P.K.Mukherjee, J. - (1.) This writ petition was moved on behalf of Workmen of the Birnagar Municipality represented by the President of the Birnagar Municipality Employees Association, challenging the order no. 89 dated September 5, 1990.
(2.) By the said order, which is annexure E to the petition, the Presiding Officer, 7th Industrial Tribunal had passed a longish order and allowed the petition of the Municipality dated July 24, 1990 on contest and directed that the parties are not allowed to adduce fresh evidence at this stage and directed the parties to come ready for arguments on the evidence and materials already on record, which has been impugned in the instant writ petition, by the Employees Association of the Birnagar Municipality, (hereinafter referred to as the petitioner Association).
(3.) Earlier, following dispute was referred by the State Government for adjudication to the aforesaid Tribunal, namely, "Whether dismissal of Shri Bimalendu Paul, Smt. Shibani Dutta, Smt. Renuka Bose and Shri Nemai Biswas is justified ? To what relief, if any, are they entitled ?";