Subrata Talukdar, J. - (1.) Under challenge in this writ petition is the Award dated 30th December, 2016 of the Learned 4th Industrial Tribunal, West Bengal (for short the said Award and the Learned Tribunal respectively) in Reference Case No.VIII104/2014.
(2.) The effective Respondent is the Employer, M/s Ricoh India Ltd./the Respondent No.3 (for short referred to either as the Employer or R3 respectively).
(3.) By the impugned Award the Learned Tribunal refused to interfere with the action of the Employer/R3 to transfer the writ petitioner Nos. 2 & 3 (for short referred to as P2 and P3 respectively)/their employees, to Bhopal and Chandigarh respectfully. Both P2 and P3 are represented by their Registered Trade Union, the West Bengal Medical and Sales Representative Union/the writ petitioner No.1 (for short P1).;