SHIRAZ GOLDEN RESTAURANT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against a judgment and Order dated October 14, 1999 passed by a learned single Judge of this Court whereby and whereunder the writ application filed by the appellant herein questioning the Order dated September 15, 1998 passed by the learned VIII Industrial Tribunal, West Bengal in Case No. VIII-203/95 was dismissed.

(2.) The fact of the matter, shorn of all details, is as follows: An Industrial Dispute in relation to order of dismissal passed against the workmen was raised by the workmen against the appellant in relation whereto the State of West Bengal being the appropriate Government, referred the said dispute for adjudication before the Tribunal below for adjudication of the following: "1. Is the management of Shiraz Golden Restaurant justified in dismissing the services of Md. Iqbal, Md. Islam, Md. Serif, Md. Yusuf, Md. Shamsul, Md. N. Nayeen, Md. Shabuddin Md. Kauser and Aszerw.e.f. June 30, 1993 ? To what relief, if any, are they entitled to ?

(3.) Admittedly, one Madhya Kalikata Hotels, Bars & Restaurant Employees Union (hereinafter referred to as 'Madhya Kalikata') had espoused the cause of the workmen and it was representing the concerned workmen before the Tribunal. An application was filed by the appellant herein for being represented by a legal practitioner, but the same was rejected. One Shri A. D. Singh, an Office Bearer of the said Union, was then representing the workmen.