REGENT COMPUTRONICS PVT. LTD.

EMPLOYERS IN RELATION TO THE MANAGEMENT Appellant

V/S

Their Workmen Being Represented By The Zonal Secretary, Bihar Colliery Mazdoor Sabha Respondents

Referred Judgements :-

STATE OF BIHAR AND ORS. VS. KIRTI NARAYAN PRASAD [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
M P HOUSING BOARD VS. MANOJ SHRIVASTVA [REFERRED TO]
HINDUSTAN AERONAUTICS LTD VS. DAN BAHADUR SINGH [REFERRED TO]
POST MASTER GENERAL KOLKATA VS. TUTU DAS [REFERRED TO]
NAGENDRA CHANDRA VS. STATE OF JHARKHAND [REFERRED TO]
GOVT OF A P VS. K BRAHMANANDAM [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
STATE OF KARNATAKA VS. GADILLINGAPPA [REFERRED TO]
MD ASHIF VS. STATE OF BIHAR [REFERRED TO]
RENU VS. DISTRICT & SESSIONS JUDGE, TIS HAZARI [REFERRED TO]
STATE OF BIHAR VS. CHANDRESHWAR PATHAK [REFERRED TO]
BALWANT RAI SALUJA VS. AIR INDIA LTD [REFERRED TO]
OSHIAR PRASAD AND ORS. VS. THE EMPLOYERS IN RELATION TO MANAGEMENT OF SUDAMDIH COAL WASHERY OF BCCL [REFERRED TO]
UPENDRA SINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner, whose writ petition bearing W.P.(L) No.2768 of 2003, was dismissed by the learned Single Judge, vide judgment and order dtd. 9/3/2010, and hence, the original petitioner has preferred the present Letters Patent Appeal. In the writ petition, an award passed by the Central Government Industrial Tribunal No.1, Dhanbad, in Reference No.81 of 1993, dtd. 28/10/2002 was under challenge. The learned Single Judge upheld the award passed by the Central Government Industrial Tribunal No.1, Dhanbad, and hence, the original petitioner has preferred the present Letters Patent Appeal.

(2.) Factual Matrix :-

(3.) Arguments canvassed by the learned counsel for the appellant (original petitioner) - Management :

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EMPLOYERS IN RELATION TO THE MANAGEMENT Vs. THEIR WORKMEN BEING REPRESENTED BY THE ZONAL SECRETARY, BIHAR COLLIERY MAZDOOR SABHA

Referred Judgements :-

JUDGEMENT

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