(1.) The State Government in exercise of powers vested in them under sub-section (5) of S. 12, read with clause (d) of sub-section (1) of S. 10 of the Industrial Disputes Act of 1947 referred the following disputes for determination by the Industrial Tribunal:
(2.) It is conceded that the Orissa Service Code is applicable to the employees of the Bank. Section I of Chapter IV of the Service Code deals with time-scale pay. Rule 74 (b) provides :-
(3.) The writ application accordingly stands dismissed. We, however, make no order as to costs.