DEBASISH KAR GUPTA,J. - (1.) This appeal is preferred against the judgment and order dated January 30, 2014 passed in the writ application rejecting an application filed by the appellant under Section 17 B of the Industrial Disputes Act, 1947.
(2.) The subject matter of challenge in the writ application was an Award dated July 21, 1998 passed by the 1st Industrial Tribunal, West Bengal in Case No.VIII-16/94.
(3.) It is submitted by Mr. Bikash Ranjan Bhattacharyya, the learned Senior Advocate appearing on behalf of the appellant that the application of the appellant/respondent No.3 filed under Section 17 B of the Industrial Disputes Act, 1947 was dismissed by the learned Single Judge taking into consideration the statements made by the respondent/writ petitioner-Firm in the supplementary affidavit to its affidavit-in-opposition filed in connection with the above application. It was claimed in the above supplementary affidavit that the appellant had been running an Academic Institution under the name and style "Academic Point Coaching Centre" at Akashdeep Apartment , DA-4/9, Shastri Bagan, Flat -3/2, Joramandir, Baguihati, Kolkata-700059 since 1997. According to him, it was further claimed in the above supplementary affidavit that the said Institution had another branch at CA-20, Railpukur Road, Desh Bandhu Nagar , Baguihati, Kolkata - 700059. Reliance was placed on the Compact Disc (hereinafter referred to as C.D.) in support of the above statements made by the respondent/writ petitioner-Firm.;