Mir Dara Sheko, J. - (1.) None appears to represent the petitioner like earlier occasion. Therefore, considering the age-old petition the CO is taken up for consideration and disposal on merit, since materials on record are noticed to be sufficient.
(2.) The application under Article 227 of the Constitution of India has been directed assailing Order No.47 dated November 9, 2011 passed by learned Judge, Second Labour Court, Kolkata, West Bengal in Case No.26 of 2006.
(3.) The lis was considered by learned labour court as to whether the opposite party-applicant had relationship of employee-employer where he had claimed his employment under the petitioner. Learned labour court upon hearing both sides and attending the result of inquiry and investigation already held by the Board passed the following order: "Considering the submissions of both sides, materials on record and keeping in mind the provision u/s. 11(3) of the Act and under Rule 15 of the West Bengal Industrial Disputes Rules, 1958, there is a substance in the prayer of the applicant. Hence, the petition dated February 25, 2011 is considered and allowed on contest without cost. The O.P. is directed to produce the books of Accounts. Viz. Ledger entries, journal entry registers maintained at their shop for the period from January, 1985 to 27.10.2005 including the balance sheet by the next date.";