REGENT COMPUTRONICS PVT. LTD.

R. GOVINDARAJAN Appellant

V/S

PRESIDING OFFICER, LABOUR COURT, TIRUCHI Respondents

Referred Judgements :-

NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
KISHORI LAL VS. MT CHALTIBAI [REFERRED TO]
JAGDISH PRAAAD SAXENA VS. STATE OF MADHYA BHARAT NOW MADHYA PRADESH [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
SITA RAM BHAU PATIL VS. RAMCHANDRA NAGO PATIL [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [RELIED ON]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
RAKESH WADHAWAN VS. JAGDAMBA INDUSTRIES CORPORATION [REFERRED TO]
TRAMBAK RUBBER INDUSTRIES LIMITED VS. NASHIK WORKERS UNION [REFERRED TO]
NARBADA DEVI GUPTA VS. BIRENDRA KUMAR JAISWAL [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [RELIED ON]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]

JUDGEMENT

(1.) THIS Writ Petition is directed against the common award of the Labour Court, Trichirapalli dated 11 January 1996 in Industrial Dispute No.25 to 27 of 1994 whereby and whereunder, the industrial dispute raised by the petitioners challenging their dismissal by the second respondent was dismissed.

(2.) THE petitioners were working in the second respondent establishment, having joined the service on 05.03.1984, 26.08.1985 and 05.03.1984 respectively. THE petitioners were also involved in trade union activities to protect the interest of the workers.

(3.) THE petitioners raised industrial dispute in I.D.Nos.25 to 27 of 1994 before the Labour Court. THE Labour Court was of the view that there was a clear admission of guilt in the explanation submitted by the petitioners and as such, there was no necessity to conduct an enquiry by the second respondent and ultimately, the punishment imposed by the second respondent was confirmed. Feeling aggrieved, the dismissed workmen are before this Court. Submissions :-

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R GOVINDARAJAN Vs. PRESIDING OFFICER LABOUR COURT TIRUCHI

Referred Judgements :-

JUDGEMENT

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