REGENT COMPUTRONICS PVT. LTD.

INDIAN BANK EMPLOYEES ASSOCIATION, REPRESENTED BY ITS GENERAL SECRETARY, K. KRISHNAN Appellant

V/S

PRESIDING OFFICER, CHENNAI Respondents

Referred Judgements :-

STATE OF A.P. V S.B.P.V. CHALAPATHI RAO & ORS. [REFERRED TO]
RAVICHANDRAN N.S. V MANAGEMENT OF THANTHAI PERIYAR PERIYAR TRANSPORT CORPORATION & ORS. [REFERRED TO]
STATE BANK OF INDIA VS. N SUNDARA MONEY [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
JALANDHAR IMPROVEMENT TRUST VS. SAMPURAN SINGH [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
STATE OF U P VS. NEERAJ AWASTHI [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
MANAGER NOW REGIONAL DIRECTOR R B I VS. GOPINATH SHARMA [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED TO]
RAMESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
ANOOP SHARMA VS. EXECUTIVE ENGINEER PUBLIC HEALTH DIVISION [REFERRED TO]
MD ASHIF VS. STATE OF BIHAR [REFERRED TO]
P R KAMATH VS. INDIAN BANK [REFERRED TO]
PRESIDENT SRIRANGAM CO-OPERATIVE URBAN BANK VS. PRESIDING OFFICER LABOUR COURT AND K [REFERRED TO]
UNION OF INDIA VS. ILANGO [REFERRED TO]

JUDGEMENT

(1.) THE writ petition, in W.P.No.3854 of 2006, has been filed praying for a writ of certiorarified mandamus to quash the award of the first respondent Industrial Tribunal-cum-Labour Court, dated 26.11.2002, made in I.D.No.697 of 2001, and to direct the second respondent management to reinstate the workman concerned in service, with backwages and continuity of service.

(2.) THE writ petition, in W.P.No.3855 of 2006, has been filed praying for a writ of certiorarified mandamus to quash the award of the first respondent Industrial Tribunal-cum-Labour Court, dated 16.8.2002, made in I.D.No.64 of 2001, and to direct the second respondent management to reinstate the petitioner in service, with backwages and continuity of service.

(3.) IT has also been stated that B.Neelakantan was denied employment from the month of March, 1997. The petitioner Union had raised a dispute, with regard to his reinstatement and regularisation in service before the concerned conciliation officer. Since, no settlement could be arrived at, the Assistant Commissioner of Labour had submitted a failure report to the Ministry of Labour, Government of India. Thereafter, the dispute had been referred for adjudication. The matter was taken up as an industrial dispute, on the file of the first respondent Industrial Tribunal-cum-Labour Court, in I.D.No.697 of 2001.

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INDIAN BANK EMPLOYEES ASSOCIATION Vs. PRESIDING OFFICER CHENNAI

Referred Judgements :-

JUDGEMENT

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