BIRLA TECHNICAL SERVICES Vs. NIRMAL KUMAR CHAKRABORTY

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India against an order passed by the 8th Industrial Tribunal, West Bengal in Case No. viii-123/1998. A reference was made by the Government to the said Tribunal for adjudication whether termination of service of the opposite party with effect from September 26, 1996 is justified and what relief, if any, he is entitled to. After the reference was received by the said Tribunal, the opposite party filed his written statement and the company also filed counter reply. The opposite party filed an application on March 30, 2000, inter alia, praying for allowing him to rely on two documents in evidence on recall. The said documents are- (a) Internal memo from one Samir Kumar Chaudhury to the opposite party under reference No. BTS/1OM/194, BMP 2686 dated August 31, 1995; (b) A hand written note by the opposite party dated March 24, 1995. The opposite party contended that those documents are necessary in order to prove the nature of the duties of the opposite party and as those documents were misplaced at the time of preparation of the written statement and the list, of documents, those documents could not be disclosed. The company filed a written objection to the said application and prayed for rejection of the said application filed by the opposite party herein. However, the company denied and disputed the genuineness of those documents.

(2.) By order impugned the learned Judge of the Tribunal allowed the said application of the opposite party dated March 30, 2000 on contest without cost.

(3.) Being aggrieved the company has come up with this application under Article 227 of tie Constitution of India.