Bhaskar Bhattacharya, J. - (1.) In this writ application an employee has challenged an order No. 13 dated March 31, 2000 passed by 5th Industrial Tribunal, West Bengal thereby deciding to postpone hearing of an application under Section 15(2)(b) of the Industrial Disputes Act (W. B. Amendment) filed by the employee till the disposal of the preliminary issue as to the maintainability of the reference by the State Government raised by the employer.
(2.) It appears from the record that on February 10, 1996, the Government of West Bengal referred the following dispute in terms of Section 10 of the Industrial Disputes Act-'whether the termination of service of Shri Animesh Saha and 13 (thirteen) others is justified What relief, if any, are they entitled -
(3.) After entering appearance before the Tribunal, the parties have filed written statement and the employer has prayed for fixing a date of hearing of the issue as to the maintainability of the reference at the instance of State of West Bengal.;