Paritosh Kumar Mukherjee, J. - (1.) An award passed by the Presiding Officer, First Industrial Tribunal, West Bengal, dated 31 March 1977, under section 10 of the Industrial Disputes Act, 1947, has been challenged in the instant writ petition.
(2.) Earlier, there was a reference by the State Government under section 10 of the said Act before the said Industrial Tribunal, for adjudication of the following issue, namely : " Whether Sri Ganesh Mishra is entitled to proper grade and scale of a sub-staff -
(3.) In order to understand the nature of challenge of the said award, it is necessary to State the facts hereinbelow :;