- (1.) The subject matter of challenge in this writ petition is an award passed by the 5th Industrial Tribunal arising out of a reference order dated 10th July, 2013. The order of reference reads as follows: Whereas under the Government of West Bengal, Labour Deptt. Order No. 479-IR dated 13.4.2010 the industrial dispute between Messrs. The society for Comprehensive Rehabilitation Service (SCRS), Kolkata Municipal Vaccination Institute Buildings, 36, Ballygunge Circular Road, Kolkata-700 019 and their workmen (1) Kamrun Nessa, (2) Smt. Sima Roy, (3) Wasima Khatton, (4) Sumitra Roychowdhury and (5) Sri Milon Das represented by the Union Society for Comprehensive Rehabilitation Service Employees' Union (Regd. No. 24750), 77/2/1, Lenin Sarani, Kolkata-700013 regarding the issue mentioned in the said order, being a matter specified in the Second Schedule to the Industrial Disputes Act, 1947 (14 of 1947), was referred for adjudication to the Judge Fifth Industrial Tribunal, West Bengal.
(2.) And Whereas the Judge of the said Fifth Industrial Tribunal, West Bengal, has submitted to the state Government its award on the said industrial dispute;
(3.) Now, Therefore, in pursuance of the provisions of Section 17 of the Industrial Disputes Act, 1947 (14 of 1947), the Governor is pleased hereby to publish the said award as shown in the Annexure thereto. Annexure (Attached herewith) By order of the Governor, (M. Roy) Deputy Secretary. No. 705/1 (4)-IR Dated Kolkata the 10th July, 2013.;