JAMSHEDPUR NOTIFIED AREA Vs. PRESIDING OFFICER INDUSTRIAL

JUDGEMENT

(1.) THIS application is directed against an award dated 23rd March, 1988 passed by respondent No. 1 in Reference Case No. 3/85 whereby the reference made to him was answered in favour of the workman and against the petitioner.

(2.) BY reason of a notification dated 24-4-1985, the Government of Bihar referred the following industrial dispute for adjudication before respondent No. 1:--

(3.) THE petitioners have contended that the idea of the aforementioned scheme was mooted out in view of the outbreak of encephalitis which necessitated the urgency of controlling stray cattle nuisance in the town of Jamshedpur, where for the Tata Iron and Steel Company, Jamshedpur, agreed to reimburse the expenditure of the staff of Cattle Squad so appointed. THE petitioners have contended that in terms of Section 37 of the Bihar and Orissa Municipal Act, the State of Bihar did not give their approval to the appointments of the said respondents and the aforementioned Tata Iron and Steel Co. also stopped extending financial assistance in the matter. In this situation, according to the petitioners, the services of the concerned workmen were terminated.