GENERAL MANAGER MAHANADI COALFIELDS LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Mr. Kanungo, learned advocate appears on behalf of petitioners (management). He submits, under challenge is award dtd. 12/2/2014 passed by the Central Government Industrial Tribunal-cum-Labour Court. By it, the reference was answered in favour of the workmen.

(2.) Opposite party no.2 is the union espousing cause of the workmen. It goes unrepresented in spite of sufficiency of service recorded in order dtd. 26/8/2022 and reiterated by order dtd. 22/2/2024.

(3.) We reproduce below schedule from order of reference dtd. 9/5/2008.