(1.) Heard Sri Amitabh Trivedi, learned counsel for the petitioner and Ms. Bushra Mariyam appearing for respondent No. 3 - the contesting respondent and learned Standing Counsel for respondents No. 1, 2 and 4. As agreed by learned counsel for the parties, the Court proceeded to decide the matter finally under the Rules of the Court at this stage. The writ petition is directed against the award dated 4th June, 2010 of Industrial Tribunal (1), U.P., Allahabad (hereinafter referred to as "Tribunal") in adjudication case No. 71 of 2006.
(2.) An industrial dispute vide notification dated 2.12.2005 was referred for adjudication by Tribunal to the following effect:
(3.) The claim set up by the workman i.e. respondent No. 3 Kripa Shankar Bajpayee was that he was appointed as Reporter/Sub-Editor by an oral order in December, 1972 and since then he is regularly working with the petitioner, a well known Hindi Newspaper publication namely "Jagran Prakashan Ltd." (hereinafter referred to as "employer"). The employer started publication of its daily newspaper "Dainik Jagarn" from Varanasi in 1982.
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