VICE PRESIDENT, REGIONAL COMMITTEE, C C L JANTA MAZDOOR SANGH, RANCHI (JHARKHAND) Vs. PROJECT OFFICER, ASHOK PROJECT PIPARWAR, C C L BACHRA, CHATRA (JHARKHAND)

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the appellant (original petitioner) whose writ petition being W.P.(L) No.5479 of 2014 was dismissed by the learned Single Judge vide judgment and order dated 30th March, 2015 (Reported in 2015 (4) AIR Jhar R 327) and hence, the appellant (original petitioner) has preferred this Letters Patent Appeal.

(2.) Prayer for regularisation into the services of the respondent-Public Sector Undertaking was not accepted by the Central Government Industrial Tribunal No.-II, Dhanbad in Reference Case No.13, 14 and 15 of 2007. The award was passed by the Central Government Industrial Tribunal No.-II, Dhanbad on 15th March, 2013 which was upheld by the learned Single Judge in the writ petition being W.P.(L) No.5479 of 2014 dated 30th March, 2015 and hence, the appellant (original petitioner) has preferred this Letters Patent Appeal.

(3.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that the terms of reference under Section 10 of the Industrial Disputes Act in all the three references was for regularisation of the services of the members of this appellant.