LAWS(PAT)-2011-8-76

SIYARAM THAKUR Vs. STATE OF BIHAR

Decided On August 10, 2011
SIYARAM THAKUR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the State.

(2.) The petitioner, who is a workman under the respondent no. 10-The Management, M/s Bharti Bhawan (Publishers and Distributors), Thakurbari Road, P.S.-Kadam Kuan, Patna, has filed this writ petition seeking implementation of the Award passed by the Industrial Tribunal, Bihar, Patna dated 22.2.2007 in Reference Case No. 14 of 2003 [The Management of M/s Bharti Bhawan (Publishers and Distributors) V/s. The Workmen].

(3.) It is not in dispute that by notification dated 21.6.2002, the Government of Bihar in its'Department of Labour, Employment and Training, in purported exercise of the power vested under Section 10 of the Industrial Disputes Act, 1947 , (hereinafter referred to as the 'Act') referred the dispute between the Management of Bharti Bhawan, Thakurbari Road, Patna and their Workmen for consideration by the Industrial Tribunal giving rise to Reference Case No.14 of 2003. The point of reference being: