(1.) This writ application has been filed by the petitioner for setting aside the award dated 19.12.2011 passed by the Presiding Officer of the Central Government Industrial Tribunal-cum-Labour Court (No.2) (for short 'Labour Court'), Dhanbad pursuant to reference made under Sec. 10(1)(d) of the Industrial Disputes Act, 1947 (for short 'I.D. Act, 1947') whereby imposition of penalty of 'Dismissal Without Notice' inflicted upon the Respondent No. 6 by the disciplinary authority and confirmed by the appellate authority is set aside directing the Management to reinstate him with immediate effect with the seventy five percent back wages.
(2.) The facts of the case are as under :
(3.) Being aggrieved by the aforesaid order of dismissal passed by the disciplinary authority, the workman preferred an appeal on 28.05.1994 before the appellate authority, the Zonal Manager, Bihar, North Zone, Patna. The appellate authority dismissed the appeal and confirmed the punishment order dated 10.03.1994 passed by the disciplinary authority vide order dated 25.07.1994.
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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