EASTERN COALFIELDS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ application has been preferred against an award dtd. 15/3/2024 passed by the Central Government Industrial Tribunal cum Labour Court, Asansol, in reference Case No. 09 of 2022.

(2.) It is the case of the petitioner that the award passed is beyond the point of reference and as such has prayed for setting aside of that part of the award which is beyond the point and scope of reference. It appears that the schedule of reference made to the Tribunal is as follows:-

(3.) The award passed is as follows:-