BHASKAR BHATTACHARYA, J. - (1.) In this writ application an Employees' Union has challenged an award dated August 16, 1996 passed by the Third Industrial Tribunal, West Bengal in Case No. VIII-94 of 1984 thereby answering a reference made to it under Section 10 of the Industrial Disputes Act, 1947 in favour of the employer. The following disputes were referred to the Tribunal: "Whether retrenchment of workmen whose names are given in the attached list is justified? To what relief if any are they entitled to?"
(2.) Pursuant to the retrenchment of 89 workmen of the Company, the aforesaid disputes were referred to the Tribunal. Before the Tribunal, both oral and documentary evidence were led by the parties and ultimately the Tribunal below by a detailed judgment held that the retrenchment was effected for bonafide reason and that the 'surplus' as pleaded by the Company was also bona fide. The Tribunal further arrived at a conclusion that all the formalities of retrenchment as provided in the Industrial Disputes Act were complied with and as such there was no illegality in the order of retrenchment. Being dissatisfied, the employees' union has come up with the instant writ application.
(3.) In this writ application although several grounds have been taken, Mr. Bandopadhyay, the learned counsel appearing on behalf of the petitioner has restricted his submission to four points only.;