(1.) This petition is directed against the judgment and award dated September 28, 2002, rendered by the Industrial Tribunal, Nadiad, while dealing with Reference (ITN) No.580 of 1998 (old No.11 of 1997).
(2.) Succinctly put, the material facts giving rise to the present petition are as follows :
(3.) Further, additional affidavit has also been filed on behalf of the petitioner through Shri P.R. Vaishnav, Registrar of the Anand Agricultural University, on February 06, 2013, stating inter alia therein that during the pendency of the petition, vide order dated June 12, 2001, the respondent was granted the benefit of Clause 2 of the Regularisation Scheme as provided in the decision of the Apex Court in the case of Gujarat Agricultural University v. Rathod Labhu Bechar and others, 2001 3 SCC 574. She has not only accepted the benefit of the said scheme, but eventually had attained the age of superannuation on November 30, 2004. Further, vide order dated January 31, 2003, the respondent was appointed as a Clerk/Typist on the regular basis in the pay-scale of Rs.3050-4590 with effect from April 01, 2002 and she also got retired from the service thereafter.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN