Samaresh Banerjee, J. - (1.) In the instant writ application, the petitioner has challegned Order No. 33 dated February 4, 1997 in Case No. 5/94 under Section 33(2) of the Industrial Dispute Act passed by the learned Judge, Eighth Industrial Tribunal, West Bengal.
(2.) The petitioner, a workman of the company, was dismissed from service on October 31, 1994 after holding a disciplinary proceeding.
(3.) Admittedly thereafter the company has applied before the Tribunal under Section 33 (2) of the Industrial Disputes Act for approval of such order.;