(1.) The Petitioner has filed the present Writ Petition in seeking the relief of Writ of Certiorari in calling for the records from the file of the 1st Respondent/Labour Court, Vellore in I.D. No. 206 of 1996 and to quash the Award dated 24.06.2002.
(2.) The 1st Respondent/Labour Court, Vellore, while passing the Award dated 24.06.2002 in I.D. No. 206 of 1996, has, among other things, observed that 'the Writ Petitioner/Petitioner as per Ex.W.9 has worked for 61 days, as per Ex.W.10 has worked for 504 days as stated in the written argument. But, on perusal of Ex.W.10, it is shown that the Petitioner has worked for 61 days and viewed in that perspective, since it is not to be seen that the Petitioner has worked for 240 days in a year, he cannot be ordered to be reinstated and resultantly, passed an Award to that effect.'
(3.) The Petitioner in I.D. No. 206 of 1996 on the file of 1st Respondent/Labour Court, Vellore has averred that he has been appointed and posted as Valve Operator and Night Watchman on 22.08.1988 in the 2nd Respondent/Tamil Nadu Water and Drainage Board Office at Sathampoondi and he has been in-charge of Mazhiyur, Singampoondi and Sathampoondi, on a daily wage of Rs. 14.25 paise. On 29.06.1990 he has been appointed as a Daily Wage Coolie. He has been paid a monthly salary and has been put in-charge of Mazhaiyur, Singampoondi and Sathampoondi. His daily wage has been enhanced from 29.06.1990 to a sum of Rs. 22/- from 14.25 and he has been paid in lumpsum every month.
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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