REGENT COMPUTRONICS PVT. LTD.

DELHI CANTONMENT BOARD Appellant

V/S

CENTRAL GOVT. INDUSTRIAL TRIBUNAL Respondents

Referred Judgements :-

MANAGEMENT OF CROMPTON ENGINEERING CO. (MADRAS) PRIVATE LTD. V. PRESIDING OFFICER, ADDITIONAL LABOUR COURT [RELIED ON]
TAPAN KUMAR JENA V. GENERAL MANAGER,CALCUTTA TELEPHONES [RELIED ON]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD V. A. RAJAPPA AND ORS. [REFERRED TO]
MOHANLAL V. MANAGEMENT OF BHARAT ELECTRONICS LTD. [RELIED ON]
STATE OF BOMBAY VS. HOSPITAL MAZDOOR SABHA [RELIED ON]
NATIONAL IRON AND STEEL CO LIMITED VS. STATE OF WEST BENGAL [RELIED ON]
AVON SERVICES PRODUCTION AGENCIES PRIVATE LIMITED VS. INDUSTRIAL TRIBUNAL HARYANA [RELIED ON]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [RELIED ON]
HUTCHIAH VS. KARNATAKA STATE ROAD TRANSPORT CORPORATION [RELIED ON]
ELUMALAI VS. MANAGEMENT OF SIMPLEX CONCRETE PILES INDIA LTD [RELIED ON]
N NATESAN VS. CHIEF ENGINEER IRRIGATION CHEPAUK MADRAS [RELIED ON]

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 24.2.2003 by which the writ petition has been dismissed. Heard the learned Counsel for the parties and perused the record.

(2.) The facts in detail have been set out in the judgment of the learned Single Judge. Hence we are not repeating the same except where necessary.

(3.) The respondents 2 and 3 in this appeal were employed by the appellant. As held by the Supreme Court in Bangalore Water Supply and Sewerage Board v. A. Rajappa and Ors., AIR 1978 SC 538, they have to be held as workmen under the Industrial Disputes Act. Against the termination of their services they raised an industrial dispute which was referred to the Industrial Tribunal which held that there was violation of Section 25-F of the Industrial Disputes Act.

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DELHI CONTONMENT BOARD Vs. CENTRAL GOVT INDUSTRIAL TRIBUNAL

Referred Judgements :-

JUDGEMENT

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