KHARGESWAR NARZARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant intra-Court writ appeal is directed against the judgment and final order dtd. 11/12/2018, passed by the learned Single Bench dismissing WP(C) No.3669/2014, preferred by the appellants herein.

(2.) By the aforesaid writ petition, the petitioners had challenged the award dtd. 3/6/2014, passed by the Labour Court, Guwahati in Reference Case No.7/2009. By the said award, the reference made by the Government vide Notification dt. 26/5/2009, was answered in favour of the respondents, being the Management of the Bongaigaion Thermal Power Station (an undertaking of the Assam State Electricity Board) against the appellants, workmen.

(3.) Brief facts relevant and essential for disposal of the writ appeal are noted hereinbelow.