Rajendra Babu, J. - (1.) By an order made on July 6, 1996, this Court finalised the scheme of rehabilitation of Ashok Paper Mills in Darbhanga in State of Bihar. However, that scheme could not be given effect to due to one reason or the other and this Court on April 26, 1999 considered various aspects of the matter and made an order on I. A. No. 13 in W.P. (C) No. 174/91.
(2.) After considering the various circumstances, this Court directed that State of Bihar should stand guarantee for the supply of four diesel generating sets to the tune of three crores so that the difficulty in getting the power supply would stand obviated and the company should give the proposal to the State of Bihar in that regard upon which appropriate orders should be passed by the Government. It was specifically noticed that the petitioner union, though was all along prepared to enter into the agreement but somehow it could not be done but subsequently another registered union, viz., Ashok Paper Mills Mazdoor Panchayat Union entered into an agreement. This Court stated on the agreement entered into with the latter Union in the following terms: ". . . . . . . . . Without delving into the question as to whether the Kamgar Union itself did not participate in the proceedings and did not enter into an agreement or the Union was prevented by some other process since a registered Union has already entered into an agreement and the such Union has membership of 243, we think it appropriate to hold that the said agreement would be valid agreement for the purpose of implementation of the scheme. But at the same time, we also grant an opportunity to Kamgar Union to enter into an agreement with the same terms which has already been entered into by the other Mazdoor Panchayat Union and this may be done within a period of four weeks from today and if such an agreement is entered into within this period then this will be in accordance with the terms of the scheme itself. If, however, Kamgar Union does not enter into any agreement within four weeks from today then they cannot complain of other union having already entered into the terms with the Company and the individual members of the Union those who are interested in abiding by the agreement already entered into by the other Union can do so on their own and this should be also in accordance with the scheme that has been approved by this Court."
(3.) Thereafter a review petition was filed questioning the correctness of this order. However, that review petition stood dismissed.;