GODA DHAR DAS Vs. NUMALIGARH REFINERY LTD.

JUDGEMENT

(1.) The writ jurisdiction of this Court has been sought to be invoked by the petitioner by questioning the legality and validity of an Award dtd. 31/1/2018 passed by the Central Government Industrial Tribunal-cum-Labour Court of Assam (hereinafter referred to as the Tribunal) in Reference Case No. 11 of 2014. By the impugned Award, it was held that the Workman (present petitioner) is not entitled to any relief and the reference was answered in favour of the Management.

(2.) Before going to the issue which has arisen for determination in this Case, it would be convenient to state the facts of the case in brief.

(3.) The appropriate authority namely, the Central Government had made a reference under Sec. 10 of the Industrial Disputes Act, 1947 (hereinafter refer to ID Act) to the learned Tribunal in the following terms-