Arindam Lodh, J. - (1.)Heard Mr. DR Choudhury, learned counsel appearing for the petitioner as well as Mr. DK Biswas, learned counsel appearing for the private respondents. Also heard Mr. H. Deb, learned Asst. SG appearing for the respondent-Union of India and Mr. N. Choudhury, learned GA appearing for the State respondents.
(2.)In this bunch of writ petitions, the simple case of the petitioners is that the impugned order dtd. 14/2/2019 was passed by the statutory authority, namely, the Controlling Authority and Assistant Labour Commissioner (Central) without providing reasonable opportunity of defence/written statement to the petitioners.
(3.)Mr. Choudhury, learned counsel further submits that the findings of the Controlling Authority are erroneous and badly suffer from procedural impropriety.
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