(1.) The appellant before us was a workman before the Industrial Tribunal and respondent no-1 in Writ Application 870 of 2003. This appeal is directed against the Order dtd. 6/8/2015 passed in the said Writ Application.
(2.) The writ petitioner/company contested the case by filing written statement of defence. The written statement of defence may be summed up thus:
(3.) Learned Tribunal upon considering the evidence adduced by both the Appellant/Workman, and Respondent/ Company was pleased to pass an award holding that the appellant/workman was an employee of the respondent/company and re-instatement of the appellant with back wages and consequential benefits. The respondent/company being aggrieved by the award passed by the Learned 4th Industrial Tribunal Calcutta moved a Writ Application being W.P. No. 878 of 2003. By order dated on 6/8/2015, Learned Trial Judge was pleased to pass an order allowing the Writ Application by setting aside the order passed by Learned 4th Industrial Tribunal Calcutta.
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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