HASTINGS JUTE MILL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against an order dated 26. 05. 2004 passed by the Controlling Authority Sreerampore, hooghly in case No. G-15/99 and order dated 04. 06. 2004 and 21. 06. 2004 passed by the Certificate Officer, Sreerampore, Hooghly vide Memo No. 26 Cert dated 08. 06. 2004 in case No. 04 (M) of 02. 03 and by which the Certificate Officer passed the order on the basis of the order of the Controlling Authority, Sreerampore.

(2.) THE other cases C. R. Nos. 1825 of 2004, 1826 of 2004, 1827 of 2004, 1828 of 2004 and 1829 of 2004 arise on the basis of the same orders of the Controlling authority as well as the certificate officer. As such a common judgment and order is being passed for the interest of justice.

(3.) THE fact of the present application is that the O. P. (Ram Khelawan Tanti) in respect of CR-1824/2004 filed an application under Sub Rule (1) of Rule 10 of the west Bengal Payment of Gratuity Rules 1973 before the Assistant Labour