RAJKUMAR GANDHI Vs. FIRST LABOIR COURT W B

JUDGEMENT

(1.) THE petitioner files this writ application challenging the award dated january 29, 1996 passed by the Labour Court, West Bengal in Case no. VIII-C-161/88. By virtue of the above award the learned Court below directed the firm of the petitioners to reinstate the respondent No. 3 with payment of 50% of the back wages.

(2.) THE petitioners are the partners of a firm, namely M/s. R. K. Engineering Corporation (hereinafter referred to as the said firm ). The respondent No. 3 was working as a Latheman in the said firm. The respondent No. 3 was convicted and sentenced to a fine of Rs. 60 and in default to suffer simple imprisonment for six days with further direction to refund an amount of Rs. 75/- to the Employees State Insurance Corporation within a month by an order dated December 16,1985 passed by the learned additional Chief Judicial Magistrate, Sealdah.

(3.) THE petitioner was served with a charge-sheet dated December 28,1985 by the authority of the said firm. The petitioner denied the charges levelled against him in the above charge-sheet by submitting a reply dated january 2, 1986.