(1.) Hearing convened through video conferencing mode. The present intra-court appeal has been preferred under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005, being dissatisfied with and aggrieved by the order dated 8-05-2020 passed by the learned Single Judge in WP-2805-2016 [Dilip Kumar Sharma vs. Assistant General Manager, UCO Bank & anr.], whereby the petition filed by the present appellant has been dismissed.
(2.) The factual expose' adumbrated in a nutshell, are that the appellant/petitioner challenged the award dated 7-7-2015 passed by the Central Government Industrial Tribunal-cum-Labour Court, Jabalpur [hereinafter referred to as "the CGIT"]. By the impugned award the CGIT has answered the reference made to it under Section 10 of the Industrial Disputes Act, 1947 [for short, "the ID Act"]. The reference was as under:
(3.) As per the impugned award, the termination of services of the appellant was held improper and illegal. Consequently, the CGIT directed payment of compensation of Rs.2 lacs to the appellant.
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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