SAMBUDDHA CHAKRABARTI, J. - (1.) Let the affidavit of service filed in Court today be kept with the record.
(2.) Heard Mr. Majumder, the learned advocate for the petitioner. The learned advocates for the State respondents and the respondent No. 3 have not been called on to make any submission.
(3.) The petitioner has challenged an Award passed by the First Labour Court, West Bengal holding the dismissal of the respondent No. 3 to be bad and directing the writ petitioner herein to re-instate the workman in the service in the post from which he was terminated, if he has not been attained the age of superannuation, with benefits as mentioned in the Award impugned.;