- (1.) In spite of service no one has appeared to contest the application on behalf of the respondents.
(2.) In this application, the petitioners have challenged the order of reference issued by the Assistant Secretary to the Government of West Bengal, Labour Department dated 4th of March, 2005 passed under section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as the "said Act").
(3.) Before dealing with the issues involved herein, the facts of the case may be briefly narrated here.;