REGENT COMPUTRONICS PVT. LTD.

KANWARJEET SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF HARYANA V. DES RAJ SANGAR [REFERRED TO]
MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [REFERRED TO]
AIR INDIA LIMITED VS. NERGESH MEERZA [REFERRED TO]
K RAJENDRAN VS. STATE OF TAMIL NADU [REFERRED TO]
LENA KHAN VS. UNION OF INDIA [REFERRED TO]
AIR INDIA VS. B R AGE [REFERRED TO]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
AIR INDIA CABIN CREW ASSOCIATION VS. YESHAWINEE MERCHANT [REFERRED TO]

JUDGEMENT

(1.) Introduction

(2.) The appeals and petitions

(3.) The Central Government by a notification under Section 3 of the Air Corporations Act, 1953 created two corporations known as Indian Airlines Corporation and Air India International ("Air India"). The Regulations governing the terms and conditions of service of the employees of each of the two entities were framed in terms of Section 45 (2) (b) of that statute.

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RAJENDRA GROVER Vs. AIR INDIA LTD

Referred Judgements :-

JUDGEMENT

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