RAMASWAMI, J. - (1.) THIS appeal is brought by special leave on behalf of the Howrah Municipality from the award of the second industrial tribunal, West Bengal, published in the Calcutta Gazette on 21 December, 1961.
(2.) BY an order in writing No. 6099-I.R/4L-10(B)/59, dated 21 November, 1959, the Government of West Bengal referred to the second industrial tribunal, West Bengal, for adjudication of an industrial dispute between the Howrah Municipality and its workmen as represented by Howrah Municipal Employees' Association and five other unions regarding certain issues. During the pendency of the proceedings the respondent, Mansa Das Dey, made a complaint in writing under S.33A of the Industrial Disputes Act alleging that the Howrah Municipality (hereinafter to be called the municipality) had dismissed him by an order dated 16 September, 1960 with effect from 3 May, 1960 without the permission of the tribunal. The case of the respondent was that he was employed as a clerk in the collection department of the municipality. He made an application on 28 April, 1960 for grant of leave for one month from 3 May, 1960. On 9 May, 1960 he was informed by the head of the collection department that his application for leave was rejected by the vice-chairman of the municipality. On 10 May, 1960 the respondent wrote a letter to the Collector reiterating his grievances. The latter called for a medical certificate and at the same time asked the respondent to show cause why disciplinary action should not be taken against him. A chargesheet was served on the respondent to the following effect : "1. That you wrote a letter to the Collector on 10 May, 1960 wherein you used language insulting and derogatory to the vice-chairman, who is the present head of the administration. 2. That you also made false and insulting allegations and insinuation against the vice-chairman in your letter to the Collector dated 1 May, 1960." On 15 May, 1960 the respondent addressed a letter to the Collector stating that the submission of medical certificate was not necessary for the sanction of privilege leave. On 17 May, 1960 a second chargesheet was served on the respondent containing the following charges : "(1) That he handed over on 28 January, 1960 to Sri Sushil Ghose, establishment clerk, a petition for his leave. Although the petition was dated 28 January, 1960 he instructed Sri Ghose to submit the same on 3 May, 1960 on and from which date he started absenting himself without caring for sanction of leave and without giving opportunity to the administration to make necessary arrangement. (2) That since 3 May, 1960 he has been absenting himself in such unauthorized manner uptill now. (3) That he was informed of his obligation to submit medical certificate in support of his plea of illness but he did not : moreover he declined to do so in his letter dated 15 May, 1960. (4) That he is defying the administration by non-compliance and continuing his unauthorized absence uptill now (i.e., up to 17 May, 1960."
(3.) THE secretary of the municipality held a domestic enquiry into the charges contained in the two chargesheet and held that the charges were proved against the respondent. After receipt of the report of the enquiry officer, the vice-chairman of the municipality dismissed the respondent by his order dated 16 September, 1960 with retrospective effect from 3 May, 1960.;