UTPAL KUMAR ROY Vs. RAPTAKKOS BRETT & CO. LTD.

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. S. Bhattacharjee, learned counsel appearing for the petitioners and also heard Mr. S. Lodh, learned counsel appearing for the respondent.

(2.) By means of this writ petition under Article 227 of the Constitution of India, the petitioners have urged this court for modifying the award dtd. 7/8/2019 passed by the Labour Court in case No. 4/2014, by interfering with the decision so far as the decision in issues No. b and c are concerned by quashing/cancelling the communication dtd. 19/6/2014 and declare that the petitioners are entitled to pay and allowances w.e.f. 31/8/2014 to till the date of his reinstatement.

(3.) A reference was made by the Additional Secretary, Government of Tripura under Sec. 10(1)(c) read with Sec. 12(5) of the Industrial Disputes Act, 1947 to decide the following issues: