(1.) The order in this application will also govern Special Civil Applications Nos. 381 and 382 of 1961.
(2.) The petitioner in Special Civil Application No. 360 of 1961 is Messrs. Sawatram Ramprasad Mills, Company, and the contesting respondent is one of their workers, Baliram. In the other two petitions, Nos. 381 and 382 of 1961, the petitioner is Rai Saheb Rekhchand Mohota Spinning and Weaving Mills at Hinganghat, and in each the contesting respondent is one of the workers in the Mill. In all the three cases an employee of the Mills, which are all textile Miils in Vidarbha region, filed an application "before the presiding officer of the Labour Court, Bombay, at Nagpur. The claim in each of the application was for payment of lay-off compensation on the ground that the worker was illegally laid off by the employer and was entitled to compensation under Section 25A (sic 25C) of the Industrial Disputes Act, 1947. Specific amounts have been claimed as lay-off compensation. The workers claimed the amount by making an application under Section 33C of the Industrial Disputes Act,. 1947 which shall be hereafter referred to as the Central Act
(3.) In each of these cases the Mills raised preliminary objections to 'the jurisdiction of the Labour Court to entertain the application or to adjudicate on the same. The Mills denied the liabilities. They also denied that any of the claimants was entitled to make the application or that the period during which the worker was not on duty was a period of lay-off or that there was any lay-off. In respect of the Sawatram Ramprasad Mills at Akola, it was contended that the closure of the Mills was brought about by a huge gathering of the Mill employees surrounding the geneYal office. The gathering of the employees Started shouting slogans. The inmates were not allowed to go to their residence for rest and were illeealiy confined. The employees denied this allegation about demonstration by shouting of slogans and threats. Thus, as a result of the situation created by the employees a notice was put up on the next day under Standing Order 19 by which all the employees were laid off as working, had become impossible.
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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