- (1.) ALL the three appeals have been preferred from the same judgment and order passed by the learned Single Judge at the instance of the State of West Bengal and two other Trade unions of one Jute Mill respectively. We have heard these appeals analogously and the same are also disposed of by this common judgment.
(2.) THE principal question of law to be decided in these appeals is whether the dispute referred by the impugned order of reference is an 'industrial dispute' within the meaning of section 2k of the Industrial Disputes Act?
(3.) THE facts leading to these appeals are briefly narrated hereinafter.;