Samaresh Banerjea, J. - (1.) Both the writ applications containing the same question of law and fact have been heard together.
(2.) The short question which has arisen in the present writ application is whether in view of the provisions of Rule 20-C of the West Bengal Industrial Disputes Rules, 1958 (which has been incorporated by way of an amendment by a notification dated November 12, 1993 substituting the previous rules) will stand in the way of the Tribunal in receiving evidence on materials after the expiry of the time limit prescribed in Rule 20-C.
(3.) In W.P. No. 1583 of 1997 the petitioner company has challenged the order dated May 12,1997 being No. 32 of the Industrial Tribunal rejecting the prayer of the petitioner-company for producing certain documents which according to the petitioner company is relevant for adjudication of the dispute during cross examination of a witness for the workman on the ground that in view of the limitation fixed for the disclosure of documents specified under Rule 20-C under the aforesaid rules, such prayer cannot be allowed. ,;