BIRLA INDUSTRIAL AND TECHNOLOGICAL MUSEUM Vs. SEVENTH INDUSTRIALTRIBUNAL

JUDGEMENT

(1.) THE petitioner has challenged by this application an order dated 21st March, 1987 pased by the Seventh Industrial Tribunal. The copy of the said order is annexure 'i' to the petition.

(2.) THE respondent No. 3 Barun Kumar Das is employed as Store Supervisor at Birla Industrial and Technological Museum, Calcutta, the petitioner herein. He was so employed from 6th August, 1969 and his services were terminated by way of dismissal on 3rd August, 1984. It is alleged by the petitioner that during the period when the said respondent No. 3 was working as Store Supervisor certain acts' of irregularities stated to have been committed by the respondent No. 3 came to the knowledge of the authorities and as a result the respondent No. 3 was placed under suspension on 3rd October, 1975 and the said suspension order was followed by Charge-sheet dated 2nd march, 1976. The Board of Enquiry was constituted to enquire into the charges levelled against the respondent No. 3 and after the conclusion of enquiry proceedings initiated against the respondent No. 3 the petitioner accepted the findings of the said enquiry and decided to dismiss the respondent No. 3 from service and did so by an order dated 3rd August, 1984.

(3.) A dispute was raised by the respondent No. 3 with the Conciliation officer pertaining to the said dismissal whereupon the. Government of West bengal by an order of reference No. 2677-IR/ir/111-186/81 dated 30th November, 1985 referred the following issue for adjudication to the Seventh Industrial tribunal, the respondent No. 1. " Whether the dismissal of Shri B. K. Das from service is justified? to what relief, if any, is he entitled?"