D.P.Kundu, J. - (1.) This is an application under Section 17-B, of the Industrial Disputes Act, 1947 supported by an affidavit affirmed on November 12, 1997.
(2.) The Central Government was of the opinion that industrial dispute existed between the employers in relation to the management of Budge Budge Installation of M/s. B.P.C.L. and their workmen in respect of the matters specified in the Schedule of the Or.No.-30011/29/1987-D.III(B) dated February 24, 1988. The Schedule annexed to the said Order reads as follows: "Whether the action of the management of M/s.BPCL, Budge Budge Installation in dismissing the following 8 workmen from services with effect from January 24, 1985 is justified. If not, what relief the concerned workmen are entitled to?" 1. Prabir Mukherjee, 2. Sudarsan Mishra, 3. Anil Samaddar, 4. Shaikh Ramjan, 5. Panch Kari Adak, 6. Sudhansu Roy, 7. Mahesh Mandal, 8. Ashok Kumar Dey'.
(3.) It appears from the aforesaid Order dated February 24, 1988 that the Central Government, in exercise of powers conferred by Clause (d) of Sub-section (1) and Sub-section 2(A) of Section 10 of the Industrial Disputes Act, 1947 referred, the dispute mentioned hereinabove for adjudication to the Central Government Industrial Tribunal at Calcutta.;