- (1.) In this Rule, Order No. 13 dated January 28, 1977 passed by the learned Judge, 7th Industrial Tribunal, West Bengal in Case No. 179 of 1976 under Section 33 (2) (b) of the Industrial Disputes Act is under challenge. The petitioner was an employee of Messrs. Paharpur Cooling Tower (Pvt.) Ltd. Over a dispute raised by the Paharpur Cooling Tower Mazdoor Sabha, a Registered Trade Union, a reference under section 10 of the Industrial Disputes Act was made by the Government of West Bengal to the 7th Industrial Tribunal, West Bengal for adjudication of four issues. The said issues are as follows :-- 1. Whether the stoppage of work from 24-5-74 was a strike or lockout and whether such strike or lockout was illegal and justified
(2.) To what extent, if any, workmen are entitled to any wages, allowances and canteen subsidy for the period of stoppage of work from 25.4.74
(3.) To what extent, if any, the Management is entitled to any relief for stoppage of work from 24-5-74;