REGENT COMPUTRONICS PVT. LTD.

Kantibhai G. Patel Appellant

V/S

GOVERNMENT OF INDIA Respondents

Referred Judgements :-

SANKARI CEMENT ALAI THOZHILALAR MUNNETRA SANGAM TAMIL NADU MANAGEMENT OF INDIA CEMENT LIMITED VS. GOVERNMENT OF TAMIL NADU:SANKARI CEMENT ALAI THOZHILALAR [REFERRED TO]
M P IRRIGATION KARAMCHARI SANGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM AVTAR SHARMA SURINDER KUMAR SHARMA VS. STATE OF HARYANA:UNION OF INDIA [REFERRED TO]
V VEERARAJAN VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
TELCO CONVOY DRIVERS MAZDOOR SANGH VS. STATE OF BIHAR [REFERRED TO]
NEDUNGADI BANK LIMITED VS. K P MADHAVANKUTTY [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. UNION OF INDIA [REFERRED TO]
RASHTRIYA CHEMICAL AND FERTILIZERS LTD VS. GENERAL EMPLOYEES ASSOCIATION [REFERRED TO]
RAHMAN INDUSTRIES PVT. LTD. VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Since, all these matters involve common question of facts and law, they are heard together and being disposed of by this common judgment.

(2.) The petitioners have challenged the order of Respondent No.1-Government of India dated 21.10.2005 rejecting to refer the dispute to the industrial adjudicator.

(3.) The facts are drawn from Special Civil Application No. 3893 of 2006.

Click here to view full judgment.

KANTIBHAI G. PATEL Vs. GOVERNMENT OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address