- (1.) The subject matter of challenge in this writ petition is an Award dated August 13, 2013 passed by Second Industrial Tribunal, Kolkata arising out of an order of reference dated September 2, 2011 by which the dispute between the writ petitioner, namely, M/s. Institute for Steel Development & Growth (IFSDAG) and their workman, namely, Laddulal Paswan was referred to the Second Industrial Tribunal for adjudication.
(2.) The facts in nutshell are mentioned hereinafter. The private respondent was engaged by IFSDAG as sweeper in 2003 at an initial salary of Rs.600/- and he continued to discharge his duties as sweeper till May 22, 2008 when he was informed by the Assistant Manager of the Company that his services would not be required any further.
(3.) In between there was an increment in the salary and the last drawn salary was Rs.825/-. The Assistant Manager of the writ petitioner No.1 on May 22, 2008 handed over a cheque for a sum of Rs.265/- as salary for nine days and asked the private respondent not to report for duty since Management had taken a decision to terminate his services with effect from May 22, 2008.;