Sudhindra Mohan Guha, J. - (1.) The instant revision is directed against the order dated 29th Mar., 1980 passed by S.C. Biswas, the learned Munsif, Additional Court, Asansole in Title Suit No. 19 of 1977 subsequently renumbered as Title Suit No. 25 of 1979 holding that the Civil Court has jurisdiction to entertain the suit.
(2.) The petitioner is a Co-operative Society duly registered under the provisions of Bengal Co-operative Societies Act 1940. repealed and replaced by the W.B. Cooperative Societies Act 1973. The plaintiffs-opposite parties were the employees of the petitioner whose service was governed by the terms and conditions of employment as contained in their respective contracts of service. Pursuant to the decision of the Board of Administrators in a meeting held on 21st Dec., 1976, the Executive Officer of the petitioner served the notices of retrenchment on the Opposite parties on or about 21st Jan., 1977. Thereafter they instituted the suit mentioned above for a declaration that the order of retrenchment is a colourable exercise of power and the termination of the service of the Opposite parties is illegal, wrongful, void and inoperative with a prayer for permanent injunction restraining the petitioners from giving any effect to the said orders of retrenchment.
(3.) The petitioner challenged the maintainability of the suit and questioned the jurisdiction of the Civil Court to entertain the suit. Being aggrieved by the order of the learned Munsif holding that the Civil Court has jurisdiction to entertain the suit the petitioner has come in revision.;