REJESHWAR MAHATO Vs. EIGHTH INDUSTRIAL TRIBUNAL WEST BENGAL

JUDGEMENT

(1.) In the instant writ application, the petitioner has challenged an Award passed by the Industrial Tribunal (torn) dated 22nd November, 1991 wherein the Tribunal has (torn) a finding that the petitioner was mainly employed (torn) managerial or administrative capacity and was not (torn) workman and as such the Government order of reference (torn) not maintainable in law.

(2.) It is the contention of the petitioner that the finding of the Tribunal is not sustainable in law and the Tribunal committed an apparent error in making the aforesaid finding.

(3.) The case of the petitioner is that the petitioner was appointed as a Report Clerk on 4th December, 1974 by M/s. Birla Jute Industries Ltd, respondent No.3 (hereinafter referred to as the said Company) in its Balley Jute Mills, Unit in the section (Broad Loom) on a salary of Rs. 325/-per month.