(1.) The petitioner is before this Court seeking for the following reliefs:
(2.) The petitioner is a company carrying on the business of manufacturing of silk fabrics from the year 1996. On 24/7/2002, a domestic enquiry was held in which the respondent was found guilty of misconduct and his services came to be dismissed vide order dtd. 6/8/2003. The respondent along with four others filed an application No.1/2004 under Sec. 33(C)(2) of the Industrial Disputes Act, 1947 (for short, 'the Act') claiming full wages from the date of dismissal till filing of the application. The objections were filed.
(3.) During the pendency of the application, four workmen except the respondent settled their claim with the petitioner vide a settlement agreement dtd. 10/4/2008. As such application No.1/2004 referred to supra continued only in respect of respondent No.1-workman is concerned. After recording evidence, and hearing arguments, the Labour Court vide its order dtd. 27/8/2009 allowed the application. It is aggrieved by the same, the petitioner - employer is before this Court seeking for the aforesaid reliefs.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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