2019 LAB. I. C. 833 ::2019 Lab I C 833 (Kar) ::2019 (1) AKR 296 ::(2019) 1 CurLR 467 ::(2019) 160 FacLR 420 ::(2019) 2 Lab LN 450 ::2019 (2) KCCR SN 91 (KAR) ::(2019) 01 Kant LJ 177

Karnataka High Court

Hon'ble Judge(s): Raghvendra S. Chauhan , J

(A) Industrial Disputes Act (14 of 1947) , S.33(3), S.38— Industrial Disputes (Karnataka) Rules (1957) , R.62— Protected workman - Status of - Workman facing criminal charges even for minor offence, can be denied status of 'protected workman' if such offence is sufficient to disrupt industrial peace and harmony - Recording of conviction not a necessary condition for denial of status as 'protected workman' 2013 (3) AKR 94, Rel. on. (Para 22 24 25 26 27) (B) Industrial Disputes Act (14 of 1947) , S.33(3), S.38— Industrial Disputes (Karnataka) Rules (1957) , R.62— Protected workman - Is one who enjoys status of being member of executive or other office bearer of registered trade union, connected with establishment. (Para 17) (C) Industrial Disputes Act (14 of 1947) , S.33(3), S.38— Industrial Disputes (Karnataka) Rules (1957) , R.62(2)— Protected workman - Recognition - Whether automatic - Registered Trade Union only empowered to send list of workmen to employer, whom Trade Union wants to be recognized as 'protected workman'- No liability imposed on employer in case it fails to recogniz....