EASTERN COALFIELDS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ application has been preferred challenging an award dtd. 28/5/2025 passed by the Learned Central Government Industrial Cum- Labour Court, Asansol in Reference Case No. 44 of 2022 (Bhadu Bouri & Anr. -Vs- Management of Lachipur Colliery, Eastern Coalfields Limited).

(2.) Vide the impugned award passed in reference Case No. 44 of 2022, the learned Tribunal held as follows:-

(3.) The petitioner Eastern Coalfields Limited case in short is that the petitioner no. 1 is a company within the meaning and scope of the Companies Act, 2013. The petitioner no. 2 is working as Chairman Cum Managing Director in the petitioner company.