ALOK PAKHIRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ application has been preferred praying for direction upon the respondent Tribunal to frame an issue as "Whether the workman's dismissal from service by issuance of Dismissal Order dated December 11, 2021 is illegal and unjustified?" and directing the Respondent Tribunal to allow the petitioner to exhibit all the documents as mentioned in his affidavit-in-chief and to dispose of the said Case No.05/2022 u/s 2A(2) within a specified time frame.

(2.) The petitioner's case herein is that the petitioner was a workman of the private respondent having joined his service on May 26, 2004 and was also covered under the provision of ESI of 1948.

(3.) The petitioner was an office bearer of the Union of the operating units at the private respondents.