JUDGEMENT
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(1.) This writ petition is directed against an award passed
by the Industrial Tribunal, West Bengal in connection with Case No.VIII-
52/99.
(2.) The award was passed in favour of the workman. The Tribunal set
aside the order of termination and directed reinstatement in service with
full back wages.
(3.) Against this award of the industrial tribunal this writ petition has
been filed challenging the said award.;
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