REGENT COMPUTRONICS PVT. LTD.

S.N.SAHI Appellant

V/S

VISHWANATH LAL Respondents

Referred Judgements :-

PHARMACEUTICAL SOCIETY V. LONDON AND PROVINCIAL SUPPLY ASSOCIATION,LTD. [REFERRED TO]
ARTHUR HILL V. THE EAST AND WEST INDIA DOCK COMPANY [REFERRED TO]
RANGOON ELECTRIC TRAMWAY AND SUPPLY CO. LTD. V. EMPEROR [REFERRED TO]
V.L.CHANDI V. BANARSILAL BHARATIA [REFERRED TO]
R.V.TYLER AND INTERNATIONAL COMMERCIAL CO. [REFERRED TO]
NANALAL ZAVER VS. BOMBAY LIFE ASSURANCE CO LIMITED [REFERRED TO]
SHIVNANDA SHARMA VS. PUNJAB NATIONAL BANK LIMITED [REFERRED TO]
SHAMRAO VISHNU PARULEKAR VS. DISTRICT MAGISTRATE THANA [REFERRED TO]
HARIPRASAD SHIVSHANKER SHUKIA AND ANOTHOR BARSI LIGHT RAILWAY COMPANY LIMITED VS. A D DIVELKAR:K N JOGLEKAR [REFERRED TO]
EXPRESS NEWSPAPER PRIVATE LTD VS. UNION OF INDIA [REFERRED TO]
KASTURI AND SONS PRIVATE LIMITED VS. N SALIVATESWARAN [REFERRED TO]
LALA KARAM CHAND THAPAR VS. STATE OF BIHAR [REFERRED TO]
HENRIETTA MUIR EDWARDS VS. ATTORNEY GENERAL OF CANDA [REFERRED TO]

JUDGEMENT

(1.) This case involves the interpretation of Section 18(1) of The Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955, (Act 45 of 1955), hereinafter referred to as "the Act".

(2.) The sole question for determination is, Does the word "employer" in Section 1S(1) of the Act include the manager?

(3.) The circumstances leading up to the instant case are these: This Bihar Journals Limited, Patna, is a newspaper establishment, registered as a company under the Indian Companies Act, and, it carries on the business of conducting and publishing two daily newspapers from Patna -- "The Searchlight" in English, and, "The Pradip" in Hindi. The petitioner is its Manager, and as such, supervises and directs the work of his fellow employees including that of the proof-readers, who are employed under the Bihar Journals Ltd.

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S N SAHI Vs. VISHWANATH LAL

Referred Judgements :-

JUDGEMENT

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