REGENT COMPUTRONICS PVT. LTD.

Gujarat Rajya Kamdar Sena Appellant

V/S

GOVERNMENT OF GUJARAT Respondents

Referred Judgements :-

LINDSAY PETROLEUM COMPANY V. PROSPER ARMSTRONG HURD ETC. [REFERRED TO]
STATE OF ORISSA V. P. SAMANTARAJ [REFERRED TO]
KRISHNA COCONUT CO VS. EAST GODAVARI COCONUT AND TOBACCO MARKET COMMITTEE [REFERRED TO]
K V RAJLAKSHMIAH SETTY VS. STATE OF MYSORE [REFERRED TO]
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
RABINDRANATH BOSE VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
ITC LIMITED WORKERS ASSOCIATION VS. MANAGEMENT OF ITC LIMITED [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]

JUDGEMENT

(1.) Present petition under Article 226 of the Constitution of India has been filed by the petitioner union which is said to be a union registered under the Trade Unions Act , 1926 comprising of 18 employees of respondent No.3 as its bona fide members and espousing the cause on their behalf. The following prayers have been sought for:

(2.) We have heard Mr. M.V. Patel, learned counsel appearing for the petitioner union.

(3.) The thrust of the arguments canvassed by Mr. M.V. Patel, learned counsel appearing for the petitioner union can be crystallised as under:

Click here to view full judgment.

GUJARAT RAJYA KAMDAR SENA Vs. GOVERNMENT OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address