REGENT COMPUTRONICS PVT. LTD.

SWADESHI COTTON MILLS (UNIT OF NATIONAL TEXTILE CORPORATION (U.P.) LTD. THROUGH ITS Appellant

V/S

PRESIDING OFFICER, KEDAR NATH DIXIT SON OF SRI LATE RAMA DIN DIXIT AND THE Respondents

Referred Judgements :-

NATIONAL TEXTILES CORPORATION (U.P.) LTD.,KANPUR V. PRESIDING OFFICER,LABOUR COURT,IV U.P [REFERRED TO]
AMBICA MILLS CO LIMITED VS. S B BHATT [REFERRED TO]
CENTRA BANK OF INDIA LIMITED VS. P S RAJAGOPALAN [REFERRED TO]
CHIEF MINING ENGINEER EAST INDIA COAL CO LIMITED BARAREE COLLIERY DHANBAD VS. RAMESHWAR [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. WORKMEN [REFERRED TO]
PUNJAB BEVERAGES PVT LIMITED CHANDIGARH MANAGEMENT OF HINDUSTAN COPPER LIMITED VS. SURESH CHAND:N K SAXENA [REFERRED TO]
P K SINGH VS. PRESIDING OFFICER [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GANESH RAZAK [REFERRED TO]
STATE BANK OF INDIA VS. RAM CHANDRA DUBEY [REFERRED TO]
STATE OF U P VS. BRIJPAL SINGH [REFERRED TO]
ADARSH GAHMAR SADHAN SAHKARI SAMITI LTD VS. LABOUR COURT U P VARANASI [REFERRED TO]

JUDGEMENT

(1.) By means of the present writ petition, petitioner has challenged the award dated 11.01.2001 passed by the Presiding Officer Labour Court (IV), U.P., Kanpur in Misc. case No. 146 of 2000 initiated by the respondent No. 2.

(2.) Petitioner, M/s Swadeshi Cotton Mills was earlier owned and controlled by private management. On 01.04.1985 mill was nationalized by the Government of India by Act of Parliament known as Act No. 30 of 1986 and after being nationalized transferred to National Textile Corporation (U.P.), Limited (hereinafter referred to as "NTC") under the provisions of Act itself. NTC is also Government company, wholly owned and controlled by the Government of India.

(3.) Section 12 of U.P. Act No. 30 of 1986 provides that the employee would continue with the same remuneration, terms and condition of his employment.

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SWADESHI COTTON MILLS UNIT OF NATIONAL TEXTILE CORPORATION U P LTD Vs. PRESIDING OFFICER KEDAR NATH DIXIT

Referred Judgements :-

JUDGEMENT

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