B.R. Tuli, J. - (1.) THE petitioner is a banking company registered under the Punjab Co -operative Societies Act, with its registered office at Bhatinda. Respondents 3 to 5 were removed from its service by the petitioner while respondents 6 to 11 were superseded in the matter of promotions. Respondents 3 to 5 filed appeals to the Registrar of Co -operative Societies under a bye -law of the petitioner bank but respondents 6 to 11 did not file any such appeal. All of them moved the State of Punjab to refer their disputes with the management of the petitioner -bank for adjudication to Labour Court and the Governor of Punjab issued notification No. 407 -SF -III -L -67/10072, dated nil, which reads as under: Whereas the Governor of Punjab is of opinion that an industrial dispute exists between the workmen and the management of M/s. Bhatinda Central Co -operative Bank Ltd., Bhatinda, regarding the matters hereinafter appearing; And whereas the Governor of Punjab considers it desirable to refer the dispute for adjudication; Now, therefore, in exercise of the powers conferred by clause (C) of sub -section (1) of section 10 of the Industrial disputes Act, 1947 the Governor of Punjab hereby refers to the Labour Court, Jullundur, constituted under section 7 of the said Act. the matters specified below, being either matters in dispute or matters relevant to or connected with the dispute as between the said management and the workmen for adjudication: (i) Whether the termination of services of the following workmen is justified and in order? If not, to what relief/exact compensation they are entitled? 1. Balbir Singh,
(2.) H .C. Gupta, Branch Manager. Harpal Singh, Clerk -cum -Cashier. (ii) Whether the following workmen have been superseded in the matter of promotions? If so, to what relief the workmen ire entitled? 1. Harnek Singh, Junior Accountant. 2. Tirlok Singh, Senior Clerk. 3. Tirath Ram, Clerk
(3.) HARNEK Singh, Clerk.;