ANIL KUMAR, S/O LATE LOK NATH SINGH, R/O VILLAGE Vs. THE UNION OF INDIA THROUGH THE SECRETARY, INFORMATION AND BROADCASTING, NEW DELHI

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Singh, learned counsel appearing for the petitioners and Mr. Rakesh Kumar Sinha, learned Central Government Counsel for the Union of India.

(2.) This writ petition has been filed questioning the award dated 9.8.2010 passed by the Presiding Officer, Central Government, Industrial Tribunal No. 1, Dhanbad (hereinafter referred to as the Tribunal ) in Reference Case Nos. 77 of 2002, 80 of 2002 and 81 of 2002, whereby the reference has been answered in favour of the respondents and the disengagement of the petitioners has been confirmed.

(3.) Facts of the case lie in a very narrow compass and these three writ petitioners were engaged by the respondent-Akashvani on a casual basis in between the period 15.10.1985 up to 15.6.1999. The petitioners raised an industrial dispute under section 10(1) (d) of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act ) and reference was made to the Industrial Tribunal for adjudicating on the issue which reference being common to all the petitioners, as reproduced in the award placed at Annexure-1 runs as follows.