(1.) By this petition, the petitioner is seeking appropriate writ, order or direction for quashing/setting aside order dated 1st October, 2004 passed by the Industrial court in Complaint (ULP) No. 651 of 1998, whereby the Industrial Court pleased to direct the petitioner herein to pay the legal dues to the complainants/respondents after declaring that the petitioner herein had committed unfair labour practice under Items 5 and 9 of Schedule 4 of MRTU and PULP act, 1971 with further direction to provide employment to the complainants and to pay 50% back wages from the date of filing complaint till passing of the order.
(2.) Brief facts which are relevant for the purpose of deciding this petition are as under :-
(3.) Union again filed complaint being complaint (ULP) No. 1006/1987 before the Industrial Court, Mumbai in which it was alleged that the notice ought to have been given after taking prior permission from the State government and since this was not done, there was violation of provisions of section 25-O of Industrial Dispute Act.
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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