLOYEES' UNION V. UNION OF INDIA AND OTHERS [REFERRED TO]
CENTRAL INSTITUTE OF FRESHWATER AQUACULTURE V. UNION OF INDIA [REFERRED TO]
SOMASUNDARAM V. LIYAKAT ALI AND ANOTHER [REFERRED TO]
WORKMEN OF DHARAM PAL PREM CHAND SAUGANDHI VS. DHARAM PAL PREM CHAND SAUGANDHI [REFERRED TO]
TATA CHEMICALS LIMITED VS. WORKMEN [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA CHANDRASEKHAR BOSE VS. D J BAHADUR:UNION OF INDIA [REFERRED TO]
BARAUNI REFINERY PRAGATISHEEL SHRAMIKPARISHAD GENERAL SECRETARY BARAUNI TELSHODHAK MAZDOOR UNION VS. INDIAN OIL CORPORATION LTD:JOINT CHIEF LABOUR COMMISSIONER CENTRAL [REFERRED TO]
P VIRUDHACHALAM VS. MANAGEMENT OF LOTUS MILLS [REFERRED TO]
NATIONAL ENGINEERING INDUSTRIES LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
HINDUSTAN LEVER LTD VS. HINDUSTAN LEVER EMPLOYEES UNION [REFERRED TO]
TAMIL NADU COOPERATIVE MILK PRODUCERS FEDERATION LTD. VS. JOINT COMMISSIONER OF LABOUR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Although this matter is listed for hearing on I.A., it is taken up for final disposal with the consent of the learned Advocates.

(2.) The petitioner Management has raised the challenge to the Government's order, dated 14-8-2014 (Annexure-E) making the reference of the dispute to the Industrial Tribunal for adjudication.

(3.) Sri S.N. Murthy, the learned Senior Counsel appearing for Sri Somashekar for the petitioner submits that the impugned reference order is without the authority of law and without jurisdiction. He submits that the individual workmen have entered into the settlement with the petitioner Management. Therefore, it is only the individual workmen, who are competent to terminate the agreement. The second respondent-Union has no locus standi to terminate the agreement.

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THE MANAGEMENT OF M/S. SCHNEIDER ELECTRIC IT BUSINESS INDIA PRIVATE LIMITED, BANGALORE Vs. THE ADDITIONAL CHIEF SECRETARY, DEPARTMENT OF LABOUR, GOVERNMENT OF KARNATAKA, BANGALORE AND ANOTHER

Referred Judgements :-

JUDGEMENT

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