- (1.) This appeal is directed against the Judgment and Order dated May 17, 2000 delivered by a learned single Judge of this Court dismissing the Writ Application filed by the appellant/Company herein.
(2.) In the writ application the appellant herein prayed, inter alia, for the following reliefs: 'A writ of and/or in the nature of Mandamus commanding the Respondents, their men and agents and/or subordinates from giving any effect and/or further effect to the Judgment and award dated September 23, 1998 and published on October 27, 1998 being Annexure "H" to this petition; A writ of and/or in the nature of certiorari directing the respondents, theirmenandagentsand/orsubordinatesto certify and transmit all the records before this Hon'ble Court so that Conscionable Justicemaybeadministeredbyquashingthe saidJudgmentandAwarddatedSeptember 23, 1998 being Annexure "H" to this petition; A writ of and/or in the nature of Prohibition prohibiting the Respondents and/or their men and agents and/or subordinates from giving any effect or further effect to the Judgment and Award dated September 23, 1998 passed by the learned Judge, 3rd Industrial Tribunal, in Case No. VIII-93/95 published vide Memo No. 1339 IR/IR-IOL-9/95 dated October 27, 1998 being Annexure "H" to this petition;'
(3.) The learned Judge, 3rd Industrial Tribunal by his award dated September 23, 1998 decided the following issues referred by the State Government for adjudication in favour of the respondent No. 5 herein; (1) Whether the termination of service of Shri Tapan Ghosh is justified? (2) To what relief, if any, is he entitled?;