REGENT COMPUTRONICS PVT. LTD.

Khargeswar Narzary Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

NEETA KAPLISH VS. PRESIDING OFFICER,LABOUR COURT AND ORS. [REFERRED TO]
NASEEM BANO VS. STATE OF U.P. AND ORS. [REFERRED TO]
STATE OF ORISSA VS. MURLIDHAR JENA [REFERRED TO]
BAREILLY ELECTRICITY SUPPLY COMPANY LIMITED VS. WORKMEN [REFERRED TO]
HUSSAINBHAI CALICUT VS. ALATH FACTORY THEZHILALI UNION KOZHIKODE [REFERRED TO]
SHANKAR CHAKRAVARTI VS. BRITANNIA BISCUIT COMPANY LIMITED [REFERRED TO]
SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
SECRETARY H S E B VS. SURESH [REFERRED TO]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TO]
BHARAT HEAVY ELECTRICAL LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
U P POWER CORPORATION LTD VS. BIJLI MAZDOOR SANGH [REFERRED TO]
GENERAL MANAGER OSD BENGAL NAGPUR COTTON MILLS RAJNANDGAON VS. BHARAT LAL [REFERRED TO]

JUDGEMENT

(1.) An award dated 03.06.2014, passed by the learned Labour Court, Guwahati in Reference Case No. 7/2009, is the subject matter of challenge in this writ petition. By the said award, the reference made by the Government vide Notification dated 26.05.2009, was answered in favour of the Management of the Bongaigaon Thermal Power Station and against the workmen.

(2.) Heard Mr. B. K. Bhattacharjee, learned counsel assisted by Ms. Aseema Chutia, learned counsel for the petitioners as well as Shri P. Bhowmick, learned counsel for the respondent Management.

(3.) Vide Notification dated 26.05.2009, an industrial dispute was referred by the Government of Assam to the learned Labour Court, Guwahati which was registered as Reference Case No. 7/2009. The terms of the reference is quoted herein below;-

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KHARGESWAR NARZARY Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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