Calcutta High Court (Appellete Side)
Tapan Malik & Anr vs State Of W.B & Ors on 17 July, 2014
Author: Soumen Sen
Bench: Soumen Sen
1 17‐07‐2014 S.L. No 12.
tkm.
WP 19738 (W) of 2014 Tapan Malik & Anr.
Vs. State of W.B & Ors.
Mr. Kallol Basu Mr. Nilanjan Pal ....... For the petitioners Mr. Narayan Ch. Bhattacharya Mr. Subrata Mukherjee ....... For the State The grievance of the petitioner appears to be that the additional Labour Commissioner, West Bengal is yet to take a decision on the basis of the report filed by the Deputy Labour Commissioner, Chandannagore, Hooghly on 4th December, 2012. It appears from the report placed before the Additional Labour Commissioner by the Deputy Labour Commissioner that on perusal of the written submission of the management and on enquiry the Deputy Labour Commissioner has found that partial lock out was continuing in respect of 81 workmen and he recommended FAWLOI benefit to such workmen. Since the matter is pending before the Additional Labour Commissioner, this court directs the Additional Labour Commissioner to take a final decision with regard to the report filed by the Deputy Labour Commissioner on 4th December, 2012 and shall communicate such decision within a period of six weeks from the 2 date of communication of this order and shall also communicate its decision to the petitioner within a week thereafter.
It is made clear that I have not gone into the merits of the matter and the Additional Lablour Commissioner, West Bengal shall decide the matter in accordance with law.
(Soumen Sen, J.)