(1.) Heard the learned advocate Mr. J.S. Yadav appearing on behalf of the petitioner and learned advocate Mr. T.R. Mishra appearing on behalf of the respondent.
(2.) In the present petition, petitioner has challenged the award passed by the Industrial Tribunal (Central) Gujarat, Ahmedabad in Reference (I.T.C.) No.19 of 1997 dated 6th August 2001. The Industrial Tribunal has set aside the termination order and granted the reinstatement with continuity of service with full back wages of interim period on the average payment which was made to the workman at the time of terminating his service. The Industrial Tribunal has also awarded cost of Rs.1,000/-.
(3.) This Court has issued 'Rule' and interim relief in terms of Para 7(B)(i) amended by order dated 7th November 2001 is granted. The learned advocate Mr. Yadav submitted that in pursuance to the order passed by this Court on 24th April 2006 in Civil Application No.3945 of 2006, the petitioner has paid in all Rs.94,000/- to the workman being an amount as required under Section 17-B of the Industrial Disputes Act, 1947.
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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