REGENT COMPUTRONICS PVT. LTD.

RAMACHANDRA MEDICAL COLLEGE Appellant

V/S

GOVERNMENT OF TAMILNADU Respondents

Referred Judgements :-

M/S. SHAW WALLACE AND CO. LTD. V. STATE OF TAMIL NADU REP. BY THE COMMISSIONER AND SECRETARY,LABOUR DEPT. [REFERRED TO]
WORKMEN OF BROOKE BOND (L). LTD. V. I.T. [REFERRED TO]
WORKMEN OF INDIAN EXPRESS PRIVATE LIMITED VS. MANAGEMENT [REFERRED TO]
INDIAN OXYGEN LIMITED VS. WORKMEN AS [REFERRED TO]
WORKMEN VS. I I T I CYCLES OF INDIA LIMITED [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO OPERATIVE MARKETING CUM PROCESSING SERVICE SOCIETY LIMITED [REFERRED TO]
C MANUEL VS. MANAGEMENT OF NEEDLE INDUSTRIES INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of certiorarified mandamus calling the records, in G. O. (D) No. 424 Labour and Employment (A2) Department dated 23. 06. 2000, and quash the same and direct the first respondent to refer Industrial Dispute raised by the petitioner-Union for adjudication to the Industrial Tribunal.

(2.) THE brief facts of the case are as follows:

(3.) IN the counter affidavit, filed on behalf of the fourth respondent, it is stated as follows:

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RAMACHANDRA MEDICAL COLLEGE Vs. GOVERNMENT OF TAMILNADU

Referred Judgements :-

JUDGEMENT

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