Paritosh K. Mukherjee, J. - (1.) In this writ petition, the decision of the Assistant Labour Commissioner (Central), Asansol made under sub-rule (4) of R. 61 of the Industrial Disputes (Central) Rules, 1957 (hereinafter referred to as the said Rules) has been challenged by the writ petitioners, M/s. Eastern Coalfields Limited, whereby the Assistant Labour Commissioner, Asansol by his order dated June 10, 1977 arrived, at the relevant conclusion that Samiran Kumar Chakraborty is entitled to enjoy the status of "protected workman", as per the provisions of the Industrial Disputes Act, 1947 and the said Rules.
(2.) Earlier by an application dated April 29, 1976, a representation was made on behalf of the Joint Secretary of Coal Mines Employees Union to the General Manager, Eastern Coalfields Limited, Barachak House for the recognition of the 3 workmen as office-bearers of the Union. The Particulars of the said workmen were as follows : JUDGEMENT_36_LAWS(CAL)8_1985.html
(3.) Thereafter, by a Memo dated July 12, 1976 an industrial dispute was raised against non-recognition of the "protected workmen" in the establishment of the General Manager, Barachak, under Eastern Coalfields Limited, as per S. 33 of the Industrial Disputes Act, 1947 and the Union claimed that Samiran Kumar Chakraborty, the Joint Secretary should be declared as "protected workman" within the meaning of the said provisions of the said Act.;