Datta, J. - (1.) This is a Rule directed against the award of the 7th Industrial Tribunal, West Bengal arising out of a dispute between the workers of the petitioner company represented by its Union, the Shellac Industries Workers' Union and the said company M/s Shellac Industries Ltd.
(2.) There was a dispute between the workers and the company which was settled through the intervention of the Labour Department. Government of West Bengal. The terms of settlement are recorded in a memorandum dated the 14th October 1958. The terms of settlement did not work out satisfactorily. On the 21st March, 1939 the company closed dowry its factory by declaring a lock-out.
(3.) On the 16th April, 1959, the Government of West Bengal, by its Labour Department Order No. 1479/1R-1R/11L-405/58 dated the 16th April, 1959, referred the following issue as a dispute for adjudication to the First Labour Court. Government of West Bengal: "What relief, if any, the workmen are entitled to for the lock-out period from 21-3-59".;