- (1.) The petitioner, Trade Union, assailed the orders dated May 26, 2011, and December 14, 2011 respectively passed by the Presiding Officer, Central Government Industrial Tribunal, Kolkata in Reference Case No. 7 of 2003 whereby an application for addition of party was allowed and an application for recalling the said order was rejected.
(2.) The short point, which is raised in this revisional application, is whether the Registered Union under the West Bengal Co-operative Societies Act can be allowed to intervene in a dispute referred to the Industrial Tribunal under the Industrial Disputes Act.
(3.) Before proceeding to deal with the points as enumerated herein above, the short fact, which emerges from the instant case, are narrated below:;