REGENT COMPUTRONICS PVT. LTD.

DATTATRAYA GOPAL PARANJPE Appellant

V/S

RASHTRIYA MILL MAZDOOR SANGH Respondents

Referred Judgements :-

WAMAN GANPAT RAUT V. CADBURY-FRY (INDIA) PVT.LTD. [REFERRED TO]
RAJESH GARG V. MANAGEMENT [REFERRED TO]
BOMBAY DYEING AND MANUFACTURING CO.LTD. V. R.A.BIDOO [REFERRED TO]
PRITHIPAL SINGH V. UNION OF INDIA [REFERRED TO]
AJIT SINGH V. LABOUR COURT [REFERRED TO]
BUDGE MUNICIPALITY VS. R MUKHERJEE [REFERRED TO]
MANAGEMENT OF MAY AND BAKER INDIA LIMITED AND RESPONDENT VS. THEIR WORKMEN AND APPELLANTS [REFERRED TO]
WESTERN INDIA MATCH COMPANY LIMITED VS. THEIR WORKMEN [REFERRED TO]
BURMAH SHELL OIL STORAGE AND DISTRIBUTION COMPANY OF INDIA LIMITED VS. BURMA SHELL MANAGEMENT STAFF ASSOCIATION [REFERRED TO]
RAM PERSHAD VS. COMMISSIONER OF INCOME TAX NEW DELHI [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
S K VERMA VS. MAHESH CHANDRA [REFERRED TO]
D P MAHESHWARI VS. DELHI ADMINISTRATION [REFERRED TO]
VED PRAKASH GUPTA VS. DELTON CABLE INDIA PRIVATE LIMITED [REFERRED TO]
ARKAL GOVIND RAJ RAO VS. CIBA GEIGY OF INDIA LTD [REFERRED TO]
NATIONAL ENGINEERING INDUSTRIES LIMITED VS. KISHAN BHAGERIA [REFERRED TO]
A SUNDARAMBAL VS. GOVERNMENT OF GOA DAMAN AND DIU [REFERRED TO]
H R ADYANTHAYA OTHERS VS. SANDOZ INDIA LTD [REFERRED TO]
PONDICHERRY STATE WEAVERS CO OPERATIVE SOCIETY VS. REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION MADRAS [REFERRED TO]

JUDGEMENT

(1.) THESE three writ petitions under Articles 226 and 227 of the Constitution of India impugning the orders of the Labour Court under the provisions of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (hereinafter referred to as the Act) raise identical issues of facts and law and, therefore, can be conveniently disposed of by a common judgment.

(2.) THERE are two important issues thrown up by these writ petitions and they are : (a) Whether a trade union registered under the Trade Unions Act is an industry within the meaning of section 2 (j) of the Industrial Disputes Act, 1947 and, (b) even if it is, whether an office bearer of a trade union doing work of trade unionist, properly so-called, would be a workman within the meaning of section 2 (s) of the Industrial Disputes Act, 1947.

(3.) PATANJALI says in his Mahabhashya : "dushtah Shabdah Swarato Varnato Vaa Mithyaa Prayukthah na tamarthammaaha". ("a word, wrong in accent or syllable, is falsely used and does not convey the (intended) meaning" ). The facts of this case exemplify this apophthegm and the extent to which the ratio dec. I. D. endi of a case is distorted by a Printers Devil.

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DATTATRAYA GOPAL PARANJPE Vs. RASHTRIYA MILL MAZDOOR SANGH

Referred Judgements :-

JUDGEMENT

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