GAJENDRA PADIHARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present Writ Petition has been filed, inter alia, challenging the Award, dtd. 27/9/2016 passed by the Second Labour Court, West Bengal, Calcutta.

(2.) It is the Petitioner's case that the Petitioner was an Employee under the Respondent No.5 since, the year 1988 and had continued to work with the said Respondent till the date of his termination that is 14/1/2010.

(3.) The Petitioner claims that the Respondent No.5 is engaged in profit making business. Despite diligently working with the Respondent No.5, the said Respondent without any reason and without any proper notice terminated the Petitioner from service.