(1.) Rule. Ms. Pancholi, Ld. Advocate waives service of rule for the respondents.
(2.) The petitioner herein is a bank which has challenged the award dated 28/9/2011 rendered by the Central Government Industrial Tribunalcum- Labour Court of Ahmedabad [hereinafter referred to as 'the Tribunal'] in Reference No. CGITA of 1232 of 2004. By such impugned award, the Tribunal has directed the bank to reinstate the present respondent no. 1 with continuity in service and to pay 50% back wages and to actively consider his case for absorption as Sepoy within 3 months from the date of receipt of such award with a condition that failing to comply with such direction, 50% back wages shall carry interest @ 9% p.a.
(3.) The petitioner has also challenged the demand notice dated 31/7/2012 issued by the Assistant Labour Commissioner [C], Adipur, Kutch and also prayed to stay implementation and execution of such award and demand notice.
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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