SAMBUDDHA CHAKRABARTI,J. - (1.) The subject matter of challenge in this writ petition is order no. 93 dated June 30, 2016, passed by the learned judge, Second Industrial Tribunal, Kolkata in case no. VIII-44 of 2009. Before the Tribunal the petitioner challenged maintainability of the order of reference which was taken up for consideration along with the application for interim relief filed by the concerned workman.
(2.) The writ petitioner school was established in the year 1976 which is run by the Managing Committee with the help of the teaching and non-teaching staff. The respondent no. 3 was appointed on January 22, 1982, as an 'Aya'.
(3.) The case of the writ petitioner is that from the very start the respondent no. 3 was negligent in her duties and made false and malicious allegations against the management of this school. By a letter dated March 29, 2004, the respondent no. 3 and others made various false allegations to the Officer-incharge of the Cossipore Police Station. They also filed a civil suit against the Principal and Managing Committee of this school before the 2nd Civil Judge, Junior Division, Alipore.;