RINA MUKERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The employer, The Statesman Ltd., has filed the writ application being W.P. No. 25931 (W) of 2013 for setting aside of an award dated 6th February, 2013, passed by the 4th Industrial Tribunal at Calcutta, in reference case No (VIII)-01/2004 in favour of Rina Mukherjee an employee of the Statesman Ltd. directing reinstatement with back wages.

(2.) W.P. No. 24935 (W) of 2013 is an application filed by Rina Mukherjee for a direction upon the Deputy Labour Commissioner, Government of West Bengal to prosecute the employer under Section 29 of the Industrial Disputes Act, 1947, for violation of the Award passed on February 6, 2013.

(3.) Both the applications are taken up for hearing and disposed of by this common judgment and order.