Calcutta High Court (Appellete Side)
Kajal Bouri vs The Appellate Authority Under The ... on 5 March, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
1
05.03.2019 IN THE HIGH COURT AT CALCUTTA
S/L-41 (CONSTITUTIONAL WRIT JURISDICTION)
Ct-13 APPELLATE SIDE
(AD)
W.P. 13641(W) of 2018
Kajal Bouri
vs.
The Appellate Authority under the Payment of Gratuity
Act, 1972 & Anr.
Mr. R.N. Majumdar
Mr. Sourav Chakraborty
Mr. Supratim Bhattacharjee
... for the petitioner.
Mr. Sundarananda Pal
Mr. Lakshmi Kanta Pal
Mr. Bandhu Brata Bhuda
... for the respondent no.2.
On February 19 2019, it appeared that the writ petition could be disposed of by considering the impugned orders by the Controlling Authority and the Appellate Authority, receptively.
Accordingly, there was no direction for transmission of records of the case from the Controlling Authority-the Assistant Labour Commissioner, Asansol to this Court.
Subsequently, it appears that the records of the proceeding before the Controlling Authority as well as the Appellate Authority are to be considered by this Court for deciding the present writ petition.
Accordingly, the Controlling Authority-the Assistant Labour Commissioner, Asansol is directed to transmit the records of case, being Application No.48 (57)/2011/E-2 within three weeks from the date of communication of this order.
The writ petition will appear after five weeks. 2 (Ashis Kumar Chakraborty, J.)