REGENT COMPUTRONICS PVT. LTD.

GENERAL MANAGER (P AND A) HINDUSTAN PETROLEUM CORPORATION LTD. Appellant

V/S

GENERAL SECRETARY, GENERAL EMPLOYEES ASSOCIATION Respondents

Referred Judgements :-

STEEL AUTHORITY OF INDIA LTD AND OTHERS VS. NATIONAL UNION WATERFRONT WORKERS AND OTHERS [REFERRED TO]
WORKMEN OF NILGIRI CO-OP MARKETING SOCIETY LTD VS. STATE OF TAMILNADU [REFERRED TO]
SECRETARY H S E B VS. SURESH [REFERRED TO]
INDIAN PETROCHEMICALS CORPORATION LIMITED ANR VS. SHRAMIK SENA [REFERRED TO]
RAM SINGH VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
MINERAL EXPLORATION CORPORATION EMPLOYEES UNION VS. MINERAL EXPLORATION CORPORATION LIMITED [REFERRED TO]
OIL AND NATURAL GAS CORPN LTD VS. ENGINEERING MAZDOOR SANGH [REFERRED TO]
MADHYA PRADESH ADMINISTRATION VS. TRIBHUBAN [REFERRED TO]
RASHTRIYA CHEMICAL AND FERTILIZERS LTD VS. GENERAL EMPLOYEES ASSOCIATION [REFERRED TO]
INDIAN OIL CORPORATION LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner and Respondent Nos. 1 and 2. None appears for Respondent No. 3 though served.

(2.) Respondent No. 1 - Union filed Writ Petition No. 767 of 2007 in this Court for regularization of the service of 37 contract workmen. The Court disposed of the said Petition with an order directing the appropriate government to refer the matter to the Central Tribunal for adjudication. The Tribunal passed an award directing the Petitioners to treat the said contract employees as their permanent workmen. Hence, this Petition.

(3.) The Petitioner is engaged in Refining activities of crude oil and marketing of the Petroleum Products and runs its own Refinery and various Plants/Terminals including administrative offices at various places. Besides permanent employees, the Petitioners have also employed contract workers in various processes, jobs and works including the job of housekeeping and valve operators.

Click here to view full judgment.

GENERAL MANAGER HINDUSTAN PETROLEUM CORPORATION LTD Vs. GENERAL SECRETARY GENERAL EMPLOYEES ASSOCIATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address