(1.) The petition arises out of the award dtd. 14/2/2013 passed by the Presiding Officer, Labour Court No.2, Gwalior, in and by which, Labour Court dismissed the claim of the claimant/petitioner/workman.
(2.) Brief facts which led to filing of this petition are as under:-
(3.) Learned counsel for the petitioner mainly submits that Labour Court has erred in passing the impugned award / order in dismissing the claim. Workman/petitioner was appointed as a Pump Attender on 1/1/1990 and he was wrongly removed from the work on 1/3/1991 without issuing any notice. Removal from the work by respondents is against the provisions of law and similarly situated persons are still working in the department, but the petitioner has been wandering for the job for a long time. Workman/petitioner has filed the proof of his work, but Labour Court ignored it and wrongly dismissed the claim.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN