- (1.) The present petition has been preferred against the award passed by the Presiding Officer, Labour Court, Bokaro Steel City, Bokaro dated 20th February, 2004 in Reference Case No. 13 of 1991, whereby, it has been held that the workmen, namely, Manshu Chandra Tuddu, Bikas Chandra Ojha and Ram Nath Tiwari, represented through the present Petitioner, are not entitled to any relief and the reference was accordingly answered. Thus, the services of the workmen, represented by the present Petitioner, which were terminated by the Respondent-Management has been held as valid one.
(2.) Learned Counsel for the Petitioner submitted that two of the aforesaid workmen, namely, Bikash Chandra Ojha and Ram Nath Tiwary, were appointed as Tax Daroga vide order dated 21st June, 1986 (Annexure 1 to the memo of petition) whereas Manshu Chandra Tudu was appointed on 16th August, 1986. Thereafter, the services of the aforesaid three workmen were terminated with effect from 30th January, 1988 on the ground that only one post of Tax Daroga was sanctioned by the Government, which was already being held by one Pradeep Kumar.
(3.) Thereafter, the Petitioner raised an industrial dispute, which was referred under Section 10 of the Industrial Disputes Act, to the Labour Court, Bokaro Steel City.;