GENERAL MANAGER, KUNUSTORIA AREA Vs. SUKUMAR GHOSH

JUDGEMENT

(1.) Appeal is directed against three orders passed by the learned Single Judge.

(2.) Without entering into the issue as to whether three orders can be assailed in single memorandum of appeal, we proposed to consider the matter on merits.

(3.) Original writ petitioner was an employee of the appellant. He was dismissed from service in March 1999. In the industrial dispute case that arose from the dismissal from service, an order was passed by the Presiding Officer, Labour Court in Reference No. 1 of 2005. Labour Court directed reinstatement and payment of full back wages from June 30, 1998.