REGENT COMPUTRONICS PVT. LTD.

Their Workmen Represented By Bihar Colliery Kamgar Union Appellant

V/S

Employer In Relation To The Management North Tisra Colliery Respondents

Referred Judgements :-

H.B. GANDHI,EXCISE AND TAXATION OFFICER- CUM-ASSESSING AUTHORITY,KARNAL AND OTHERS V. M/S GOPI NATH AND SONS AND OTHERS [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
KAUSHALYA DEVI VS. BACHITTAR SINGH [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
PARRY AND CO LIMITED VS. P C PAL JUDGE OF THE SECOND INDUSTRIAL TRIBUNAL CALCUTTA [REFERRED TO]
SAWARN SINGH VS. STATE OF PUNJAB [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TO]
MANAGEMENT OF MADURANTAKAM CO OP SUGAR MILLS LTD VS. S VISWANATHAN [REFERRED TO]
HEINZ INDIA PVT LTD VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
PEPSICO INDIA HOLDING PVT LTD VS. KRISHNA KANT PANDEY [REFERRED TO]
KIRLOSKAR BROTHERS LIMITED VS. RAMCHARAN [REFERRED TO]

JUDGEMENT

(1.) The instant intra-court appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 3/9/2019 passed by learned Single Judge of this Court in C.W.J.C. No.378 of 2001 whereby and whereunder while allowing the writ petition, the Award dtd. 8/6/2000 passed in Reference No.97 of 1995 by Central Government Industrial Tribunal No.1, Dhanbad answered in favour of the workman directing the Management of BCCL to regularize the concerned workmen from the date of reference, has been set aside.

(2.) Brief facts of the case as per the pleadings made in the writ proceeding, which are required to be enumerated herein, read as under :-

(3.) Mr. Kalyan Roy, learned counsel appearing for the appellant, has submitted by referring to the impugned order wherein the Award passed by the learned Tribunal has been reversed.

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THEIR WORKMEN REPRESENTED BY BIHAR COLLIERY KAMGAR UNION Vs. EMPLOYER IN RELATION TO THE MANAGEMENT NORTH TISRA COLLIERY

Referred Judgements :-

JUDGEMENT

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