BHARAT COKING COAL LTD. Vs. WORKMEN

JUDGEMENT

(1.) The instant writ application has been filed by the petitioner for the following relief:

(2.) The brief fact of the case as it appears from the record is that a work order was issued by the Petitioner-Management in favour a registered Co-operative Society, namely, Kustore Shramik Sahyog Samiti Limited with registration no.30/Dhanbad, Anchal 1988. The members of the Co-operative society were labourers which used to obtain contract etc. under one Kali Singh being, member of the co-operative society. The Co-operative Society was registered under the provisions of Bihar and Orissa Co-operative Society Act and the concerned persons demanding regularization are members of the said Co-operative Society who has been allotted the work order by the Management of Hurriladih colliery. Nevertheless, an industrial dispute was raised making demand for regularizing the concerned persons who were the members of the said Co-operative Society who has been allotted the work order by the Management.

(3.) The Respondent no.1 appeared and submitted its written statement contending therein that Kali Singh and other concerned persons have been working in the colliery since long as per direction of the Management on permanent and perennial nature of job continuously under the direct control and supervision of the Management.