GENERAL SECRETARY NORTH ORISSA WORKERS UNION, ROURKELA Vs. THE SUPERINTENDENT, PROSPECTING DIVISION & ANOTHER

JUDGEMENT

(1.) The petitioner General Secretary, North Orissa Workers' Union representing forty five workmen in this writ application has challenged the award dated 19.12.2000 passed by the learned Presiding Officer, Industrial Tribunal, Rourkela in Industrial Dispute Case No.51 of 1997 (C) in holding the reference made by the Government of India in the Ministry of Labour in exercise of power under clause (d) of sub-section (1) and sub-section (2A) of section 10 of the Industrial Disputes Act, 1947 (hereafter '1947 Act') as not maintainable and the workmen are not entitled to the relief.

(2.) The reference made vide no.L-26011/7/94-IR(Misc.) dated 25.11.94 was as follows:

(3.) It is the case of the 2nd party workmen that they joined their duties in different months and years as temporary workers under the 1st party Management with some artificial break in service for few days and lastly, they were denied work w.e.f. 01.04.1993 without any written order. On enquiry by the 2nd party workmen as to why they were not given work, the Officer in-charge of the site informed them that their files had been sent to the headquarter at Jamshedpur and on receipt of the order from the headquarter, they would be taken back in service permanently under the 1st party Management and they were advised to wait. Since after waiting for some time, the workmen did not receive any order from the 1st party Management, they approached the Union for taking up their matter with the authority for their reinstatement in service with full back wages and accordingly, the Union raised the dispute before the authority which was referred to the Tribunal by the Central Government for adjudication. It is the specific case of the 2nd party workmen that they had completed about twenty years of service under the 1st party Management and that the action of the 1st party Management in terminating their services was illegal, arbitrary, violation of natural justice and also amounted to unfair labour practice and therefore, the 2nd party workmen were entitled to be reinstated with full back wages.