REGENT COMPUTRONICS PVT. LTD.

GARDEN SILK MILLS LTD Appellant

V/S

ASHOK K JHA Respondents

Referred Judgements :-

NARSINGGIRJI MANUFACTURING COMPANY,LTD. V. GOKHALE (M.P.) [REFERRED TO]
AMBICA MILLS CO LIMITED VS. S B BHATT [REFERRED TO]
CHHOTABHAI JETHABHAI PATEL AND GO VS. INDUSTRIAL COURT MAHARASHTRA NAGPUR BENCH NAGPUR [REFERRED TO]
M L SETHI VS. R P KAPUR [REFERRED TO]
CHANDAVARKAR SITA RATNA RAO VS. ASHALATA S GURAM [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
STATE OF WEST BENGAL VS. ATUL KRISHNA SHAW [REFERRED TO]
SUSHILABAI LAXMINARAYAN MUDLIYAR VS. NIHALCHAND WAGHAJIBHAI SHAHA [REFERRED TO]
KARNAL IMPROVEMENT TRUST KARNAL VS. PARKASH WANTI DEAD [REFERRED TO]
KANHAIYALAL AGRAWAL VS. FACTORY MANAGER GWALIOR SUGAR COMPANY LIMITED [REFERRED TO]
MUNICIPAL COUNCIL SUJANPUR VS. SURINDER KUMAR [REFERRED TO]
STATE BANK OF BIKANER VS. OM PRAKASH SHARMA [REFERRED TO]
KISHORI LAL VS. SALES OFFICER DISTRICT LAND DEVELOPMENT BANK [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. CHAUDHARY POPATBHAI REVABHAI [REFERRED TO]
CO OPERATIVE BANK EMPLOYEES UNION VS. YESHWANT SAHAKARI BANK LIMITED [REFERRED TO]
SARVA SHRAMIK SANGH VS. JANPRABHA OFFSET WORKS [REFERRED TO]

JUDGEMENT

(1.) THIS Appeal was heard by us in the month of February. We had the benefit of the able assistance of learned counsel mr. V. B. Patel. Before we could deliver this judgment, unfortunately the learned counsel has passed away.

(2.) THE Appeal is heard extensively. With the consent of the learned advocates, the appeal is finally decided by this judgment.

(3.) THIS Appeal preferred under clause 15 of the Letters Patent arises from the judgment and order dated 1st October, 2007 passed by the learned Single Judge in above special Civil Application No. 21828/2006. The appellant. C3arden Silk Mills Limited (hereinafter referred to as, "the Mills" ). is an employer within the meaning of Section 3 (14) of the Bombay Industrial Relations act, 1946 (hereinafter referred to as, "the act" ). The respondents are the employees of the Mills. The matter at dispute is the orders of transfer dated 4th May, 1996. By the said orders the Mills transferred its employees then working in its Crimping department and called upon them to report for duty in the Twisting department.

Click here to view full judgment.

GARDEN SILK MILLS LTD Vs. ASHOK K JHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address