REGENT COMPUTRONICS PVT. LTD.

DIRECTOR GENERAL Appellant

V/S

Casual Labour Employees Association Respondents

Referred Judgements :-

RICHARDSON V. MELLISH [REFERRED TO]
GILLESPIE BROTHERS & CO. LTD. V. ROY BOWLES TRANSPORT LTD. [REFERRED TO]
LLOYDS BANK LTD. V. BUNDY [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
J D JAIN VS. MANAGEMENT OF STATE BANK OF INDIA [REFERRED TO]
LINGAPPA POCHANNA APPELWAR KALU GOPYA BANJARI VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
L CHANDRAKUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Impugned in this writ petition is Award dated 18th September 2017, passed by the Central Government Industrial Tribunalcum-Labour Court-II, Chandigarh (for brevity "Tribunal") in case titled Casual Labour Employees Association, Radio Kashmir, Srinagar, J&K, India v. Director General All India Radio and others, on the grounds set out in therein.

(2.) Reply has been filed by respondents, vehemently resisting the petition on hand.

(3.) I have heard learned counsel for parties and considered the matter.

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DIRECTOR GENERAL Vs. CASUAL LABOUR EMPLOYEES ASSOCIATION

Referred Judgements :-

JUDGEMENT

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