B.N. Banerjee, J. - (1.) As between the petitioner company, Messrs. Kesoram Cotton Mills Ltd. and their workmen, there arose an industrial dispute over the dismissal of a number of workmen and suspension of some others. The respondent State Government referred the dispute to the Second Labour Court, for adjudication, in exercise of its powers under Section 10 of the Industrial Disputes Act. The issues that were referred to the Labour Court for adjudication are set out below: "(1) Whether the dismissal of the workmen named in the attached list 'A' is justified? To what relief, if any, are they entitled? (2) Whether suspension for an indefinite period of the workmen named in the attached list 'B' is justified? To what relief, if any, are they entitled?" In list 'A' were included the names of 17 workmen (wrongly stated as 16 in the petition). In list 'B' were included the names of 13 workmen.
(2.) The aforesaid reference bears the date, April 26, 1950. Subsequently, however, by an order dated June 9, 1960, the respondent State Government issued a corrigendum to the reference already made. By that corrigendum the 13 workmen whose names had been included in list 'B' were included in list 'A' as dismissed workmen. The 17 persons whose names had been included in list 'A' were included in list 'B' as suspended workmen, and names of 11 more workmen were added to the list.
(3.) The petitioner company feels aggrieved by the corrigendum notification and moved this Court, under Article 226 of the Constitution, praying for a writ of certiorari quashing the corrigendum notification and also for a Writ of Mandamus restraining the respondents from giving effect thereto.;