HARAN CHANDRA NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The workmen, Shri Haran Chandra Naskar was permanently working under the Management of M/s. Switz Foods Private Limited. The Management of the said M/s. Switz Foods Private Limited dismissed Shri. Haran Chandra Naskar (hereinafter referred to as 'the workmen') on and from 17th May 2000. The Union raised an industrial dispute on behalf of the workman.

(2.) After failure of the conciliation proceeding, the Government of West Bengal referred the matter to the First Industrial Tribunal, Kolkata for adjudication of the issues mentioned in the order of reference dated 4th September 2001.

(3.) It has been submitted on behalf of the petitioner that concerned Government though made the reference but no intimation was given to the Union in this regard. It has been submitted on behalf of the Union that no notice was also received by the said Union from the learned Tribunal regarding pendency of the reference as a result whereof the said Union could not take any step in the proceeding before the Tribunal.