REGENT COMPUTRONICS PVT. LTD.

WORKMEN Appellant

V/S

MANAGEMENT OF INDIA FORGE AND DROP STAMPINGS LIMITED, Respondents

Referred Judgements :-

TEA DISTRICTS LABOUR ASSOCIATION V.EX-EMPLOYEES OF TEA DISTRICTS LABOURAS,ASSOCIATION [REFERRED TO]
SADHU RAM V. DELHI TRANSPORT CORPORATION [REFERRED TO]
WORKMEN OF ROYAL ARTS V. LABOUR COURT [REFERRED TO]
MANAGEMENT OF EXPRESS NEWSPAPERS PRIVATE LIMITED MADRAS VS. WORKERS [REFERRED TO]
ANDHRA PRABHA LIMITED EXPRESS NEWSPAPERS LIMITED EMPLOYEES OF EXPRESS NEWSPAPERS PRIVATE LIMITED VS. SECRETARY MADRAS UNION OF JOURNALISTS [REFERRED TO]
KALINGA TUBES LIMITED VS. THEIR WORKMEN [REFERRED TO]
WORKMEN OF THE INDIAN LEAF TOBACCO DEVELOPMENT CO LIMITED GUNTUR VS. MANAGEMENT OF INDIAN LEAF TOBACCO DEVELOPMENT CO LTD [REFERRED TO]
TATANAGAR FOUNDRY COMPANY LIMITED VS. THEIR WORKMEN [REFERRED TO]
GENERAL LABOUR UNION RED FLAG BOMBAY VS. B V CHAVAN [REFERRED TO]
ISHA STEEL TREATMENT BOMBAY VS. ASSOCIATION OF ENGINEERING WORKERS BOMBAY [REFERRED TO]
MARIAMMAN HANDLOOM FACTORY VS. STATE OF MADRAS [REFERRED TO]
WORKERS AND STAFF EMPLOYED UNDER THE EXPRESS VS. MANAGEMENT OF THE EXPRESS NEWSPAPERS PR [REFERRED TO]
C T GRACY VS. STATE OF KERALA [REFERRED TO]
EIFCO OIL ENGINE INDUSTRIES COIMBATORE VS. LABOUR COURT COIMBATORE AND ANOTHER [REFERRED TO]
AGNANI VS. BADRI DAS [REFERRED TO]

JUDGEMENT

(1.) THE above writ appeals have been filed against the common judgment of the learned single Judge dated January 10, 1994, in W.P.<AT>No</AT>s. 618 and 2366 of 1990.

(2.) WRIT petition<AT>No</AT>. 618 of 1990 has been filed by the management of India Forge and Drop Stampings Limited (hereinafter referred to as "the management"), seeking for a writ of certiorari to call for and quash the award passed by the Presiding Officer, Industrial Tribunal, Madras, dated November 27, 1989, in I.D.<AT> No</AT>. 23 of 1984.

(3.) THE Industrial Tribunal entertained the dispute on a reference made to it by the State Government, under section 10(1)(c)(of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act"), in G.O. Ms.<AT>No</AT>. 589, Labour Department, dated March 13, 1984, in the following terms :

Click here to view full judgment.

WORKMEN Vs. INDIA FORGE AND DROP STAMPINGS LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address