DEBASISH KAR GUPTA,J. - (1.) This appeal is preferred against a judgment and order dated January 15, 2018 passed in the writ application directing the respondent No.2 to take steps to allow raising of the question as to whether there was retrenchment of 140 workmen by way of the refusal of employment with effect from June 25, 2016 at all. Liberty was further given to the respondent No.2 to frame additional issue by way of an addendum to the reference dated June 30, 2017 read with addendum dated September 21, 2017 or to withdraw those references to make one afresh or do it in any other way permissible in law within time framed by the order impugned to this appeal.
(2.) Having heard the learned Counsel appearing for the respective parties as also after considering the facts and circumstances of this case, we find that an order of reference was passed on June 30, 2017 with the following issues; (1) Whether the retrenchment of 140 workmen by the way of the refusal of employment with effect from June 25, 2016 is justified? And (2) If not, what relief is entitled to the workmen?
(3.) There was a subsequent addendum dated September 21, 2017 to the above order of reference as follows:"Addendum In continuation of this Department Order No.Labr/300/(LC'IR) dated 30.06.17 the following Addendum is hereby issued: Please read : i) "and a group of workmen mentioned in the enclosed list represented by" after the address of M/s. Technomake Solutions Private Limited in the fourth line of first para of this Department's Order quote above. ii) "(mentioned in the enclosed list)" after 140 workmen in the ISSUE No.1.";