REGENT COMPUTRONICS PVT. LTD.

SUPERINTENDING ENGINEER Appellant

V/S

PRESIDING OFFICER Respondents

Referred Judgements :-

STATE OF MAHARASHTRA AND ANOTHER VERSUS SARVA SHRAMIK SANGH [REFERRED TO]
D N BANERJI VS. P R MUKHERJEE [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
HARMINDER SINGH ARORA VS. UNION OF INDIA [REFERRED TO]
BAREILLY DEVELOPMENT AUTHORITY VS. AJAI PAL SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRIDGE AND ROOF COMPANY INDIA LIMITED [REFERRED TO]
KERALA STATE ELECTRICITY BOARD VS. KURIEN E KALATHIL [REFERRED TO]
VERIGAMTO NAVEEN VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
NATIONAL HIGHWAY AUTHORITY OF INDIA VS. GANGA ENTERPRISES [REFERRED TO]
STATE OF U P VS. JAI BIR SINGH [REFERRED TO]
UNION OF INDIA VS. RANBIR SINGH RATHAUR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) These writ petitions have been taken up together by this Court as they relate to the question whether an Industrial Adjudication case could have been entertained by the Labour Court on reference being made to it regarding daily wage workmen engaged by the Public Works Department on muster roll and whether the Public Works Department of the State of U.P. can be considered to be an industry under the Industrial Disputes Act .

(3.) The facts, in brief, of each of these writ petitions are being stated here in below.

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SUPERINTENDING ENGINEER Vs. PRESIDING OFFICER

Referred Judgements :-

JUDGEMENT

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