Bhaskar Bhattacharya, J. - (1.) In this writ application, an employer has challenged an order dated July 6, 1998 passed by the Assistant Labour Commissioner, West Bengal in exercise of his power under Section 4(1) of the West Bengal Payment of Subsistence Allowance Act, 1969 ("Act") and the consequent notice dated July 14, 2000 passed by the Certificate Officer for realisation of the unpaid amount of subsistence allowance payable to the private respondent No. 3.
(2.) On June 28, 1997 the petitioner No. 1 on the ground of alleged misconduct of the respondent No. 3 placed her under suspension pending enquiry. Subsequently, a charge-sheet dated July 3, 1997 was served upon her and she was asked to answer those charges.
(3.) The respondent No. 3 filed a civil suit being Title Suit No. 1983 of 1997 in the City Civil Court at Calcutta challenging the action of the employer and took out an application for temporary injunction restraining the employer from proceeding with the enquiry. But no ad interim order was obtained.;