REGENT COMPUTRONICS PVT. LTD.

Tata Asset Management Limited Appellant

V/S

Randhir Kumar Karan Respondents

Referred Judgements :-

RAJASTHAN STATE ROAD TRANSPORT CORPORATION,JAIPUR VS. PHOOL CHAND [REFERRED TO]
MANAGEMENT OF MAY AND BAKER INDIA LIMITED AND RESPONDENT VS. THEIR WORKMEN AND APPELLANTS [REFERRED TO]
BURMAH SHELL OIL STORAGE AND DISTRIBUTION COMPANY OF INDIA LIMITED VS. BURMA SHELL MANAGEMENT STAFF ASSOCIATION [REFERRED TO]
MOHAN LAL VS. MANAGEMENT OF BHARAT ELECTRONICS LIMITED [REFERRED TO]
VED PRAKASH GUPTA VS. DELTON CABLE INDIA PRIVATE LIMITED [REFERRED TO]
T P SRIVASTAVA VS. NATIONAL TOBACCO CO OF INDIA LIMITED [REFERRED TO]
H R ADYANTHAYA OTHERS VS. SANDOZ INDIA LTD [REFERRED TO]
ESCORTS LIMITED VS. PRESIDING OFFICER ANOTHER [REFERRED TO]
SARVA SHRAMIK SANGH VS. INDIAN SMELTING AND REFINING COMPANY LIMITED [REFERRED TO]
WORKMEN OF NILGIRI COOP MARKETING SOCIETY LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
CARONA LTD VS. PARVATHY SWAMINATHAN AND SONS [REFERRED TO]
DURGABAI DESHMUKH MEMORIAL SR. SEC. SCHOOL VS. J. A. J. VASU SENA [REFERRED TO]

JUDGEMENT

(1.) W.P. (L) No. 4378 of 2019 has been filed for the following reliefs: -

(2.) W.P. (L) No. 924 of 2022 has been filed for the following reliefs: -

(3.) These two writ petitions arise out of the award passed by the Presiding Officer, Labour Court, Jamshedpur in Industrial Dispute Case No.3 of 2015. Both the management and the employee are aggrieved by the impugned award. The employee has filed WP(L) No. 924 of 2022 challenging the part of the award by which the back wages has been denied and so far as the management is concerned, they have challenged the findings recorded by the learned Labour Court, particularly the finding declaring the employee as a 'workman' within the meaning of Sec. 2(s) of Industrial Disputes Act, 1947.

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TATA ASSET MANAGEMENT LIMITED Vs. RANDHIR KUMAR KARAN

Referred Judgements :-

JUDGEMENT

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