REGENT COMPUTRONICS PVT. LTD.

MANAGEMENT OF DAILY ALJAMIAT Appellant

V/S

GOPI NATH AMAN Respondents

Referred Judgements :-

WESTERN INDIA AUTOMOBILE ASSOCIATION V. INDUSTRIAL TRIBUNAL BOMBAY [REFERRED]
UNION OF INDIA V. INDIA HARD METALS PR. LTD. [REFERRED]
ALIEN BERRY CO. V. UNION OF INDIA [REFERRED]
S DUTT VS. UNIVERSITY OF DELHI [REFERRED]
ENGINEERING MAZDOOR SABHA ANGLO AMERICAN DIRECT TEA TRADING CO LIMITED VS. HIND CYCLES LTD [REFERRED]
BUNGO STEEL FURNITURE PVT LIMITED VS. UNION OF INDIA [REFERRED]
BHARAT BARREL AND DRUM MFG CO VS. L K BOSE [REFERRED HODGKINSON V. FERNIE,1857 3 CB (NS) 189 140 ER 712]
ELVIN SANGMA VS. PROJENGTON MOMIN [REFERRED]
PREMIER IRRIGATION EQUIPMENT PRIVATE LIMITED VS. PRESIDING OFFICER LABOURT COURT [REFERRED]
DELHI TRANSPORT CORPORATION VS. DELHI ADMINISTRATION [REFERRED]
SINGH K P VS. GOKHALE S K [REFERRED]
A T K M EMPLOYEES ASSOCIATION VS. MUSALIAR INDUSTRIES PRIVATE LTD [REFERRED]
ANGLO AMERICAN DIRECT TEA TRADING COMPANY LIMITED VS. ITS WORKMEN ESTATES STAFF UNION OF SOUTH INDIA [REFERRED]
P KORU VS. STANDARD TILE AND CLAY WORKS P LTD [REFERRED]
ROHTAK DELHI TRANSPORT PRIVATE VS. CH RISAL SINGH [REFERRED]
ROHTAS INDUSTRIES STAFF UNION VS. STATE OF BIHAR [REFERRED]
ROHTAS INDUSTRIES LTD VS. WORKMEN OF ROHTAS INDUSTRIES LTD [REFERRED]
MANAGEMENT OF SRI RURDUTTROY JUTE MILLS PRIVATE LTD VS. WORKMEN [REFERRED]
CHAMPSEY BHARA AND COMPANY VS. JIVRAJ BALLOO SPINNING AND CCO LTD [REFERRED]

JUDGEMENT

(1.) Here we are concerned with an arbitrator's award made under section 10-A of the Industrial Disputes Act (the Act). The validity of the award is being questioned on the ground that the award gives no reasons and a court is entitled to know the reasons of the arbitrator for arriving at a particular conclusion.

(2.) These are the facts. Jamiat-e-Ulernai Hind, an organisation of Muslim divines, has an official organ a daily newspaper in Urdu called the Aljamiat. Des Raj Wadhawan respondent No. 2 was working with them in the press as advertisement manager. He joined their service many years ago. The terms and conditions on which Wadhawan was working for them were settled from time to time by agreement between the parties. The last such agreement was executed on May 17, 1965. It came into force from June 1. 1965.

(3.) The management of the newspaper thought that Wadhawan was guilty of breaches of the agreement. On December 5, 1966, the management asked Wadhawan to hand over the charge to another person. In this way his services were terminated.

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MANAGEMENT OF DAILY ALJAMIAT Vs. GOPI NATH AMAN

Referred Judgements :-

JUDGEMENT

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