Desai, J. - (1.) Special leave granted.
(2.) Again the rigmarole of an utterly unsustainable preliminary objection, and valuable time of a decade is wasted in this bizarre exercise frustrating the search for socio-economic justice, making it a distant dream if not an optical illusion.
(3.) The Central Government as an appropriate Government referred the Industrial dispute between the appellant Goa Sampling Employees' Association ('Association' for short) and the first respondent ('employer' for short) in each petition under Sec. 10(1)(d) of the, Industrial Disputes Act, 1947 ('Act' for short) to the Central Government Industrial Tribunal No. 2, Bombay by different orders made in the year 1974 and 1975. Five separate references were made because even though the Association representing employees is common in all references, employer is different; but each raising a common question. When the references came up before the Tribunal. for hearing, it appears that the employer in each case raised a preliminary objection, but what was the earliest preliminary objection eluded us. The Tribunal overruled the preliminary objection whereupon the employer filed some appeal to an authority which is not made clear in the record. It appears the matters were remitted to the Tribunal and thereafter all the five references stood transferred to the Central Government Industrial Tribunal No. I ('Tribunal' for short).;