- (1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by an order passed by the learned 5th Industrial Tribunal dated November 28, 2017.
(2.) Mr. Majumder, the learned advocate for the petitioner employer, submits that by this order an application seeking production of certain documents was refused by the learned tribunal.
(3.) Mr. Majumder placed the impugned order to highlight that the learned tribunal by its order dated June 18, 2016 had introduced a new issue with regard to the maintainability of the reference. He submitted that the employer filed an application in October, 2017 seeking production of the following documents: i) Original Rules and Constitutions of the Union under reference. ii) Registers of membership of the unions under reference. iii) Original Resolution books of the union under reference. iv) Annual returns of the said union submitted before the Registrar of Trade Unions for the period 2008, 2010 and 2011. v) Certificate of registration of union under reference. vi) Application for membership of the union by Prantosh Majumder and Refe-ul-Islam.;