REGENT COMPUTRONICS PVT. LTD.

AIRPORT DIRECTOR Appellant

V/S

Deputy Chief Labour Commissioner Respondents

Referred Judgements :-

COMINCO BENANI ZINC. LTD. V. PAPACHAN [REFERRED TO]
T.CHANDRA MOHAN NAIR V. FERTILIZERS AND CHEMICALS TRAVANCORE LTD. [REFERRED TO]
JAGBIR SINGH V. HARYANA STATE AGRICULTURE MARKETING BOARD LNIND [REFERRED TO]
BIJAY COTTON MILLS LIMITED VS. STATE OF AJMER [REFERRED TO]
U UNICHOYI VS. STATE OF KERALA [REFERRED TO]
WOOLCOMBERS OF INDIA LIMITED VS. WOOLCOMBERS WORKERS UNION [REFERRED TO]
LABOURERS WORKING ON SALAL HYDRO ELECTRIC PROJECT VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SURENDRA NATH PANDEY VS. UP CO OPERATIVE BANK LTD [REFERRED TO]
GUJARAT ELECTRICITY BOARD UKAI VS. HIND MAZDOOR SABHA [REFERRED TO]
C UMAPATHY VS. MANAGER MARKETING TAMILNADU DAIRY [REFERRED TO]

JUDGEMENT

(1.) The Petitioner has preferred the instant writ of Certiorari in calling for the records of the 1st Respondent in Proceedings No.20(3)/2002-A2/DY.CLC(C)(SZ) dated 29.09.2004 and to quash the same.

(2.) The Resume of facts:-

(3.) According to the Petitioner, the Second Respondent projected an application under Rule 25(2)(v)(a) and (b) of the Contract Labour (Regulation and Abolition) Central Rules, 1971, in and by which they made a claim for payment of equal wages has been paid to the lowest category of the unskilled employees of the Petitioner.

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AIRPORT DIRECTOR Vs. DEPUTY CHIEF LABOUR COMMISSIONER

Referred Judgements :-

JUDGEMENT

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