(1.) HEARD learned Advocate Mr. N. R. Shahani appearing on behalf of applicant-workman and learned Advocate Mr. Kiran C. Raval appearing on behalf of opponent-employer.
(2.) IN main Special Civil Application, the petitioner has challenged the order passed by Labour Court, Bharuch in Complaint No. 1 of 2004 dated 31st december, 2005, wherein, Labour Court, Bharuch has granted reinstatement while setting aside the transfer order at Palej to the applicant within a period of 30 days from the date of receiving the copy of the award. This reinstatement order, initially, granted by this Court in favour of applicant by order dated 1st May, 2006 which is quoted as under :
(3.) THEREAFTER, applicant was allowed to work at Palej for a period of about one and half month. In between, order dated 1st May, 2006 challenged by original petitioner before Letters Patent Appeal Bench, wherein, the Letters patent Appeal was dismissed, against which, petitioner approached the Apex court and Apex Court has stayed the order passed by this Court on 1st May, 2006 by order dated 8th October, 2007 while issuing notice to workman. Ultimately, the Apex Court has remanded the matter back to this Court by order dated 8th October, 2007 which is quoted as under :
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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