TAPEN SEN, J. - (1.) HEARD Mr. Sumeet Kumar Gadodia, learned counsel appearing on behalf of the petitioner and Mr. T.K. Das, learned counsel for the respondent No. 2.
(2.) AT the very outset, Mr. Sumeet Kumar Gadodia appearing on behalf of the petitioners prayed that he may be allowed to make necessary correction in the cause title of the Writ Application. He may do so. In this Writ Application, the petitioners pray for quashing only a portion of the award passed in Reference Case No. 11 of 1987 as contained at Annexure 1 in so far as it relates to disallowing back wages to the petitioners. Consequently the petitioners have prayed that an appropriate order be passed directing the respondent No. 2 to pay the entire back wages from the date of dismissal till date of reinstatement.
(3.) THE case of the petitioners is that although they were permanent employees of the respondent No. 2, they were not getting bonus and other reliefs as a result whereof they continuously made demands. Being displeased the management did not allow the petitioners to attend their duties and finally terminated their services by striking off their names from the employment register with effect from 13/14.3.1988.;