(1.) The challenge in this writ petition under Articles 226 and 227 of the Constitution of India is to the impugned award dated 03.10.2009 passed by the Presiding Officer, Labour Court, Karkardooma Courts, Delhi in ID No. 1066/06/04, vide which the respondent workman was directed to be reinstated, if found medically fit, with valid driving license in the same post.
(2.) The factual matrix of the case which resulted in passing of the impugned award are as follows:
(3.) The Govt. of NCT of Delhi referred the dispute vide reference No. F.24(113)/03 LaB / 2699 03 dated 12.05.2004 with following terms reference: "Whether the services of Shri Mohar Singh s/o Ghanshyam have been terminated illegally and / or unjustifiably by the management, if so, to what relief is he entitled and what directions are necessary in this respect?"
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