GRAMIN VIKASH KENDRA AND ORS. AND TATA ENGINEERING AND LOCOMOTIVE CO. LTD. Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) ALL these writ petitions have been taken together for the reason that the same award (Annexure -1) made in Reference Case Nos. 1/85 and 2/96 by the Presiding Officer. Industrial Tribunal, Ranchi, has been challenged by each of the petitioners.

(2.) FOR the sake of the appreciation of the relevant claims of the each of the petitioners in these writ petitions, the relevant portions of the award are quoted below :

(3.) The questions to be decided in these writ petitions are (i) whether the finding of the Tribunal in the award that the G.V.K. is a part and parcel of TELCO was within the scope of Reference and is perverse, (ii) whether the finding of the Tribunal that there is relationship of employer and employee between TELCO and the workmen is perverse and (iii) whether the finding that no industrial dispute was there is a perverse finding.