PABITRA KAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(2.) The instant appeal arises out of a judgment and order dated 7th March, 2019, passed by a learned Single Judge in W. P. 2716 (W) of 2011 (Pabitra Kar vs. The State of West Bengal & Ors.), which was taken up together with CAN 813 of 2019. By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition upon quashing and setting aside the award dated 1st February, 2010, passed by the First Industrial Tribunal in Case No. VIII-50 of 2005.

(3.) This appeal has been preferred by the writ petitioner.