MANAGMENT OF BIHAR STATE ELECTRICITY BOARD, VIDYUT BHAWAN, BAILEY ROAD, PATNA, THROUGH ITS CHAIRMAN Vs. THE STATE OF BIHAR THROUGH SECRETARY, DEPARTMENT OF LABOUR AND EMPLOYMENT AND TRAINING, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. V.N. Sahay, learned counsel appearing for the petitioner. There is no representation on behalf of the respondents.

(2.) The petitioner is the Management of the Bihar State Electricity Board (hereinafter referred to as 'the Management') and is aggrieved by the Notification No.III/DI-18072/92 L, E and T-1607 dated 6.10.1993, issued under the signature of the Under Secretary, Department of Labour, Employment and Training, Respondent no.2, whereby a reference under section 10(1) (b) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') was made by the Government of Bihar in its Department of Labour, Employment and Training to the Industrial Tribunal Patna (hereinafter referred to as 'the Tribunal') giving rise to Reference Case No.2 of 1993, a copy of which is impugned at Annexure-1 to the writ petition.

(3.) The petitioner has also questioned the award passed by the Presiding Officer, Industrial Tribunal, Patna, in so far as: