MADHUSUDAN ADHIKARY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ application has been preferred challenging an award dtd. 16/2/2018 passed by the learned 8th Industrial Tribunal, West Bengal in Case No. VIII-03/2011 and order dtd. 16/4/2024, passed by the First Labour Court in Computation Case No. 22 of 2021 under Sec. 33C (2) of the Industrial Dispute Act, 1947.

(2.) The petitioner's case is that he was appointed as Marketing Assistant by the respondent no.4 in the establishment of the respondent no.3, vide letter dated December 3, 2007 at its area of work in Kolkata, Hooghly, Howrah Birbhum, Nadia and 24 Parganas, both North and South. The petitioner "workman" joined his service on December 5, 2007.

(3.) The petitioner submits that his service was terminated vide letter dtd. 25/8/2009 giving effect from 23/8/2009 and in spite of the petitioner putting in demand to be permitted to join was not allowed to do so.