EMPLOYERS IN RELATION TO THE MANAGEMENT OF RAJRAPPA WASHERY OF CENTRAL COALFIELDS LIMITED Vs. THE PRESIDING OFFICER AND ORS.

JUDGEMENT

(1.) Both these writ applications arise out of the same Award and common question of law is involved in both these cases. As such they have been heard together and disposed of by this common judgement.

(2.) Heard learned counsel for the petitioners and the learned counsel for the Respondents.

(3.) The petitioners in both the cases are the Employers in relation to the Management of Rajrappa Washery of Central Coalfields Limited, and they are aggrieved by the common Award dated 18th September, 2000 passed in Reference Case No. 02 of 1994 as also in Reference Case No. 59 of 1992 passed by the Presiding Officer, Central Government Industrial Tribunal No.1, Dhanbad.