ITC LIMITED WORKERS ASSOCIATION Vs. MANAGEMENT OF ITC LIMITED
LAWS(SC)-2002-1-103
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
January 29,2002
I.T.C.LIMITED WORKERS WELFARE ASSOCIATION
Appellant
VERSUS
MANAGEMENT OF I.T.C.LIMITED
Respondents
Referred Judgements :-
ITC LTD. V. STATE OF BIHAR [REFERRED]M/S. TATA ENGINEERING AND LOCOMOTIVE CO. LTD. V. THEIR WORKMEN [REFERRED]
HERBERTSONS LIMITED VS. WORKMEN OF HERBERTSONS LTD [REFERRED]
GENERAL MANAGER SECURITY PAPER MILL HOSHANGABAD VS. R S SHARMA [REFERRED]
BARAUNI REFINERY PRAGATISHEEL SHRAMIKPARISHAD GENERAL SECRETARY BARAUNI TELSHODHAK MAZDOOR UNION VS. INDIAN OIL CORPORATION LTD:JOINT CHIEF LABOUR COMMISSIONER CENTRAL [REFERRED]
K C PRIVATE LIMITED VS. PRESIDING OFFICER [REFERRED]
Cited Judgements :-
VINOD KUMAR VS. PRESIDING OFFICER LABOUR COURT NO 1 KARKARDOOMA COURTS DELHI [LAWS(DLH)-2004-2-1] [REFERRED TO]RAM PHAL VERMA VS. SCOOTERS INDIA LTD [LAWS(DLH)-2007-5-157] [REFERRED TO]
A R BRAHME VS. GUJARAT URJA VIKAS NIGAM LTD [LAWS(GJH)-2007-10-29] [REFERRED TO]
KINARIVALA RJK INDUSTRIES VS. WORKMEN EMPLOYED [LAWS(GJH)-2009-9-148] [REFERRED TO]
I P C L EMPLOYEES ASSOCIATION VS. RELIANCE INDUSTRIES LTD [LAWS(GJH)-2011-5-156] [REFERRED TO]
RETIRED EMPLOYEES ASSOCIATION VS. GOVT OF A P [LAWS(APH)-2008-3-14] [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. KARNATAKA STATE ROAD TRANSPORT CORPORATION STAFF AND WORKERS FEDERATION [LAWS(KAR)-2004-8-65] [REFERRED TO]
S N BASAVARAJAPPA VS. MANAGEMENT OF VIGNYAN INDUSTRIES LTD [LAWS(KAR)-2009-6-37] [REFERRED TO]
ALLAHABAD BANK DRIVERS ASSOCIATION VS. UNION OF INDIA [LAWS(CAL)-2009-2-71] [REFERRED TO]
IBRAHIM HANIF MULANI VS. GENERAL MANAGER WALCHANDNAGAR INDUSTRIES LIMITED SATARA [LAWS(BOM)-2002-4-34] [REFERRED TO]
VENKADASAN K VS. CHAIRMAN CUM DIRECTOR N L C [LAWS(MAD)-2004-12-5] [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR METAL BOX INDIA LTD VS. METAL BOX COMPANY WORKERS UNION CHENNAI [LAWS(MAD)-2006-4-53] [REFERRED TO]
AXLES INDIA WORKERS UNION REGD NO CPT/952 VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2007-2-112] [REFERRED TO]
AXLES INDIA WORKERS UNION VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2007-2-275] [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. GENERAL MAGNETS LTD [LAWS(CAL)-2001-7-37] [REFERRED TO]
MANAGEMENT OF MADRAS ALUMINIUM CO LTD VS. R PAULMANICKAM [LAWS(MAD)-2007-3-286] [REFERRED TO]
G PALANI VS. BANK OF BARODA [LAWS(MAD)-2007-8-396] [REFERRED TO]
NEYVELI LIGNITE CORPORATION LTD VS. N L C INDCO SERVE THOZHILALAR UZHIYEAR SANGAM [LAWS(MAD)-2008-2-333] [REFERRED TO]
SUPERINTENDING ENGINEER NAGAPATTINAM VS. INSPECTOR OF LABOUR [LAWS(MAD)-2008-10-143] [REFERRED TO]
G PALANI VS. BANK OF BARODA [LAWS(MAD)-2011-6-565] [REFERRED TO]
TRANSMISSION CORPN A P LTD VS. P RAMCHANDRA RAO [LAWS(SC)-2006-4-88] [REFERRED TO]
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH [LAWS(P&H)-2003-2-26] [REFERRED TO]
ASHOK ALIAS SMEER VS. STATE [LAWS(UTN)-2005-6-5] [REFERRED TO]
SOLANKI TUSHAR M VS. KANDLA PORT TRUST [LAWS(GJH)-2012-4-264] [REFERRED TO]
GRASIM INDUSTRIES LTD VS. INDUSTRIAL TRIBUNAL [LAWS(KER)-2013-2-58] [REFERRED TO]
TATA IRON & STEEL CO. LTD VS. JHALANI TOOLS INDIA LTD [LAWS(DLH)-2013-8-87] [REFERRED TO]
INDIA YAMAHA MOTOR PVT LTD VS. STATE OF HARYANA [LAWS(P&H)-2013-4-91] [REFERRED TO]
T. BABU VS. KERALA STATE ROAD TRANSPORT CORPORATION [LAWS(KER)-2014-3-43] [REFERRED TO]
DELTA JUTE & INDUSTRIES LTD. STAFF ASSOCIATION AND ORS. VS. STATE OF WEST BENGAL AND ORS. [LAWS(CAL)-2015-2-13] [REFERRED TO]
K.L. FRANCIS VS. THE KERALA STATE ROAD TRANSPORT CORPORATION AND ORS. [LAWS(KER)-2015-2-49] [REFERRED TO]
