(1.) Heard Mr. Thakkar, learned advocate for the petitioner. Learned advocate for the respondent is not present.
(2.) In present petition the petitioner has challenged award dated 27.11.2006 passed by learned Labour Court at Bhavnagar in Reference (LCB) No. 279 of 1991 whereby learned Labour Court directed the petitioner to reinstate the respondent in service on his original post with 50% backwages.
(3.) So far as factual background is concerned it has emerged from the record that the respondent herein raised industrial dispute with the allegation that the Nagar Palika illegally terminated his service and therefore he should be reinstated. Appropriate government referred the dispute for adjudication to learned Labour Court Bhavnagar. Learned Labour Court registered the dispute as Reference (LCB) No. 279 of 1991.
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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