REGENT COMPUTRONICS PVT. LTD.

TEXTILE TECHNICAL TRADESMEN ASSOCIATION REP. BY ITS PRESIDENT, PONDICHERRY-605 009 Appellant

V/S

UNION OF INDIA REP. BY ITS SECRETARY TO GOVERNMENT, MINISTRY OF LABOUR, NEW DELHI Respondents

Referred Judgements :-

S.P. GUPTA V. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA V. LABOUR LAW PRACTITIONERS' ASSOCIATION [REFERRED TO]
GLANROCK ESTATE (P) LTD. V. STATE OF TAMIL NADU CDJ [REFERRED TO]
L. CHANDRA KUMAR V. UNION OF INDIA [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
SARWAN SINGH LAMBA R P KAPOOR INDUSTRIAL AND LABOUR BAR ASSOCIATION BHOPAL UNION OF INDIA VS. UNION OF INDIA :UNION OF INDIA:DAULAT SINGH [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
SANTOSH KUMAR SATISHBHUSHAN BARIYAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
TELUGUNADU WORKCHARGED EMPLOYEES VS. GOVERNMENT OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The constitutionality of Section 17(A) of the Industrial Disputes Act, 1947, (hereinafter referred to as "the Act"), which was introduced by the Industrial Disputes Amendment Act, 1956 and the consequential order passed under Section 17(A) of the Act by the Government of Pondicherry in respect of an award made by the Special Industrial Tribunal, Pondicherry, under the Act are under challenge in this writ petition.

(2.) The Petitioners/Trade Union raised an industrial dispute regarding wage revision before the Special Industrial Tribunal and the Tribunal directed the Respondents to revise the wages of the workmen, as detailed in the award. However, the Government of Puduchery, by the impugned order issued under Section 17-A of the Act, has declined to enforce the same. Thus, the Petitioners are aggrieved by the same.

(3.) Section 17-A (1, 2, 3 & 4) of the Act reads as follows:

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TEXTILE TECHNICAL TRADESMEN ASSOCIATION Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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