BENNET COLEMAN AND CO LTD Vs. THIRD INDUSTRIAL TRIBUNAL
LAWS(CAL)-2001-12-5
HIGH COURT OF CALCUTTA
Decided on December 24,2001

BENNET COLEMAN AND CO LTD. Appellant
VERSUS
THIRD INDUSTRIAL TRIBUNAL Respondents

JUDGEMENT

M.H.S. Ansari, J. - (1.) The instant writ application is filed assailing the Award dated July 17, 1984 being annexure 'R' passed by the learned. Third Industrial Tribunal on a reference made to it by the Government of West Bengal in the labour Department by order No. 496-IR / IR / IOL-7 / 79 dated November 12, 1980.
(2.) By the said order dated November 12, 1980, the issue referred for the decision of the Ltd. Tribunal was as under; "1.Is the dismissal of Sri R. Padmanabhan, a working Journalist, justified? To what relief, if any is he entitled"
(3.) A few background facts leading to the said reference need to be stated.;


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