JAYA SHREE TEXTILES Vs. STATE OF WEST BEGAL

JUDGEMENT

(1.) The instant appeal arises out of an order dtd. 30/9/2024 passed by a Single Bench of this Court in RVW 82 of 2023 in WPA 16391 of 2021.

(2.) The Court while reviewing its judgement dtd. 12/4/2023 refused to accept the argument of the management/appellant that the workman was not prejudiced for being denied an opportunity of availing a lawyer services in a domestic enquiry conducted against him.

(3.) The brief facts relevant to the case are that the original writ petition WPA 16391 of 2021 was filed challenging an interim award dtd. 7/5/2021 in Case No. 1 of 2016 under Sec. 2A(2) of the Industrial Disputes Act, 1947, passed by the 3rd Industrial Tribunal, Kolkata.