RABINDRA NATH GANGULY Vs. CALCUTTA DOCK LABOUR BOARD

JUDGEMENT

(1.) These five appeals arise out of a common order of the Chief Judge, City Civil Court Calcutta, in five suits, returning the plaints for presentation to the proper Court.

(2.) The appellants were registered dock labourers under the Calcutta Dock Labour Board. The Board took disciplinary action against them for an alleged misconduct and, pending enquiry, they were suspended. The Deputy Chairman of the Board, who held the enquiry, found them all guilty of the said charge of misconduct and ordered their dismissal from service on May 23, 1961. There was an appeal by them to the Chairman but it was dismissed on September 8, 1961.

(3.) The appellants then instituted suits against the Dock Labour Board in the City Civil Court, challenging the legality and validity of the order of dismissal. There were also some prayers for such incidental reliefs as damages, recovery of arrears of pay etc.