MANAGEMENT OF LODNA COLLIERY OF M/S. BHARAT COKING COAL LTD Vs. THE PRESIDING OFFICER, CENTRAL GOVT, INDUSTRIAL TRIBUNAL.

JUDGEMENT

(1.) Petitioner-Management has prayed for quashing the Award dated 14.6.2002, passed by the Central Government Industrial Tribunal No. 2, at Dhanbad (herein after referred to as the Tribunal) in Reference Case No. 127 of 1995 (Annexure-3).

(2.) The following dispute was referred for adjudication vide order dated 10.10.1995.

(3.) The Tribunal held that the termination of the concerned workmen was illegal and was done without holding a regular departmental enquiry and therefore they are entitled to reinstatement with 50% back wages and other consequential benefits. However, liberty was given to the Management to make fresh enquiry against the concerned workmen after giving them opportunity.