(1.) Though this application was listed for orders, however, as certain clarifications were required, accordingly, learned Counsel for the parties were heard again.
(2.) Respondent/applicant has filed this application under Sec. 17-B of the Industrial Disputes act, inter alia, praying that the petitioner-Management be directed to pay full wages last drawn by him, inclusive of any maintenance allowance admissible to him during the pendency of this writ petition. Alongwith the application, he has also filed an affidavit to the effect that he is not gainfully employed anywhere.
(3.) Learned Labour Court vide award dtd. 23/1/2018 had granted the following relief in favour of the applicant while answering the r to Reference so made to it by the appropriate Government:
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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