THEIR WORKMEN BEING REPRESENTED BY THE RASTRIYA COLLIERY MAZDOOR SANGH Vs. EMPLOYERS IN RELATION TO THE MANAGEMENT OF GOPALICHAK

JUDGEMENT

(1.) This Letters Patent Appeal is preferred challenging the judgment dtd. 5/7/2023 of the learned Single Judge in W.P.(L) No. 1018 of 2010.

(2.) The said Writ petition had been filed by the respondents herein challenging the award dt. 20/10/2009 of the Central Government Industrial Tribunal No. 1, Dhanbad ( for short 'the Tribunal') in Reference No. 101 of 1995. The reference

(3.) The said reference had been made by the Central Government for adjudication of the following issue:- "Whether the claim of Rastriya Colliery Mazdoor Sangh, Dhanbad for regularisation of services of Sri Jiban Kumar Sarkar and 63 others (as per list Annexed) by the Management of Gopalichak Colliery of M/s. Bharat Coking Coal Limited is justified? If not, to what relief the concerned workmen are entitled?