D.P.Kundu, J. - (1.) This is an application under section 17B of the Industrial Disputes Act, 1947 (hereinafter referred to as the said Act) preferred by the workman for payment in accordance with the provisions of section 17B of the said Act.
(2.) It is an admitted fact that the workman died on 2.8.1997 and thereafter his legal heirs have been substituted in place and stead of the workman. It is also a fact that the writ proceeding was initiated by the employer in July, 1996.
(3.) By a reference dated 20.8.90 following issue was referred to the Third Industrial Tribunal, West Bengal for adjudication. "ISSUE Whether termination of service of Shri Rameswar Jha is justified? What relief, if any, is the workman entitled to?" ;