- (1.) After hearing the learned counsel for the parties we think that this is a fit case where the Central Government should refer to the Industrial Tribunal for adjudication the following questions:- 1. Whether, in law, the petitioners and the 48 workmen whose services have been terminated are employees of the Indian Oil Corporation Mathura Refinery Project, Mathura? 2. Whether the termination of the services of 48 workmen was justified? and 3. To what relief are the workmen entitled?
(2.) The Central Government is directed to refer these questions to the Industrial Tribunal for adjudication within two months from today. The Tribunal to which these questions are referred will decide the dispute within four months thereafter. Until the disposal of the dispute by the Industrial Tribunal, status quo will be maintained and the services of the petitioners will not be terminated. The Writ Petition is disposed of accordingly. There is no order as to costs.;