Sankar Prasad Mitra, J. - (1.) In this appeal against the judgment of Ghosh J. delivered on August 23, 1972 on an application under Article 226 of the Constitution the only point involved is whether the respondent No. 4 who was the workman concerned was properly represented before the Second Labour Court, West Bengal, and, as such, whether a proper industrial dispute was referred to that Court.
(2.) The award of the Second Labour Court was made on June 19, 1971. By this award the Court declared that the termination of the services of the respondent no. 4 was unjustified and illegal and he was entitled to reinstatement with full back wages.
(3.) The award was challenged by a Writ application to this Court on August 19, 1971. The Court issued a Rule which Ghose J. had discharged by His Lordship's judgment aforesaid.;