EMPLOYERS IN RELATION TO MANAGEMENT OF KATRAS PROJECT AREA OF BHARAT COKING COAL LIMITED Vs. PRESIDING OFFICER CENTRAL GOVT INDUSTRIAL TRIBUNAL NO 2 DHANBAD

JUDGEMENT

(1.) The petitioner who is employer in relation to Management of Katras Project Area of B.C.C. Ltd. has prayed for quashing the Award dated 20/12/1993 passed by Presiding Officer, Central Government Industrial Tribunal, Dhanbad whereby he alleged to have reviewed the earlier Award dated 11/06/1993 and held that Management is liable to regularise the concerned workmen within two months from the date of publication of the Award.

(2.) It appears that in 1991 the following Industrial Dispute was referred to the Tribunal for adjudication vide notification dated 19/03/1991 "Whether Shri J.P. Srivastava and 39 others listed in the annexure are workmen of the management of Katras Project Area of Bharat Coking Coal Ltd. and whether the demand of the Rashtriya Colliery Mazdoor Sangh that these persons be reinstated in the services of the said management is justified ? If so, to what relief are these persons entitled ?"

(3.) The aforesaid dispute referred to herein above was registered as Reference Case No. 29/1991. The Management as also the concerned workmen represented by the Union filed their written statement and the Tribunal after hearing the parties passed the award dated 11/06/1992 holding that only 10 alleged workmen will be deemed to be the employees of the petitioner and if they have been stopped from working they shall be reinstated within two months from the date of publication of the Award.