SANJOY KUNDU Vs. STATE OF WEST BENGAL
LAWS(CAL)-2017-5-18
HIGH COURT OF CALCUTTA
Decided on May 17,2017

Sanjoy Kundu Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

SUBRATA TALUKDAR, J. - (1.) Both the writ petitions have come up for analogous consideration.
(2.) In WP 4117(W) of 2016 (for short WP-I) the petitioners, who are 34 in number, claim to be the beneficiaries of the Industrial Award (for short the Award) dated 30th May, 2014 passed by the Ld. 7th Industrial Tribunal (for short the Ld. Tribunal) in Reference No. 49/2A(2) of 2014 (for short the Reference) passed against the North Bengal State Transport Corporation (for short NBSTC), which is represented, among others, through its Chairman, as respondents to WP-I.
(3.) WP 33666(W) of 2014 is the writ petition filed by NBSTC challenging the Award dated 30th May, 2014 (for short WP-II).;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.