REGENT COMPUTRONICS PVT. LTD.

BHUPAT SINGH Appellant

V/S

HINDUSTAN TIMES LTD Respondents

Referred Judgements :-

BOMBAY GARAGE LTD. V. INDUSTRIAL TRIBUNAL [REFERRED TO]
ARTISAN PRESS V. L. A. T. [REFERRED TO]
KAPUR V. SHIELDS [REFERRED TO]
CENTRAL PROVINCES TRANSPORT SERVICE LIMITED NAGPUR VS. RAGHUNATH GOPAL PATWARDHAN [REFERRED TO]
WORKMEN OF DIMAKUCHI TEA ESTATE VS. MANAGEMENT OF DIMAKUCHI TEA ESTATE [REFERRED TO]
MANAGEMENT OF EXPRESS NEWSPAPERS PRIVATE LIMITED MADRAS VS. WORKERS [REFERRED TO]
ANAKAPALLE CO OPERATIVE AGRICULTURAL AND INDUSTRIAL SOCIETY LIMITED VS. WORKMEN [REFERRED TO]
BOMBAY UNION OF JOURNALISTS VS. STATE OF BOMBAY [REFERRED TO]
SINDHU RESETTLEMENT CORPORATION LIMITED VS. INDUSTRIAL TRIBUNAL OF GUJARAT [REFERRED TO]
PARRY AND CO LIMITED VS. P C PAL JUDGE OF THE SECOND INDUSTRIAL TRIBUNAL CALCUTTA [REFERRED TO]
MAHESH TRANSPORT COMPANY VS. TRANSPORT AND DOCK WORKERS UNION [REFERRED TO]
PREM KAKAR VS. STATE OF HARYANA [REFERRED TO]
BROOKE BOND INDIA LIMITED VS. WORKMEN [REFERRED TO]
GURMAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
NATIONAL ENGINEERING INDUSTRIES LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
SECRETARY INDIAN TEA ASSOCIATION VS. AJIT KUMAR BARAT [REFERRED TO]
U P STATE BRIDGE CORPORATION LTD VS. U P RAJYA SETU NIGAM S KARAMCHARI SANGH [REFERRED TO]
SPENCER GROUP AERATED WATER FACTORY EMPLOYEES UNION VS. PRESIDING OFFICER INDUSTRIAL TRIBUNAL [REFERRED TO]

JUDGEMENT

(1.) In these proceedings under Article 226 of the Constitution of India, a direction has been sought to respondents, to make a proper and suitable reference and also quash the existing reference made on 2.2.2005, by respondents 3 and 4. The petitioners have also sought for an appropriate direction that the exclusion of reference on account of omission of names of 47 workers is unsupported by law

(2.) The three original petitioners are office bearers of the Hindustan Times Employees Union. The said Union was registered in 1994 under the Trade Unions Act. The said Union and the Hindustan Times Limited, the first respondent in these proceedings, had entered into a wage settlement on 22.9.1989. The said parties had also entered into another settlement with regard to terms and conditions of workers of the first respondent, on 24.1.2001 and 12.8.2002. It has claimed that certain decisions were taken in a meeting held between the management of the first respondent and the Hindustan Times Employees Union on 12.8.2002, relating to staff requirement in various departments, overtime payments etc.

(3.) The petitioners rloyees, by appointing them on contract basis thus depriving due wages resulting in weakening of the Union and also violating existing terms and conditions, in Section 9-A of the Industrial Disputes Act, 1947 (hereafter 'the Act').

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BHUPAT SINGH Vs. HINDUSTAN TIMES LTD

Referred Judgements :-

JUDGEMENT

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