- (1.) Heard the learned Counsel for the parties.
(2.) Challenge, in this writ application, is to the Award dated- 30th March, 2003 (Annexure-4) of the Presiding Officer, Industrial Tribunal, Ranchi, passed in Reference Case No. 12 of 1994, whereby the Tribunal has answered the Reference in favour of the workmen and against the petitioner/Management.
(3.) The reference of the dispute for adjudication, as made before the Industrial Tribunal, was in the following terms: Whether there establishes relationship of Employer and Employees between Bokaro Steel Plant and Sri R.H. Giri and 58 other labours mentioned in Schedule? If so, whether to prevent them from operational work of coke-oven battery which they were doing from 1.10.1992 is proper? If not, what relief they are entitled to?;