REGENT COMPUTRONICS PVT. LTD.

The Management Of Mrf Ltd., Thiruvottiyur, Chennai Appellant

V/S

The Presiding Officer, Industrial Tribunal, Chennai Respondents

Referred Judgements :-

LIPTON LTD. V. THEIR EMPLOYEES [REFERRED TO]
E.I.D.PARRY INDIA LTD. V. PRESIDING OFFICER,INDUSTRIAL TRIBUNAL,MADRAS [REFERRED TO]
MANAGEMENT HOTEL IMPERIAL NEW DELHI VS. HOTEL WORKERS UNION [REFERRED TO]
GREAVES COTTON AND COMPANY LIMITED GREAVES COTTON AND CROMPTON PARKINSOII PRIVATE LIMITED KENYON GREAVES PRIVATE LIMITED RUSTON AND HORNS VS. GREAVES COTTON AND ALLIED COMPANIES EMPLOYEES UNION:GREAVES COTTON AND ALLIED COMPANIES EMPLOYEES UNION [REFERRED TO]
JAIPUR ZILA SAHAKARI BHOOMI VIKAS BANK LIMITED VS. RAM GOPAL SHARMA [REFERRED TO]
MANAGEMENT OF BATA INDIA LIMITED VS. PRESIDING OFFICER INDUSTRIAL TRIBUNAL TAMIL NADU [REFERRED TO]
GOA MRF EMPLOYEES UNION VS. MRF LTD [REFERRED TO]

JUDGEMENT

(1.) Since the facts, subject matter and the issues are interlinked with one another in all the captioned matters, it would be appropriate to take up all the matters together for being disposed of by this common judgment.

(2.) The Writ Appeals in W.A.Nos. 186, 559 and 560 of 2016 have been directed against the common order of the learned single Judge, dated 17.12.2015 passed in W.P. Nos. 29636 of 2015 and 36311 of 2015.

(3.) The brief facts, which led to the filing of the above said Writ Appeals are as follows:

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THE MANAGEMENT OF MRF LTD., THIRUVOTTIYUR, CHENNAI Vs. THE PRESIDING OFFICER, INDUSTRIAL TRIBUNAL, CHENNAI

Referred Judgements :-

JUDGEMENT

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