- (1.) In this writ application the writ petitioner (hereinafter referred to as the company) has challenged the Order No. 111 dated 4th April, 2003 passed by the Third Industrial Tribunal, West Bengal, (hereinafter referred to as the Tribunal) in case No. VII-270/1992.
(2.) Shri B. G. Sampt was the workman of the company and he was dismissed from service w.e.f. 9.11.1990.
(3.) By virtue of order No. 1230-IB / I..B/131-17/89 dated 13.1.1992 following issues were referred to the Third Industrial Tribunal, West Bengal for adjudication: "Issue Whether the dismissal of Sri B. G. Sampat is justified? To what relief, if any, is he entitled".;