REGENT COMPUTRONICS PVT. LTD.

The Management Of Assam Co Operative Jute Mills Ltd Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

RAJENDRA JHA VS.PRESIDING OFFICER,LABOUR COURT,BOKARO STEEL CITY,DISTRICT DHANBAD AND ANR. [REFERRED TO]
M/S. INDIAN IRON AND STEEL CO. AND ANOTHER VS. THEIR WORKMEN [REFERRED TO]
SUR ENAMEL AND STAMPING WORKS LTD VS. THE WORKMAN [REFERRED TO]
THE EAST INDIA HOTEL VS. THEIR WORKMEN AND OTHERS. [REFERRED TO]
INDIA GENERAL NAVIGATION AND RAILWAY CO. LTD. VS. THEIR WORKMEN [REFERRED TO]
THE STATE BANK OF INDIA VS. R. K JAIN AND OTHERS [REFERRED TO]
RUSTON AND HORNSBY I LTD VS. T. B. KADAM [REFERRED TO]
MANAGEMENT OF RITZ THEATRE PRIVATE LIMITED DELHI VS. ITS WORKMEN [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. LUDH BUDH SINGH [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
COOPER ENGINEERING LIMITED VS. P P MUNDHE [REFERRED TO]
SHANKAR CHAKRAVARTI VS. BRITANNIA BISCUIT COMPANY LIMITED [REFERRED TO]
SHAMBHU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
NEETA KAPLISH VS. PRESIDING OFFICER LABOUR COURTAND ANOTHER [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. Nath, learned Senior Counsel assisted by Mr. D. P. Borah, learned counsel for the writ petitioner. Also heard Ms. A. Kalita, learned counsel for the respondent No. 4.

(2.) The present writ petition under Article 226 of the Constitution of India is directed against the award dtd. 13/2/2022 passed by the learned Labour Court, Assam in Case No. 01/2022 under Sec. 2A(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the 1947 Act"), whereby the termination of the respondent workman was held to be illegal and the petitioner management was directed to reinstate him in service within three months, albeit with stoppage of three increments with cumulative effect and without back wages.

(3.) The brief facts of the case are that the respondent No. 4 workman was appointed as a Technical Worker (Fitter) on 1/7/2008. Allegations were levelled against him relating to misconduct, including indiscipline, absenteeism, and acts prejudicial to the interests of the organization. A domestic enquiry was conducted, culminating in termination of his service by order dtd. 2/6/2020.

Click here to view full judgment.

THE MANAGEMENT OF ASSAM CO OPERATIVE JUTE MILLS LTD Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address