REGENT COMPUTRONICS PVT. LTD.

UNION BANK OF INDIA Appellant

V/S

Mujahid Qasim Respondents

Referred Judgements :-

LEE TING SANG V. CHUNG CHI-KEUNG [REFERRED TO]
HUSSAIN (SUPRA) INDIA LITERACY BOARD AND ORS. V. VEENA CHATURVEDI [REFERRED TO]
PUNJAB NATIONAL BANK VS. GHULAM DASTAGIR [REFERRED TO]
HUSSAINBHAI CALICUT VS. ALATH FACTORY THEZHILALI UNION KOZHIKODE [REFERRED TO]
HUSSAINBHAI CALICUT VS. ALATH FACTORY THEZHILALI UNION KOZHIKODE [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
RAM SINGH VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
WORKMEN OF NILGIRI COOP MARKETING SOCIETY LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
WORKMEN OF NILGIRI COOP MARKETING SOCIETY LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
BANK OF BARODA VS. GHEMARBHAI HARJIBHAI RABARI [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
U P POWER CORPORATION LTD VS. BIJLI MAZDOOR SANGH [REFERRED TO]
POST MASTER GENERAL KOLKATA VS. TUTU DAS [REFERRED TO]
BALWANT RAI SALUJA VS. AIR INDIA LTD [REFERRED TO]
ONGC LTD. VS. PETROLEUM COAL LABOUR UNION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The judgment is pronounced through video-conferencing.

(2.) All these petitions raise a common question - whether drivers, who were serving various Executives in the erstwhile Corporation Bank, which is now merged with the Union Bank of India (hereinafter, 'Petitioner/Bank'), are employees of the Bank. And if so, whether they are entitled to regularization. The Petitioner has filed these petitions challenging two sets of orders.

(3.) In W.P(C) 3296/2018, the challenge is to the industrial award dated 29th November, 2017 passed by Central Government Industrial Tribunal ("CGIT") in ID No. 1/2014, wherein it was held that all the drivers/claimants are 'Workmen' and that there is an employer-employee relationship between the Bank and them. Accordingly, the Tribunal held that the demand of the drivers for regularization of their service was both legal and valid and had directed regularization of all these drivers.

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UNION BANK OF INDIA Vs. MUJAHID QASIM

Referred Judgements :-

JUDGEMENT

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