D. Basu, J. - (1.) Both these Rules relate to the Bengal Water Proof Works and their Workmen. C.R. 1320 (M)/64.
(2.) In this earlier Rule, the Company Is the petitioner and the Bengal Water Proof Workers' Union is Respondent No. 3. The other Respondents are - the State of West Bengal (No. 1); the First Industrial Tribunal (No. 2); the Assist. Labour Commissioner (No. 4).
(3.) Four issues were referred to the First Industrial Tribunal for adjudication by the State of West Bengal by its order of October 9, 1964 and the award of the Tribunal thereon is at Annexure G (p. 55) of the Petition. The Petitioner company seeks to have that award quashed. Since the issues relate to separate matters, it would be convenient to deal with the findings of the Tribunal and the case of the Company with reference to the several issues separately.;