(1.) THE present petition seeks to impugn the Award (Part-I) dated 20th April, 1987, order dated 21st August, 1987 rejecting the petitioners application for review and the Part-II Award dated 27th September, 1988 passed by the Presiding Officer of the Labour Court in Reference (I. D. A.) No. 503 of 1982.
(2.) BY the Award the action of the second respondent in dismissing the petitioner from service has been held to be justified and the reference, which was initiated at the instance of the second respondent, is rejected.
(3.) THE petitioner was employed by the second respondent as an Assistant Cook with effect from September, 1978. An incident took place on 26th November, 1980 when the petitioner allegedly assaulted a co-worker Abdul Salam. On account of the incident the second respondent on 3rd December, 1980 issued a charge-sheet. Charges levelled against the petitioner are as follows :
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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