Bhagwati, J. - (1.) This Appeal with Special Leave is directed against the Judgment of the Punjab High Court which dismissed in limine the petition of the appellant for a writ under Art. 226 of the Constitution.
(2.) Certain industrial disputes arose between the management of the appellant and the workers of the said Mills as represented by the Dhariwal Mills Mazdoor Union, Dhariwal and by a notification dated the 30th October, 1953, hereafter referred to as the first reference, they were referred by the Punjab Government, for adjudication to respondent 1, Shri Avtar Narain Gujral, Industrial Tribunal, Punjab. Further disputes arose between the parties and the same were also referred to the same Tribunal by a notification dated the 12th December, 1953, hereafter referred to as the second reference. Respondent 1, after hearing the parties, made his award on both the references on the 9th July, 1954, and the same was submitted to the Punjab Government which published it in the Punjab Official Gazette Pt. I on date the 13th August, 1954.
(3.) In the meantime, before the said award was published by the Punjab Government, certain further disputes were alleged to have arisen between the parties and these also were referred for adjudication to the same Tribunal by a notification dated the 2nd August, 1954, hereafter referred to as the third reference.;