- (1.) THIS is an application made in the constitutional Writ Jurisdiction of this court under Article 226 of Constitution of India, inter alia, for the issue of a writ in the nature of certiorari to the respondent No. 1 Seventh Industrial tribunal requiring it to transmit and certify to this Court the records of the the preceedings had before it in connection with the dispute between the petitioners Municipal Commissioners and Prafulla Kumar Chakravarty of budge Budge, 24-Parganas and the award published by the said respondent no. 1 in the Calcutta Gazette on the 4th day of March, 1965, in connection with the said dispute and for quashing and setting aside the said award, for the issue of a writ in the nature of mandamus upon the respondents to forbear and refrain from giving any effect to the said award and from enforcing or taking any step to enforce the same and for further or other reliefs.
(2.) THE facts leading to the present application are as follows :
(3.) UPON a report made by the local Auditor under the Accountant general, West Bengal on or about July 11, 1963, that there was a defalcation of Rs. 11,524-96 np. by respondent No. 3, the respondent No. 3 was charged by the Chairman of the Budge Budge municipality by a letter dated, July, 18, 1963 with embezzlement and was called upon for an explanation within three months from the receipt of the said letter. By the said letter the respondent no. 3, was also suspended.;