(1.) This appeal has been filed challenging the Judgment and order of the Learned Single Judge dated 21.4.2004 confirming the award of the Labour Court dated 11.1.1994.
(2.) THE facts and circumstances giving rise to this appeal are that the Appellant had been appointed as a Junior Store Assistant and he claimed the scale of pay at par with the post of Junior Accounts Assistant. The Appropriate Government made a reference under Section 10 read with Section 12 of the Industrial Disputes Act, 1947 (hereinafter referred to as the 'Act') as to whether the Appellant was entitled to the pay scale of Junior Accounts Assistant, i.e., the scale of pay of Rs. 715 -1135/ - per month.
(3.) BEING aggrieved, the Appellant -Petitioner challenged the said Award by filing the Writ Petition which has been dismissed vide impugned Judgment and Order Dated 21.4.2004 confirming the aforesaid findings of the Labour Court. Hence this appeal.
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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