Section 32(5) in West Bengal Shops and Establishments Rules, 1964
(5)If the applicant fails to appear on the specified date, the referee may dismiss the application :Provided that an order under sub-rule (4) or sub-rule (5) may, on good cause being shown within one month of the date of the said order, be set aside and the application reheard after giving not less than fourteen days' notice to the opposite party of the date fixed for the rehearing of the application.
