AIR 2004 SUPREME COURT 4839 ::2004 AIR SCW 5546 ::2004 LAB. I. C. 4052 ::2004 AIR - Kant. H. C. R. 3170 ::2004 Lab LR 1134 ::(2004) 24 IndLD 211 ::2004 (3) CurLR 972 ::(2004) ILR (Kant) (4) 5182 ::(2004) 103 FacLR 460 ::2004 (8) SCC 262 ::2004 SCC (L&S) 1097 ::(2005) 1 LabLJ 1 ::2004 (8) Scale 313.2 ::(2004) 8 Scale 313(2) ::2005 (1) All CJ 435 ::(2004) 4 All WC 3218 ::2004 (4) LabLN 744 ::(2005) 1 SCT 636 ::2004 (6) ServLR 168 ::2004 (6) SLT 420 ::2004 (7) Supreme 302 ::2005 (1) ServLJ 364 SC ::(2004) 8 JT 436 (SC) ::2004 (9) SRJ 364 ::2004 (8) JT 436

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): N. Santosh Hegde, Satya Brata Sinha , JJ

(A) Industrial Disputes Act (14 of 1947) , S.25F— Civil P.C. (5 of 1908) , S.11— Regularisation of service - Daily wager appointed under certain Scheme seeking regularisation of their services - Writ dismissed on finding of fact that petitioner daily wagers were not entitled to continue in service - Said finding operates as res judicata before Labour Court when reinstatement with backwages was sought and order of termination was set aside on ground that petitioners having worked for more than 240 days, S. 25-F of I.D. Act has to be complied with - General principles of res judicata applies to industrial adjudication. Writ Appeal Nos. 2756-57 of 2000, D/- 9-11-2000 and W. A. No. 2759 of 2000, D/- 20-11-2000 (Kant), Reversed.A. Umarani v. Registrar Co-operative Societies, 2004 AIR SCW 4462 and Ramakrishna Kamat v. State of Karnataka, AIR 2003 SC 1530 : 2003 AIR SCW 890 : 2003 Lab IC 1196 : 2003 AIR - Kant HCR 702; (2004) 2 SCC 130, Foll. (Para 5 8 13 14 15 16 20 24) (B) Industrial Disputes Act (14 of 1947) , S.2(oo), S.2(bb)— Retrenchment - Plea that termination of employment of workers employed against particular Scheme falls under....