Arun Kumar Mitra, J. - (1.) The petitioner company issued chargesheet on the respondent No. 3. Ashok Mukherjee dated 16/12/1992. The inquiry was held and the Enquiry Officer gave his finding in the domestic inquiry proceedings. The Enquiry Officer in conclusion of the inquiry observed "from the evidence and the documents filed. I am convinced that Sri Mukherjee is guilty of the charges labelled against him." A copy of the inquiry report of the Enquiry Officer dated April 8,1993 along with the order of the disciplinary authority are annexed hereto and marked with the letter 'P-2' collectively to the writ petition.
(2.) The workman raised an industrial dispute which ultimately culminated into an order of reference dated December 14th 1993 issued by Labour Department, Government of West Bengal for adjudicating the issues as mentioned therein and it was referred to the learned Second Industrial Tribunal, West Bengal.
(3.) Before the learned Tribunal the respondent No.3, Ashok Mukherjee filed written statement and the petitioner company also filed a written statement along with a list of documents.;