REGENT COMPUTRONICS PVT. LTD.

WESTON ELECTRONICS LIMITED Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE BANK OF BIKANER AND JAIPUR VS. R. L. KHANDELWAL [REFERRED TO]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LTD. VS. PRESIDING OFFICER,LABOUR COURT,CHANDIGARH AND ORS. [REFERRED TO]
NARESH CHANDER ASS VS. 7TH INDUSTRIAL TRIBUNAL AND ORS.,1982 LABOUR INDUSTRIAL CASES [REFERRED TO]
INDIAN REFRIGERATION INDS. VS. LT. GOVERNMENT AND ORS. [REFERRED TO]
KASTURI AND SONS PRIVATE LIMITED VS. N SALIVATESWARAN [REFERRED TO]
CENTRA BANK OF INDIA LIMITED VS. P S RAJAGOPALAN [REFERRED TO]
BOMBAY UNION OF JOURNALISTS VS. STATE OF BOMBAY [REFERRED TO]
KAYS CONSTRUCTION CO PRIVATE LIMITED VS. STATE OFUTTAR PRADESH [REFERRED TO]
SAWTRAM RAMPRASAD MILLS CO LIMITED AKOLA VS. BALIRAM UKANDAJI [REFERRED TO]
PAYMENT OF WAGES INSPECTOR UJJAIN VS. SURAJMAL MEHTA DIRECTOR THE BARNAGAR ELECTRIC SUPPLY AND INDUSTRIAL CO LTD [REFERRED TO]
U P ELECTRIC SUPPLY COMPANY LIMITED VS. R K SHUKLA [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. WORKMEN [REFERRED TO]
M P IRRIGATION KARAMCHARI SANGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
P K SINGH VS. PRESIDING OFFICER [REFERRED TO]
TELCO CONVOY DRIVERS MAZDOOR SANGH VS. STATE OF BIHAR [REFERRED TO]
WORKMEN OF MEENAKSHI MILLS LIMITED RAJASTHAN TRADE UNION KENDRA RAJASTHAN TRADE UNION KENDRA WORKMEN OF BUCKINGHAM AND CARNATIC MILLS HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED WORKMEN OF HINDUSTAN STEEL WORKS CONST LIMITED WORKMEN OF HINDUSTAN STEEL VS. MEENAKSHI MILLS LTD [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GANESH RAZAK [REFERRED TO]
INDIAN TOURISM DEVELOPMENT CORPORATION VS. DELHI ADMINISTRATION [REFERRED TO]

JUDGEMENT

(1.) These writ petitions raise common question of low regarding construction of Section 33-C(1) of the Industrial Dispute Act, 1947 (for short 'the Act') and scope of power of the appropriate government under this provision.

(2.) The challenge in all the writ petitions is to the action taken by the government under Section 33-C(1) of the Act. The employers (hereinafter described as 'Management') are writ petitioners. The workmen are the respondents besides the Government and Officers of Labour department (hereinafter described as. 'Government').

(3.) With a view to appreciate how the controversy has arisen we may notice facts of one of the writ petition (C.W.P. 4669194 M/s. Weston Electronics Ltd. Vs. Union of India and others). The case of this company in brief is as under:--

Click here to view full judgment.

WESTON ELECTRONICS LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address