- (1.)Heard learned Advocates appearing for the parties.
(2.)In the instant writ application, the petitioner has assailed the award dated 18.9.2001, passed by Sri B. P. Sharma, Presiding Officer, Central Government Industrial Tribunal at Kolkata in connection with Reference No. 16/85 whereby and whereunder reference was answered against the petitioner by holding that the petitioners being contractor's workers were not entitled to the relief of listing their names in the direct roll of the company and thereby to have regularisation of their services as direct employees of the organisation.
(3.)By order No. L-19012(65)/84-D.IV(B) dated 10.5.85, the Central Government in exercise of its power under sections 10(1)(d) and (2A) of the Industrial Disputes Act, 1947, referred the following dispute to the Tribunal for adjudication:
"Whether the Management of Dhomomain Colliery under Sitarampur Area of Bastern Coalfields Ltd., P.O. Sitarampur (Burdwan) was justified in not taking the workers shown in the Annexure in their direct roll from the date they are working as such? If not, to what relief the workers are entitled and from what date?"

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