SAMBUDDHA CHAKRABARTI, J. - (1.) The present writ petition is directed against the judgement and the order No. 61, dated December 18, 2009 passed by the learned Judge of the First Industrial Tribunal, Kolkata in Case No. VIII-66 of 2005.
(2.) After the writ petition was filed in this Court, there was an effort for a conciliation between the parties as it was submitted that there was a possibility of settlement between them by which the petitioner company would pay an agreed amount in full and final settlement of the entire claim of the respondent No. 2. It appears from the successive orders passed that the matter was referred to Justice Prabir Kr. Samanta (Rtd.) for mediation but it failed as the parties could not arrive at a solution despite best efforts put in by the learned mediator. Even today before I had taken up the matter, I directed the parties to take instruction from the respective clients to find out if any settlement between them could be arrived at. Since they could not arrive at any agreed sum, the writ petition has been taken up for hearing.
(3.) I have heard Mr. Prosad, the learned advocate for the petitioners. I have not called on Mr. Chatterjee, the learned advocate for the respondent No. 2 to make any submission.;