- (1.) The Petitioner in this Article 226 petition dated January 17, 2002 is questioning the award of the Fourth Industrial Tribunal, West Bengal dated August 7, 2001, Annexure P6 at p. 117, that the second Respondent, the workman, is entitled to reinstatement in service with full back wages and other consequential benefits.
(2.) The second Respondent was working in the Petitioner's Lindsay Street shop as a sales-man from January 24, 1997 on 58.85 per day. On February 22, 1998 his service was terminated without any notice. Feeling aggrieved, he raised an industrial dispute. Consequently, the State Government referred the dispute to the Tribunal.
(3.) The points of dispute specified in the order of reference dated August 21, 2000 were as follows: a) Whether the termination of services of Shri Sabyasachi Ghosh, w.e.f. February 12, 1998 is justified? (b) What relief, if any, is he entitled to?;