Kalyanmoy Ganguli, J. - (1.) The subject matter of challenge in this application under Article 226 of the Constitution of India is an order passed by the Assistant Secretary, Government of West Bengal, Labour Department dated January 11, 1990 communicating to the petitioners the inadvisability of referring the dispute to an Industrial Tribunal.
(2.) No one appears to oppose this application, nor is there any affidavit-in-opposition on record. The short case of the petitioners is that they have raised certain disputes with the appropriate Conciliation Officer regarding the reversion of a particular workman to the lower post of Sramik for three years.
(3.) It is stated in para 10 of the writ petition that the Conciliation Officer being the respondent No. 6 investigated into the matter and tried to bring about a settlement of the dispute, but no settlement could be arrived at by him. As a result the conciliation failed and a Failure Report under Sub-section (4) of Section 12 of the Industrial Disputes Act, 1947 was made by the respondent No. 6. The said report states that there is scope of further investigation in the matter and there should be some adjudication. The Conciliation Officer also suggested the proposed issues to be referred to the appropriate Tribunal or Labour Court as the case may be. Whether the Conciliation Officer can propose such issues may be a matter of opinion, but at least it appears that the Conciliation Officer thought that the matter should be considered by the Appropriate Government regarding the making of a reference before the appropriate Forum.;