WORKMEN REPRESENTED BY NATIONAL COAL WORKERS CONGRESS THROUGH ITS GENERAL SECRETARY Vs. EMPLOYERS IN RELATION TO MANAGEMENT OF CENTRAL MINE PLANNING AND DESIGN INSTITUTE LTD.

JUDGEMENT

(1.) IT appears that an industrial dispute was raised by the concerned workmen represented by the National Coal Workers Congress. The appropriate Government made a reference to the Tribunal for its adjudication, registered as Reference Case No. 100/1991. The employers in relation to the management of M/s. Central Mines Planning and Design Institute Limited (Management for short), filed an application on 26.9.1996. The said application was taken up and pressed on behalf of the Management which was rejected by order dated 8.4.1997.

(2.) IN the aforesaid background, the Management preferred a writ petition being CWJC No. 1190/97(R), wherein the learned Single Judge, by the impugned order dated 18.9.1997, set aside the order passed by the Tribunal on 8.4.97 and remitted back the case to the Tribunal with a direction to hear the parties on the application filed by the Management -writ petitioner on 26.9.1996 and pass an appropriate order in accordance with law.

(3.) THE counsel for the appellant submitted that the evidences were practically closed before the Tribunal. It was at the stage of hearing the Management filed an application on 26.9.1996 to linger the matter. The said application dated 26.9.1996 was not pressed at appropriate stage but at the time of final hearing, it having been pressed, was rightly rejected by the Tribunal vide order dated 8.4.1997.