REGENT COMPUTRONICS PVT. LTD.

ANAND CINEMA Appellant

V/S

MOHAN TIWARI Respondents

Referred Judgements :-

WORKMEN OF THE MOTIPUR SUGAR FACTORY PRIVATE LIMITED VS. MOTIPUR SUGAR FACTORY PRIVATE LIMITED [REFERRED]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED]
STATE BANK OF INDIA VS. N SUNDARA MONEY [REFERRED]
SHANKAR CHAKRAVARTI VS. BRITANNIA BISCUIT COMPANY LIMITED [REFERRED]
MOHAN LAL VS. MANAGEMENT OF BHARAT ELECTRONICS LIMITED [REFERRED]
L ROBERT DSOUZA VS. EXECUTIVE ENGINEER SOUTHERN RAILWAY [REFERRED]
MANAGEMENT OF KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE VS. M BORAIAH:SHEIKH ABDUL KHADER [REFERRED]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LIMITED CHANDIGARH DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AMRAVATI REGIONAL MANAGER WEST ZONE NOW KNOWN AS KANPUR REGION BANK OF BARODA REGIONAL OFFICE LUCKNOW VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH:CHANDRASHEKHAR MARIBHAU DESHMUKH :SECRETARY U P BANK EMPLOYEES UNION C O BANK OF BARODA LATOUCHE ROAD KANPUR :LABOUR COURT RANCHI:NAMDEO:SECRETA [REFERRED]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED]
JAGDISH MITRA SHARMA VS. JIYAJEE RAO COTTON MILLS LTD [REFERRED]
M P ELECTRICITY BOARD JABALPUR VS. STATE INDUSTRIAL COURT M P [REFERRED]
SUNIL KUMAR AZMI VS. M P ROAD TRANSPORT CORPORATION [REFERRED]
FACTORY MANAGER CENTRAL INDIA MACHINERY MFG CO LTD VS. NARESH CHANDRA SAXENA [REFERRED]
EMPLOYERS IN RELATION TO ANAND CINEMA JABALPUR VS. MOHAN TIWARI [REFERRED]
LACHMAN DAS VS. INDIAN EXPRESS NEWSPAPERS (BOMBAY) PVT LTD [REFERRED]

JUDGEMENT

(1.) A common order is passed in this appeal and the connected Letters Patent Appeals Nos. 21 and 22 of 1984, in which the employer is common although the employees are different and common questions of law and fact arise. The three Letters Patent Appeals have been preferred against the order of the learned Single Judge dated September 26, 1984, passed in Misc. Petitions Nos. 1964, 1965 and 1463 of 1982, Employers In Relation to Anand Cinema, Jabalpur v. Mohan Tiwari and Ors., 1985 MPLJ 765, dismissing the above three Writ Petitions filed by the employer, in the cases of the three employees.

(2.) The learned single Judge upheld the award dated October 22, 1982 of the Labour Court passed in common in the cases of the three employees whereby the action of the employer of terminating the services of the employees was held to be a case of illegal 'retrenchment' hence was ab initio void and the employees entitled to reinstatement in service with full back wages.

(3.) In the three L.P.As. common questions of law which arise for decision can be formulated as under:-

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EMPLOYER, M/S. ANAND CINEMA Vs. MOHAN TIWARI

Referred Judgements :-

JUDGEMENT

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