(1.) The instant writ petition has been preferred by the second party/employer namely Simplex Castings Limited against the part of the impugned award granting compensation of Rs. 20,000.00 to the employee attached with Reference made by appropriate Government. [For sake of convenience Pragatisheel Engineering Shramik Sangh herein will be referred as Workmen-Union-first party and Simplex Castings Limited will be referred as second party as their status before the Industrial Court.]
(2.) The present writ petition arises out of Reference Case No. 11/1996 referred by appropriate Government to the Industrial Court for adjudication and answered by impugned award dated 16.10.1999.
(3.) The aforesaid challenge has been made by the second party/employer questioning the legality, validity and correctness of the part of award on following factual back drop :- 3.1. The appropriate Government (erstwhile State of Madhya Pradesh) by reference order dated 26.02.1993 referred the following disputes for adjudication to the Industrial Court, Madhya Pradesh Bench at Raipur for adjudication, which state as under:-
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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