SIBASISH CHAKRABORTY Vs. DURGAPUR CHEMICALS LIMITED

JUDGEMENT

(1.) Affidavit-in-reply filed in Court be taken on record.

(2.) The present writ petition has been filed, inter alia, calling upon Durgapur Chemicals Limited the respondent no.1, to issues service certificate and to disburse provident fund dues along with interest @9% p.a.

(3.) The petitioner claims that on the basis of a letter of appointment dtd. 31/12/2009, the petitioner was appointed in the service of the respondent no. 1., and joined the Kolkata Office on 19/1/2010 Subsequently, detailed terms and conditions of his appointment was made over to him by letter dtd. 26/3/2010. The petitioner contends that the same was served upon the petitioner sometimes in December, 2010. The signature of both the petitioner as also the Director-in-Charge appears on the said document. A copy of such document as made over in Court today by the learned advocate representing the respondent nos.1 to 4 is taken on record.