P.K.Mukherjee, J. - (1.) The present writ petition was moved challenging an order of reference dated August 17, 1990 passed by the Government of West Bengal (Department of Labour) under the provisions of sub-section (2A) read with section 10 of the Industrial Disputes Act, 1947. The order of reference is as follows : " Whether termination of service of Shri Arunangshu Chkraborty, Principal Correspondent, is justified ? To what relief, if any, is he entitled ?"
(2.) This writ petition has come up for final hearing after completion of affidavits in the presence of learned Advocates for the petitioner, respondent No. 5 as well as State of West Bengal.
(3.) The facts of the case is as follows : The petitioner Company is a newspaper organisation publishing Bengali daily from Calcutta in the name of "Aaj Kaal", (hereinafter referred to as the petitioner newspaper). The respondent No. 5, Arunangshu Chakraborty (hereinafter referred to as the respondent workman) had joined the petitioner newspaper's publication as Trainee Journalist with effect from 1st April, 1982, and promoted to the rank of Senior Reporter with effect from April 1, 1986 and subsequently, with effect from April 1, 1987 he was promoted to the rank of Principal Correspondent.;