GORA CHAND ADHIKARY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners claim to have been appointed by the company namely M/s Eastern Paper Mills Ltd. The petitioners claim that they were refused employment. Challenging refusal of employment, a conciliation proceeding was initiated. Subsequently, the appropriate Government by powers conferred under Sec. 10 read with Sec. 2A of the Industrial Disputes Act, 1947 (hereinafter referred to as the "said Act") was, inter alia, pleased to frame the following issues and had referred the same to the Fifth Industrial Tribunal:

(2.) Subsequently by order of the Labour Department the case was transferred to the Second Industrial Tribunal.

(3.) In connection with the above reference case the petitioners had filed an application under Sec. 15(2)(b) of the said Act. The same was, however, rejected on the ground that the same was filed belatedly.