REGENT COMPUTRONICS PVT. LTD.

MODERN FOOD INDUSTRIES EMPLOYIS UNION Appellant

V/S

MODERN FOOD INDUSTRIES Respondents

Referred Judgements :-

JASWANT SINGH VS. UNION OF INDIA [REFERRED]
H D SINGH VS. RESERVE BANK OF INDIA [REFERRED 2.]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED =AIR 1987 SC 2342. 3.]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED 4.]
U P INCOME TAX DEPARTMENT CONTINGENT PAID STAFF WELFARE ASSOCIATION VS. UNION OF INDIA [REFERRED AIR 1988 SC 517 = . 7.]
DELHI MUNICIPAL KARAMCHARI EKTA UNION REG VS. P L SINGH [REFERRED 6.]
GENERAL SECRETARY BIHAR STATE ROAD TRANSPORT CORPN PATNA VS. PRESIDING OFFICER INDUSTRIAL TRIBUNAL PATNA [REFERRED 5.]
RANDHIR SINGH VS. BOARD 0F SCHOOL EDUCATION HARYANA ANDANOTHER [REFERRED 8.]
BHAGWATI PRASAD BHAGWATI DEVI VS. DELHI STATE MINERAL DEVELOPMENT CORPORATION:DELHI STATE MINERAL DEVELOPMENT CORPORATION [REFERRED =40 (1990) DLT 457 (SC). 9.]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED 10.]
SATYANARAYAN SHARMA VS. NATIONAL MINERAL DEVELOPMENT CORPORATION LIMITED [REFERRED]
UNION OF INDIA TEJRAM PARASHRAMJI BOMBHATE VS. TEJRAM PARASHRAMJI BOMBHATE:ORDNANCE FACTORY AMBAZARI NAGPUR [REFERRED]
DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION VS. DELHI ADMINISTRATION DELHI [REFERRED]
STATE OF HARYANA VS. PIARA SINGH [REFERRED 11.]
UNION OF INDIA VS. DINESH KUMAR SAXENA [REFERRED]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. KRISHNA KANT [REFERRED]
STATE OF UTTAR PRADESH VS. U P MADHYAMIK SHIKSHA PARISHAD SHRAMIK SANGH [REFERRED]
CHIEF CONSERVATOR OF FORESTS VS. JAGANNATH MARUTI KONDHARE [REFERRED 12.]
STATE OF HIMACHAL PRADESH VS. ASHWANI KUMAR [REFERRED]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED]
MALKHAN SINGH VS. UNION OF INDIA [REFERRED 2.]
SURESH KUMAR VS. UNION OF INDIA [REFERRED]
TARLOK CHAND VS. NATIONAL INDUSTRIAL DEVELOPMENT CORPORATION LIMITED [REFERRED]
D P SINGH VS. ENGINEERING PROJECTS INDIA LIMITED [REFERRED]
CHET RAM VS. UNION OF INDIA [REFERRED 1.]
DINESH PRASAD VS. STATE OF BIHAR [REFERRED]

JUDGEMENT

(1.) The petitioner-Union has prayed for the following reliefs:

(2.) The petitioner is praying for regularisation of the servicc of the casual labourers, who according to the petitioner-Union, have been working with the first respondent since 1985 as operators, loaders and peons. Accordingto the petitioner-Union the nature. of the work done by the workers is of permanent nature. The petitioner-Union has given a list of workmen who according to petitioner-Union are entitled to regularisation and to payment as permanent workmen on the basis of equal pay for equal work. It is stated in paragraph 7(iv) of the writ petition as under:

(3.) It is further stated that there is great disparity between the salary paid to the casual workers and the permanent workmen. According to the petitioner-Union the first respondent has not evolved a scheme of absorption as laid down by the Supreme Court in various cases.

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MODERN FOOD INDUSTRIES EMPLOYEES UNION Vs. MODERN FOOD INDUSTRIES

Referred Judgements :-

JUDGEMENT

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