TAMILNADU TERMINATED FULL TIME TEMPORARY LIC EMPLOYEES ASSOCIATION VS. LIFE INSURANCE CORPORATION OF INDIA AND ORS. [LAWS(SC)-2015-3-100] [REFERRED TO]
IPCL EMPLOYEES ASSOCIATION VS. RELIANCE INDUSTRIES LTD AND 4 ORS [LAWS(GJH)-2011-5-196] [REFERRED TO]
AIRPORT AUTHORITY KARAMCHARI UNION AND ORS. VS. UNION OF INDIA AND ORS. [LAWS(DLH)-2016-3-196] [REFERRED TO]
TAMILNADU TERMINATED FULL TIME TEMPORARY LIC EMPLOYEES ASSOCIATION VS. S.K. ROY, THE CHAIRMAN, LIFE INSURANCE CORPORATION OF INDIA & ANR. [LAWS(SC)-2016-8-11] [REFERRED TO]
K JABBAR VS. KERALA STATE ROAD TRANSPORT [LAWS(KER)-2011-3-567] [REFERRED]
M/S. INDIA YAMAHA MOTOR PVT. LTD. VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2013-4-714] [REFERRED TO]
T W HUDSON PRABHAKAR VS. MR. SUVARNA RAJ [LAWS(KAR)-2017-11-15] [REFERRED TO]
FOOD CORPORATION OF INDIA WORKERS UNION VS. FOOD CORPORATION OF INDIA & ANR [LAWS(DLH)-2019-5-182] [REFERRED TO]
OIL AND NATURAL GAS CORPORATION LIMITED VS. PRESIDENT, OIL FIELD EMPLOYEES ASSOCIATION [LAWS(BOM)-2020-1-287] [REFERRED TO]
BOMMIDALA BROTHERS LIMITED VS. PRESIDING OFFICER, LABOUR COURT [LAWS(APH)-2020-5-62] [REFERRED TO]
EMPLOYER, BOMMIDALA BROTHERS LTD VS. PRESIDING OFFICER, GUNTUR DISTRICT [LAWS(APH)-2020-1-46] [REFERRED TO]
MARIKUKKALA RAMULTI VS. THE CHAIRMAN AND MANAGING DIRECTOR, SINGARENI COLLIERIES COMPANY LIMITED AND ORS. [LAWS(TLNG)-2020-5-10] [REFERRED TO]
GUJARAT RAJYA KAMDAR SENA VS. GOVERNMENT OF GUJARAT [LAWS(GJH)-2022-1-243] [REFERRED TO]
JUDGEMENT
P. Venkatarama Reddi, J. -
(1.)Leave granted and appeal taken up for hearing.
(2.)The first appellant which seems to be a representative body of the retired workmen of Munger Branch of ITC Ltd. and the second appellant who is a member thereof, have assailed the legality of the judgment of the Patna High Court in C.W.J.C. No.5693 of 1995 dated 10-11-1997. By that judgment the High Court upheld the award passed by the Industrial Tribunal Patna, in Reference No.3/92, following the earlier decision of the High Court reported in 1997(1) PLJ 934, wherein the identical issues were decided against the workmen. The Writ Petition out of which the appeal arises was filed by the second appellant herein challenging the award passed by the Industrial Tribunal on 13-12-1994.
(3.)The 1st appellant sought leave of this Court to file the SLP as it was not a party in the Writ Petition out of which this SLP arises. Leave has been granted by us. It may also be noticed that by an order of this Court dated 31-8-2001 on IA 3 of 2001 the 2nd appellant herein, who was respondent No.3 in SLP, has been transposed as petitioner in the SLP.
(2.)The first appellant which seems to be a representative body of the retired workmen of Munger Branch of ITC Ltd. and the second appellant who is a member thereof, have assailed the legality of the judgment of the Patna High Court in C.W.J.C. No.5693 of 1995 dated 10-11-1997. By that judgment the High Court upheld the award passed by the Industrial Tribunal Patna, in Reference No.3/92, following the earlier decision of the High Court reported in 1997(1) PLJ 934, wherein the identical issues were decided against the workmen. The Writ Petition out of which the appeal arises was filed by the second appellant herein challenging the award passed by the Industrial Tribunal on 13-12-1994.
(3.)The 1st appellant sought leave of this Court to file the SLP as it was not a party in the Writ Petition out of which this SLP arises. Leave has been granted by us. It may also be noticed that by an order of this Court dated 31-8-2001 on IA 3 of 2001 the 2nd appellant herein, who was respondent No.3 in SLP, has been transposed as petitioner in the SLP.
Copyright © Regent Computronics Pvt.Ltd.