REGENT COMPUTRONICS PVT. LTD.

UNIVERSITY OF MUMBAI Appellant

V/S

Parag Bhaskar Ghag Respondents

Referred Judgements :-

PUNJABRAO KRISHI VIDYAPEETH,AKOLA VS GENERAL SECRETARY,KRISHI VIDYAPEETH KAMGAR UNION AND ORS. [REFERRED TO]
MAHATMA PHULE AGRICULTURAL UNIVERSITY AND ORS VS NASHIK ZILLA SHETH KAMGAR UNION AND ORS. [REFERRED TO]
GOVERNMENT OF MAHARASHTRA,AGRICULTURAL AND CO-OPERATE DEPARTMENT (THOUGH SECRETARY) AND ORS VS MOHANRAO DHONDIBA SONAWANE [REFERRED TO]
STATE OF UTTAR PRADESH VS. NAWAB HUSSAIN [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
GANGADHAR PILLAI VS. SIEMENS LTD [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. CASTERIBE RAJYA P KARMCHARI SANGHATANA [REFERRED TO]
UNION OF INDIA VS. DINESH PRASAD [REFERRED TO]
RAMKRISHNA CHAUHAN VS. SETH D. M. HIGH SCHOOL [REFERRED TO]
RENU VS. DISTRICT & SESSIONS JUDGE, TIS HAZARI [REFERRED TO]
HARI NANDAN PRASAD VS. EMPLOYER I/R TO MANGMT. OF FCI [REFERRED TO]
OSHIAR PRASAD AND ORS. VS. THE EMPLOYERS IN RELATION TO MANAGEMENT OF SUDAMDIH COAL WASHERY OF BCCL [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR, THE FERTILIZERS AND CHEMICALS TRANVANCORE LTD. AND ANOTHER VS. GENERAL SECRETARY FACT EMPLOYEES ASSOCIATION AND OTHERS [REFERRED TO]
MUMBAI VIDYAPEETH KAMGAR SANGHATANA VS. UNIVERSITY OF MUMBAI THROUGH REGISTRAR, MUMBAI [REFERRED TO]
RAJNEESH KHAJURIA VS. WOCKHARDT LTD. [REFERRED TO]
VINOD KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of a judgment and order dtd. 30/10/2021 passed by the learned Member, Industrial Court, Mumbai in Complaint (ULP) No. 313 of 2015, whereby the complaint came to be partly allowed and it was declared that the Respondents have engaged in unfair labour practices under Items 5, 6 and 9 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 ("the Act of 1971"), the Respondents were directed to cease and desist from engaging in unfair labour practices, grant permanency to the employees, and pay arrears of salaries at par with the similarly placed permanent employees from the date of their joining, the order of termination of the complainants dtd. 31/10/2015 was quashed and set aside and the Respondents were further directed to provide all statutory benefits and revised salaries to the complainants after granting permanency to them.

(3.) The backgrounds facts leading to this Petition can be stated in brief as under:

Click here to view full judgment.

UNIVERSITY OF MUMBAI Vs. PARAG BHASKAR GHAG

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address