PARVATIA NO.1 Vs. CENTRAL COAL FIELDS LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties. There are three petitioners in the present writ petitions namely. Parvatia No. 1, W/o late Budhan Bedia, Etwariya Munda, W/o late Jhari Munda and Parvatia No. 2, W/o Ritlal Ganjhu, who claim to be beneficiaries of the Award rendered on 9.11.1989 (Annexure-1) in Reference Case No. 115 of 1988 by the Central Government Industrial Tribunal No. 1, Dhanbad whereunder total of 259 workmen shown in the list contained in the Award itself, were directed to be regularized as workers of Group-Ill as per the provisions of NCWA-III with all consequential benefits.

(2.) These three petitioners submits that their names appear at Serial Nos. 55, 58 and 85 of the Award in question, but they have not been taken back in service pursuant to the said Award.

(3.) On the other hand, learned counsel for the respondents, on written instruction, brought on record through their, counter affidavit, submit that out of 259 workmen, who were affected under the Award in the said Reference Case, 242 workmen have already been reinstated much earlier and out of remaining 17 workmen, 13 had died and 4, who are alive, in their places some ghost persons have been engaged by the Contractor without the knowledge of the management.