SAMBUDDHA CHAKRABARTI,J. - (1.) Let the affidavit-in-opposition filed in Court today be kept with the record.
(2.) The petitioner challenges an award dated August 24, 2016 passed by the learned Judge of the 4th Industrial Tribunal holding the dismissal of the workman, i.e. the respondent no. 3 to be illegal as it was retrospective in operation. The Tribunal also awarded a sum of Rs. 25,00,000/- as compensation in his favour without any order of reinstatement with back wages.
(3.) For the present purpose it is not necessary to go into the details of the case. Suffice, however, it is to say that there was a departmental proceeding against the respondent no. 3 and he was dismissed from service.;