(1.) Regard being had to the similitude of the question involved, on the joint request of the parties, the matters are analogously heard and decided by this common order. The facts are taken from W.P. No.15334/2011.
(2.) This petition under Article 227 of the Constitution of India, takes exception to the order dated 31.03.2011, passed by Presiding Officer, Labour Court Bhopal-I in case No.29/99/ID-Ref., on a reference of Industrial dispute for adjudication as to whether the action of respondent College in terminating the service of petitioner w.e.f. 30.04.1996 is without justification and illegal? If yes, what relief the workman would be entitled for? The Labour Court while holding the retrenchment illegal for non-compliance of Section 25-F of the ID Act, 1947 has granted compensation of Rs.15,000/-.
(3.) The petitioners/workmen in aforesaid petitions are aggrieved by the award to the extent that instead of reinstatement, the Labour Court has granted compensation.
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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