- (1.) This is an appeal from a judgment and order dated 11th July, 2005 in a writ application W.P. No. 1841 (W) of 2000, Eastern Coalfields Limited v. Union of India and others. By this judgment and order the award dated 1st December, 1988 passed by the Central Government Industrial Tribunal, Asansol in reference No.4 of 1989 was affirmed.
(2.) Hence, this appeal.
(3.) The issues involved are very short. But, proceedings emanating from the dispute have spread over three decades.;