Kalyanmoy Ganguli, J. - (1.) The petitioner in the instant application under Article 226 of the Constitution of India challenges an order of reference being Annexure 'P' to the petition referring an industrial dispute to the Presiding Officer, 3rd Industrial Tribunal, West Bengal being respondent No. 11. The case was hotly contested.
(2.) The petitioner is an association of apartment owners under the specific name and style of "Hanshree Apartment Owners' Association" having its registered office at 6, Hastings Park Road, Alipore, formed in accordance with the provision of the West Bengal Apartment Ownership Act, 1972, hereinafter referred to as the 1972 Act. The respondent No. 1 is the association of the employees rendering services to the petitioner and not to any individual member of the petitioner. The respondendts Nos. 2 to 7 are also the employees of the petitoner whose services have been terminated by the petitioner giving rise to the present case.
(3.) It is not necessary to deal with either the past history of these apartments or with the previous litigations fought by the parties for the establishment of their respective rights.;