PRANAB KUMAR CHATTOPADHYAY, J. - (1.) The petitioners in this writ petition have challenged the validity of the award of the Seventh Industrial Tribunal, Calcutta which was subsequently published by the Government of West Bengal by the order dated November 20, 2001.
(2.) The respondent No. 4 was appointed as a Junior Executive and designated as senior Administration Officer in the petitioner company with effect from January 1, 1984 on certain terms and conditions. At the time of offering employment to the said respondent No. 4, it was specifically mentioned by the petitioner company that three months notice on either side or payment of salary in lieu thereof shall be sufficient to terminate the employment. The specific clause regarding termination of service as mentioned by the Joint Managing Director of the petitioner company in the offer letter dated December 24, 1983 addressed to the respondent workman is quoted hereunder: "Termination of service: Three months' notice on either side or payment of salary in lieu thereof shall be sufficient to terminate the employment." The workman concerned duly accepted the terms and conditions as mentioned in the aforesaid offer letter dated December 24, 1983 issued by the petitioner company.
(3.) According to the petitioner company, the workman by his letter dated June 1, 1980 tendered resignation from the services of the company with effect from January 1, 1990 although according to the respondent workman the petitioner company terminated his service with effect from June 25, 1990 without complying with the provisions of Section 25-F of the Industrial Disputes Act, 1947.;