(1.) These two intra-court appeals impugn the orders both dated 17.01.2012 of the learned Single Judge dismissing W.P.(C) No.17157/2005 and W.P.(C) No.6173/2003 respectively preferred by the appellant DTC.
(2.) The respondent workman was employed as a Driver with the appellant DTC since 03.02.1984. He was on 17.07.1993 charged for unauthorized absence from 11.01.1993 to 15.02.1993. An inquiry was conducted and the respondent workman removed from service on 22.11.1993.
(3.) The appellant applied under Section 33(2)(b) of the Industrial Disputes Act, 1947 for approval of its action of removal of the respondent workman from service. The said application was dismissed by the Industrial Adjudicator vide order dated 21.08.2002 and impugning which W.P.(C) No.6173/2003 was filed by the appellant DTC. Though the appellant DTC in the said writ petition had claimed interim stay of the order dated 21.08.2002 of the Industrial Adjudicator but the said application was dismissed on 24.09.2003.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN