REGENT COMPUTRONICS PVT. LTD.

K.S.BANSAL Appellant

V/S

INDIAN AIRLINES Respondents

Referred Judgements :-

THE CHARTERED BANK,BOMBAY V. THE CHARTERED BANK EMPLOYEES UNION [REFERRED]
THE WORKMEN OF SUDDER OFFICE,CINNAMARA V. THE MANAGEMENT [REFERRED]
MANAGEMENT OF U B DUTT AND CO PRIVATE LIMITED VS. WORKMEN OF U B DUTT AND CO PRIVATE LTD [REFERRED]
JABALPUR ELECTRIC SUPPLY COMPANY LIMITED VS. SAMBHU PRASAD SHRI VASTAV [REFERRED]
S R TEWARI VS. DISTRICT BOARD AGRA NOW ANTARIM ZILA PARISHAD AGRA [REFERRED]
MANAGEMENT OF MURUGAN MILLS LIMITED VS. INDUSTRIAL TRIBUNAL MADRAS ANOTHER [REFERRED]
TATA ENGINEERING AND LOCOMOTIVE CO LIMITED VS. S C PRASAD [REFERRED]
HALIM MIAN JANGLOO MIAN VS. STATE OF BIHAR [REFERRED]
SENIOR SUPERINTENDENT R M S COCHIN VS. K V GOPINATH SORTER [REFERRED]
AIR INDIA CORPORATION BOMBAY VS. V A REBELLOW [REFERRED]
L MICHAEL VS. JOHNSON PUMPS LIMITED [REFERRED]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED]

JUDGEMENT

(1.) This case raises a point of widespread application. The question is about the powers of the statutory corporations to terminate the services of their employees.

(2.) The petitioner joined the Indian Airlines Corporation on 20th October, 1955 as an office assistant. Since then he had been working there. In October, 1973 there was a general strike in the Corporation. On 24th November, 1973 the Corporation declared a lock-cue. On 18th December, 1973 lock-out was lifted. But in December, 1973 the Corporation demanded an undertaking from its employees and those who were prepared to give an undertaking in the prescribed form could join service.

(3.) On 24th December, 1973 the petitioner gave an undertaking in the form demanded. But he however added the following in the undertaking:

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K S BANSAL Vs. INDIAN AIRLINES

Referred Judgements :-

JUDGEMENT

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