ARINDAM SINHA,J. - (1.) Petitioners are principal employer. They have impugned order dated 16th October, 2012 made by Ministry of Labour, Government of India referring dispute to Central Government Industrial Tribunal cum Labour Court, Kolkata for adjudication and award thereupon. Schedule therein is reproduced below:- "Whether the action of the management of Axis Bank in discontinuing the services of Armed/Unarmed Guards inside the branch premises is legal and justified-To what relief the workman is entitled?"
(2.) Mr. Dutta, learned senior advocate appears on behalf of petitioner and submits, conciliation proceedings were underway. His clients had challenged resort to conciliation by earlier writ petition being WP 19679 (W) of 2011. That writ petition stood disposed of without interference on 16th March, 2012. His clients preferred appeal and interim order dated 17th July, 2012 was made in which, inter alia, following direction was made:- "Let there also be an interim order in terms of prayers (a) and (b) of the stay application until further orders."
(3.) In this regard prayer (b) is required to be and is set out below. "(b) Stay the operation of all further proceedings and action arising out of and in connection with the conciliation proceeding impugned in the writ petition, till the disposal of the appeal.";