REGENT COMPUTRONICS PVT. LTD.

GENERAL MANAGER Appellant

V/S

Vangi Vaniga Thodarbalargal Sangam Respondents

Referred Judgements :-

BHAVNAGAR MUNICIPALITY VS. ALIBHAI KARIMBHAI AND OTHERS [REFERRED TO]
MERCURY MANUFACTURING COMPANY LIMITED VS. JOINT COMMISSIONER OF LABOUR [REFERRED TO]
M P IRRIGATION KARAMCHARI SANGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
WORKMEN OF THE FOOD CORPORATION OF INDIA VS. FOOD CORPORATION OF INDIA [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TO]
JAIPUR ZILA SAHAKARI BHOOMI VIKAS BANK LIMITED VS. RAM GOPAL SHARMA [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
SHARAD KUMAR VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
UNION OF INDIA VS. VARTAK LABOUR UNION [REFERRED TO]
MANAGEMENT OF SRI RAJAGOPAL TRANSPORTS P LTD VS. LABOUR COURT MADURAI [REFERRED TO]
NATIONAL ASPHALT PRODUCTS CONSTRUCTIONS CO VS. N M KOTHARI [REFERRED TO]
NATIONAL ORGANISATION OF BANK WORKERS FEDERATION OF TRADE UNIONS VS. UNION OF INDIA [REFERRED TO]
RAHMAN INDUSTRIES PVT. LTD. VS. STATE OF U.P. AND ORS. [REFERRED TO]
PUTHIYA JANANAYAGA THOZILALAR MUNNANI VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Before going into the depth of the issue, we are reminded of the dictum laid down by the Hon'ble Supreme Court in the case of Padmasundara Rao (Dead) and others vs. State of Tamil Nadu and others, reported in (2002) 3 SCC 533, holding as under:

(2.) These Writ Appeals have been filed against the order dtd. 25/9/2019 made in W.P.No.21077 of 2022.

(3.) The 3rd respondent / Bank has come up with W.A.No.515 of 2023, seeking to quash the order dtd. 27/1/2023 passed by the learned Single Judge, wherein a direction was issued to the 2nd respondent to conclude the conciliation proceedings within three months, by ordering status quo till then. In W.A.No.619 of 2013, the Writ Petitioner/Sangam has sought to quash the order, inasmuch as status quo was ordered to be maintained only till the conclusion of the proceedings without any specific direction to the 2nd respondent to submit the conciliation failure report to the 1st respondent and also to refer the dispute for adjudication before the competent Industrial Adjudicator.

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GENERAL MANAGER Vs. VANGI VANIGA THODARBALARGAL SANGAM

Referred Judgements :-

JUDGEMENT

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