LIOYDS BANK LTD Vs. SANKARI PRASAD GHOSE

JUDGEMENT

(1.) This appeal arises out of a suit in which an award by Industrial Tribunal on a reference to it under the Industrial Disputes Act, 1947, is challenged on the ground that the dispute referred was not an industrial dispute and the reference was therefore incompetent that the award is bad on the merits and that the Industrial Disputes Act is itself invalid as being in contravention of Articles 14, 23 and 31 of the Constitution. The Plaintiff prays for declaration the award is void of and without jurisdiction alternatively for setting aside the award for an injunction restraining the Defendants from taking steps to enforce the award and for incidental reliefs.

(2.) The Plaintiff is a well-known Bank. The Defendants are 40 "workmen, who had been dismissed by the Plaintiff from its staff in its Calcutta offices.

(3.) The Industrial Tribunal directed reinstatement of the dismissed workmen and payment of wages and deafness allowances for a period of one year.