A.K.Basu, J. - (1.) Despite service of notice, none appears for the opposite parties to contest this application. The affidavit of service filed today be kept with the record.
(2.) By this application under Article 227 of the Constitution, the petitioner Employees' State Insurance Corporation has challenged the order of the learned Judge, Employees' Insurance Court, West Bengal dated November 8, 2000 passed in connection with the Case No. 98/1996.
(3.) Shorn of unnecessary detail the relevant fact behind filing of the present application is that the respondent No. 1 was an employee under respondent No. 2 and that on April 22, 1995, that respondent No. 1 came to resume his duty after a gap of almost four years and at that point of time in spite of his producing fitness certificate, the incharge of the Department did not allow the said respondent to resume his duty and at that point of time, the said respondent had an accidental fall resulting in injury for which he subsequently claimed benefit as permissible under Employees State Insurance Scheme.;