WORKMEN UNITED WORKERS UNION Vs. EMPLOYERS IN RELATION TO THE MANAGE MENT OF THE BARKAKANA AREA OF CENTRAL COAL FIELDS LIMITED

JUDGEMENT

(1.) Civil No. 6023 of 1983 was disposed of by this court as per its order dated 4/08/1983.

(2.) This order has given rise to two petitions: one for taking action against the officers in employment of the respondent for allegedly committing contempt of the court and the second for directions.

(3.) The central question raised in the appeal was: whether the award dated 27/06/1974 of the central government Industrial tribunal no. 1,dhanbad in Reference 32 of 1972 as interpreted by the order of the tribunal dated 4/06/1972 under S. 36-A of the Industrial Disputes Act. 1947 (award for short) would apply to and cover the workmen of Lapanga Colliery. This question arose in the context of a dispute whether the award based on a settlement between the parties to the dispute covered the workman employed in Saunda D. Colliery and Lapanga Colliery.