(1.) The workman has preferred Special Civil Application No.4415 of 2010 under Articles 14, 16, 226 and 227 of the Constitution of India against the award dated 31.08.2009 passed by the Labour Court, Rajkot in Reference (LCR) No.238 of 1995. Whereas, the employer has preferred Special Civil Application No.9581 of 2010 against the same award granting lump sum amount of Rs.20,000/- in lieu of reinstatement to the workman.
(2.) For the sake of brevity and convenience, the parties are referred to as the "workman" and the "employer".
(3.) Since both the petitions have arisen out of the same award, both the petitions has been ordered to be clubbed and Special Civil Application No.9581 of 2010 was ordered to be heard with Special Civil Application No.4415 of 2010. The facts of both the petitions are common.
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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