STATESMAN LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Under challenge in this writ petition is the Industrial Award (for short the ID) passed by the Learned 5th Industrial Tribunal, Kolkata (for short the Learned Tribunal) dated the 22nd of February, 2013.

(2.) By the said impugned Award the Learned Tribunal was pleased to set aside the order of transfer issued by the Employer transferring the Industrial Workman/the Employee/the Respondent No.3 (R3) from Kolkata to Chennai.

(3.) The Learned Tribunal was further pleased to direct the employer to pay 50% of back wages to R3 from the date of reference till R3 is fully reinstated in his previous place of posting.