KARUNA BHATTACHARJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has challenged an order of the Industrial Tribunal on the ground that such order travelled beyond the reference which was the foundation of the Tribunal's jurisdiction.

(2.) The workman complained that a letter written by him on August 5, 1987, apparently opting for retirement and seeking settlement of his accounts,was at the dictates of the employer or its agent. Such complaint is found in a letter issued on behalf of the workman on November 11, 1987.

(3.) What transpired immediately thereafter is irrelevant for the present proceedings. Ultimately a reference was made under section 10 of the Industrial Disputes Act, 1947 (the said Act) covering the following issues: "Whether termination of services of Shri Karuna Bhattacharjee is justified" ? To what relief, if any, is he entitled?"