REGENT COMPUTRONICS PVT. LTD.

MOHMED YUNUSUDDIN SHAIKH Appellant

V/S

PRESIDING OFFICER Respondents

Referred Judgements :-

UNION OF INDIA VS. T R VARNA [REFERRED TO]
MANAGEMENT OF EXPRESS NEWSPAPERS PRIVATE LIMITED MADRAS VS. WORKERS [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
D L F HOUSING CONSTRUCTION PRIVATE LIMITED VS. DELHI MUNICIPAL CORPN [REFERRED TO]
ISABELLAJOHNSON VS. M A SUSAI [REFERRED TO]
SECRETARY INDIAN TEA ASSOCIATION VS. AJIT KUMAR BARAT [REFERRED TO]
MANAGEMENT OF SONEPAT COOPERATIVE SUGAR MILLS LTD VS. AJIT SINGH [REFERRED TO]
ANZ GRINDLAYS BANK LTD VS. UNION OF INDIA [REFERRED TO]
LKP MERCHANT FINANCING LIMITED VS. GOVERNMENT OF NCT DELHI [REFERRED TO]
MADURA COATS LTD VS. D MATHAN KUMAR [REFERRED TO]
UNION BANK OF INDIA VS. UNION BANK OF INDIA EMPLOYEES UNION [REFERRED TO]
KOPARGAON AGRICULTURAL PRODUCE MARKETING COMMITTEE VS. DEPUTY COMMISSIONER OF LABOUR [REFERRED TO]
WYETH EMPLOYEES UNION VS. ARAINE ORGACHEM PVT LTD [REFERRED TO]

JUDGEMENT

(1.) In this petition, notice before admission was issued. The petition is, however, taken up for final hearing and disposal by consent. Hence Rule, and Rule is made returnable forthwith.

(2.) The petitioner herein was appointed as a Supervisor [Process]. According to the petitioner, the post was of a non-executive cadre. The petitioner's initial appointment was on probation and he was, in due course, confirmed in the employment. According to petitioner, the work undertaken by the petitioner was of a "Skilled Technician", and he never worked in the capacity of a Supervisor, and, therefore, he was a workman as defined by Section 2 [s] of the Industrial Disputes Act, 1947.

(3.) Petitioner's services were terminated by assigning the ground of absence without any show cause, enquiry etc., with effect from 31st March, 1993 by Order dated 1st January, 1993.

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MOHMED YUNUSUDDIN SHAIKH Vs. MANGANESE ORE INDIA LTD

Referred Judgements :-

JUDGEMENT

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