WORKMAN MAHESHI SAW Vs. EMPLOYERS IN RELATION TO THE MANAGEMENT OF MUDIDIH COLLIERY OF BHARAT COKING COAL LTD

JUDGEMENT

(1.) Heard Mr. Vikash Kumar, learned counsel for the petitioner and Mr. Atul Rai, learned counsel appearing for the respondent-BCCL.

(2.) In this writ application, the prayer of the petitioner is for quashing of the award dated 17.01.2010 passed by the learned Presiding Officer, Central Government Industrial Tribunal, No. 1, Dhanbad whereby and whereunder the reference made under Section 10 of the Industrial Disputes Act has been answered against the workman-concerned.

(3.) It is a case of the workman namely Maheshi Saw that he had been appointed by the authority of a private coal company in the year 1963 in Angarpathra Colliery and Form 'B' register was filled up which disclosed his date of birth as 20.03.1946. In the Identity Card also the date of birth was recorded as 20.03.1946.