Rajasekhar Mantha, J. - (1.) In or about 1994, the writ petitioner was appointed in the port city of Haldia in South Bengal to oversee the business of one SouthEastern Road Carriers, a partnership firm of which the respondent nos.5,6 & 7 were partners. The writ petitioner claims to have been also required to oversee a similar business carried on by the respondent nos.4,5,6 & 7 in the name of one Anupam Commercial Company being respondent no.3 herein.
(2.) As a part-time employee of the respondent no.3 the petitioner claims to have been offered remuneration of Rs.2,500/-. The petitioner claims to have worked for both the said South Eastern Road Carriers as also the Respondent No.3.
(3.) Some time in the year 1997, the writ petitioner was transferred by the respondent no.4, Promod Kumar Agarwal who was also a partner in M/s.South-Eastern Road Carriers to the city of Calcutta from Haldia. The writ petitioner claims to have worked in the said respondent no.3 even in Calcutta. In the year 1997, the writ petitioner was paid all his terminal dues by the said South-Eastern Road Carriers with whom he had ceased to work.;