SATYA NARAYAN MISHRA SON OF LATE BECHAN LAL MISHRA Vs. STATE OF BIHAR THROUGH SECRETARY DEPARTMENT OF LABOUR RESOURCES

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing for the respondent nos.10 and 11.

(2.) This writ petition has been filed by the petitioner for quashing the award dated 18.02013 passed by the learned Presiding Officer, Labour Court, Bhagalpur in Reference Case No. 01 of 2002 whereby it has been held that the workmen are not the employees of the management and they are not entitled to any relief as the question of termination does not arise.

(3.) The reference case before the Labour Court, Bhagalpur originated on the basis of letter of demand dated 04.09.2001 submitted by the Bhagalpur Zila Silk Mill Workers Union, who claimed that the workers employed by the suppliers for manufacturing silk clothes were the workers of the respondent no.11 and they had been illegally retrenched from service.