EMPLOYERS IN RELATION TO THE MANAGEMENT OF AMLABAD COLLIERY OF M/S B.C.CL, BOKSRO Vs. THEIR WORKMEN THROUGH SECRETARY, BIHAR COLLIERY KAMGAR UNION, JHARNAPARA, DHANBAD

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and learned Counsel for respondent.

(2.) The application was earlier heard and notices were issued on the respondent-workman and the same was served, but nobody appears on behalf of the workman. In that view of the matter on the last date, on the request of the court, Mrs. M.M. Pal, Sr. Advocate agreed to argue the case as amicus curie on behalf of workman.

(3.) Learned Counsel for petitioner submits that a reference was made to the Central Government Industrial Tribunal-2, Dhanbad and the reference case was registered as case No. 113 of 1996. The reference was as under