A.C.Sen, J. - (1.) The present application under Article 227 of the Constitution is directed against the award given by Sri P. K. Sarkar, Judge, Second Industrial Tribunal published by the Governor in the Gazette by Notification No. 1225-I.R./IR/14L-20/60 dated 14th March, 1961.
(2.) The Chairman, Panihati Municipality is the petitioner before us and the Panihati Municipal Labour Welfare Union representing the workers is the Opposite Party.
(3.) Three issues were referred to the Tribunal for adjudication, namely: - 1. Whether the dismissal of seven workers mentioned in the Order of Reference is justified. To what relief, if any, are they entitled? 2. Whether the seventeen workmen named in the Order of Reference are entitled to the difference of wages fixed under the Minimum Wages Act and the wages paid to them for the period from 1st November 1958 to 30th June 1959? 3. Whether the nine workmen mentioned in the Order of Reference are entitled to retrenchment compensation. If so, what should be the amount of compensation in each case?;