REGENT COMPUTRONICS PVT. LTD.

GABRIEL EMPLOYEES UNION Appellant

V/S

GABRIEL INDIA LIMITED Respondents

Referred Judgements :-

GUEST KEEN WILLIAMS PR LIMITED VS. P J STERLING [REFERRED TO]
DUNLOP RUBBER CO INDIA LIMITED VS. WORKMEN CLERICAL STAFF [REFERRED TO]
ASSOCIATED CEMENT COMPANY LIMITED VS. P D VYAS [REFERRED TO]
IMPERIAL CHEMICAL INDUSTRIES INDIA PRIVATE LIMITED G B CHITNIS VS. WORKMEN:IMPERIAL CHEMICAL INDUSTRIES INDIA PRIVATE LTD [REFERRED TO]
BAGALKOT CEMENT COMPANY LIMITED VS. B K PATHAN [REFERRED TO]
G M TALANG VS. SHAW WALLACE AND CO LIMITED [REFERRED TO]
SALEM ERODE ELECTRICITY DISTRIBUTION CO PRIVATE LIMITED VS. THEIR EMPLOYEES UNION [REFERRED TO]
BRITISH PAINTS INDIA LIMITED VS. ITS WORKMEN [REFERRED TO]
ROHTAK AND HISSAR DISTRICTS ELECTRIC SUPPLY CO LIMITED AMITABH TEXTILE MILLS LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
HINDUSTAN ANTIBIOTICS LIMITED VS. WORKMEN [REFERRED TO]
JEEWANLAL 1929 LIMITED VS. WORKME [REFERRED TO]
WORKMEN OF THE BHARAT PETROLEUM CORPORATION LIMITED REFINING DIVISION BOMBAY VS. BHARAT PETROLEUM CORPORATION LIMITED [REFERRED TO]
SUDHIR CHANDRA SARKAR VS. TATA IRON AND STEEL COMPANY LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. MAHARASHTRA GENERAL KAMGAR UNION [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. JOINT CHIEF LABOUR COMMISSIONER AND APPELIATE AUTHORITY [REFERRED TO]
HARI SHANKAR JAIN VS. EXECUTIVE ENGINEER RURAL ELECTRIFICATION DIVISION [REFERRED TO]
PUNJAB KHADI GRAM UDYOG SANGH VS. JIT RAM [REFERRED TO]
SHELL OIL STORAGE AND DISTRIBUTING COMPANY OF INDIA, LIMITED VS. BURMAH-THEIR WORKMEN [REFERRED TO]

JUDGEMENT

(1.) THIS petition is directed against the order dated April 5, 2006 passed by the appellate authority in appeal No. 86/2005.

(2.) THE brief facts necessary for the adjudication of this petition are that the respondent No. 1-company had submitted a draft proposal for the modification of standing orders for certification on June 18, 2005. The copy of draft proposal for modification of standing Orders is at page 74 of the paper book of this petition. Paragraph 29 of the draft standing Orders is reproduced below for better appreciation of the facts:

(3.) IN sequel to the draft standing orders submitted by respondent No. 1 Company, the joint Labour Commissioner-cum-Certifying officer i. e. respondent No. 2 had sent letter to the petitioner-union dated July 4, 2005. The petitioner-union had filed detailed objections to the draft standing orders of modification of standing orders and had made the following averments to para 29 of the draft proposal:

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GABRIEL EMPLOYEES UNION Vs. GABRIEL INDIA LTD

Referred Judgements :-

JUDGEMENT

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