REGENT COMPUTRONICS PVT. LTD.

Sunil Pralhad Khomane Appellant

V/S

BAJAJ AUTO LTD. Respondents

Referred Judgements :-

BAJAJ AUTO LTD. VS. RAJENDRA KUMAR JAGANNATH KATHAR [REFERRED TO]
BENGAL RIVER TRANSPORT ASSOCIATION VS. CALCUTTA PORT SHRAMIK UNION [REFERRED TO]
BHIKKU RAM VS. PRESIDING OFFICER,INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT,ROHTAK [REFERRED TO]
MANAGEMENT OF STANDARD MOTOR PRODUCTS OF INDIA LIMITED VS. A PARTHASARATHY [REFERRED TO]
WORKMEN OF AMERICAN EXPRESS INTER NATIONAL BANKING CORPORATION VS. MANAGEMENT OF AMERICAN EXPRESS INTERNATIONAL BANKING CORPORATION [REFERRED TO]
H D SINGH VS. RESERVE BANK OF INDIA [REFERRED TO]
INDIAN FARMERS FERMERS FERTILIZER COOP LIMITED VS. INDUSTRIAL TRIBUNAL I ALLAHABAD [REFERRED TO]
U P DRUGS AND PHARMACEUTICALS COMPANY LIMITED VS. RAMANUJ YADAV [REFERRED TO]
MANAGEMENT OF DIVISIONAL ENGINEER TELECOMMUNICATIONS VS. VENKATAIAH SAYANNA [REFERRED TO]
JAIRAJ N SHETTY VS. UNION OF INDIA [REFERRED TO]
BAJAJA AUTO LTD VS. ASHOK DNYANOBA DHUMAL [REFERRED TO]
BAJAJ AUTO LIMITED VS. SHRIKANT VINAYAK YOGI [REFERRED TO]
MEHBOOB VS. EXECUTIVE ENGINEER [REFERRED TO]
DURGAPUR CASUAL WORKERS UNION VS. FOOD CORPORATION OF INDIA [REFERRED TO]
UMRALA GRAM PANCHAYAT VS. THE SECRETARY, MUNICIPAL EMPLOYEES UNION AND ORS. [REFERRED TO]
ONGC LTD. VS. PETROLEUM COAL LABOUR UNION AND ORS. [REFERRED TO]
GHANSHYAM SUKHDEO GAIKWAD AND ORS VS. BAJAJ AUTO LTD. & ORS. [REFERRED TO]

JUDGEMENT

(1.) This group o petitions challenges four sets of identical awards passed by Labour Courts at Pune on references made to them under the Industrial Disputes Act, 1947. By the impugned awards, the references, made at the instance of workmen of the Respondent, were answered in the negative by the courts. The second party workmen, who are Petitioners herein, challenge the awards on various grounds.

(2.) A brief history of the matter, as culled out from the petitions, may be noted as follows :

(3.) Writ Petition No.4502 of 2006 is treated as a lead petition for passing of this order. The discussion of facts and submissions in the following order, accordingly, corresponds to this petition, though, broadly speaking, the facts of all cases are more or less similar and all petitions can conveniently be disposed of by this common order.

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SUNIL PRALHAD KHOMANE Vs. BAJAJ AUTO LTD.

Referred Judgements :-

JUDGEMENT

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