Subrata Talukdar, J. - (1.) The short point that has arisen for consideration in this writ petition is the refusal of the Ld. Second Labour Court vide its order impugned No.29 dated 17th August, 2015 in Case No.10 of 2011 under section 10 (1B)(d) of the Industrial Disputes Act 1947 (for short the 1947 Act), to allow the application of the present petitioner/workman for production of documents considered necessary by the workman to the adjudication of the industrial dispute.
(2.) Mr. Adhikari, learned counsel appearing for the petitioner/workman submits that the proceeding before the Ld. Second Labour Court arose out of the failure of a conciliation proceeding on the complaint of the workman on being denied his monthly salaries on and from August, 2009. The petitioner claims to be a workman employed by and at the students' hostel, viz. Prantik Hostel, of the Indian Institute of Social Welfare and Business Management/respondent no.1 to the present petition.
(3.) Mr. Adhikari argues that the petitioner has discharged his duties regularly at the hostel since December 1995 till July 2009. The petitioner was however refused permanent status by the respondent no.1/Institute. Subsequent to the stoppage of his salaries on and from 2009, the petitioner was also forced to vacate his residential quarter at Prantik Hostel.;