(1.) IN this writ application filed under Articles 226 and 227 of the Constitution of INdia the employer has assailed the legality of the award dated 27.9.1997 passed by the learned Presiding Officer, Labour Court, Jeypore ( for short, 'Labour Court') in I.D.Case No.96 of 1995 holding the termination of services of the opposite parties 2 to 7-workmen to be illegal and unjustified, and directing the employer to re-engage the workmen with 50% of back wages within six months from the date of receipt of copy of the award.
(2.) THE impugned award was passed in adjudicating the following reference under section 10(1) read with section 12(5) of the Industrial Disputes Act,1947 ( for short, 'the Act'):- "Whether the action of the management of Ganjam North Electrical Division,OSEB, Berhampur in terminating the service of S/S Satrughan Nayak, Bali Dakhua, Simanchal Nahak, Basanta Das, Yogendra Bhola and Rama Chandra Sahu, N.M.R. workers of Polasara Electrical Section with effect from 1.10.1989 is legal and/or justified ? if not, what relief these workmen are entitled?"
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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