REGENT COMPUTRONICS PVT. LTD.

Shramik Janta Sangh Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

ANAKAPALLE CO OPERATIVE AGRICULTURAL AND INDUSTRIAL SOCIETY LIMITED VS. WORKMEN [REFERRED TO]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
GURMAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
WORKMEN OF MEENAKSHI MILLS LIMITED RAJASTHAN TRADE UNION KENDRA RAJASTHAN TRADE UNION KENDRA WORKMEN OF BUCKINGHAM AND CARNATIC MILLS HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED WORKMEN OF HINDUSTAN STEEL WORKS CONST LIMITED WORKMEN OF HINDUSTAN STEEL VS. MEENAKSHI MILLS LTD [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MARUTI UDYOG LTD VS. RAM LAL [REFERRED TO]
MANAGEMENT METTUR BEARDSELL LTD VS. WORKMEN OF METTUR BEARDSELL LTD [REFERRED TO]
RAM PRAVESH SINGH VS. STATE OF BIHAR [REFERRED TO]
JATYA PAL SINGH VS. UNION OF INDIA [REFERRED TO]
K.K. SAKSENA VS. INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE [REFERRED TO]

JUDGEMENT

(1.) Heard on admission.

(2.) In brief, the facts giving rise to the present petition are that the petitioner No.1 - Shramik Janta Sangh is a registered Union. It has most of the workmen of Century Yarn / Denim Division of Centure Textiles & Industries Limited situated at District Khargone (MP) including petitioners No.2 and 3, as its members.

(3.) The petitioners are aggrieved by the aforesaid notices dated 29.06.2021 (Annexure P/1 and Annexure P/2) issued by respondent No.3 - Century Textiles Company and the following reliefs are being sought by them: -

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SHRAMIK JANTA SANGH Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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