(1.) The appellant, a workman, has filed the present appeal against the order of the learned Single Judge dated 29.5.2002 dismissing the writ petition filed by him, inter alia, holding that the appellant is not entitled to benefit and protection under Section 25.F read with Section 25B of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act', for short).
(2.) The brief facts are that the appellant was employed by the respondent-Municipal Corporation of Delhi as a daily rated casual worker in the year 1984. Services of the appellant were terminated in September, 1986. He raised an industrial dispute leading to passing of an Award dated 1.11.1994. The Labour Court held that the appellant was not entitled to any relief as he had not been in acecontinuous service for one year under Section 25F read with Section 25B of the Act.
(3.) Civil Writ Petition No. 1337/1996 was filed by the appellant alongwith two other workmen against the common Award dated 1.11.1994.
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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