D.G.R. Patnaik, J. - (1.) HEARD the learned Counsel for the parties.
(2.) THE petitioner, in this writ application, has prayed for issuance of a writ/direction commanding upon the Respondent Nos. 1 to 4 not to give effect to the Tender Notice No. RMD/C/CC/04 of 2005 -06, dated 14.11.2005 (Annexure -4), whereby the Respondents -S.A.l.L. has invited Tenders from the interested parties for executing specific jobs, mentioned in the Tender notice. The ground on which the petitioner has challenged the Tender Notice is that the same has been issued even during the pendency of the Reference Case No. 84 of 2003, pending before the Central Government Industrial Tribunal -cum -Labour Court No. 2, Dhanbad for adjudication of the dispute, which was raised by the workmen on the Management's refusal to regularize their services.
(3.) LEARNED Counsel for the petitioner would submit that the concerned workmen, who are represented by the petitioner's Union, have been working under the private contractor for executing permanent nature of work under the Management of the Respondent - S.A.I.L. and they had staked their claim for their regularization in service under the Management of the Respondents - S.A.I.L. Learned Counsel informs further that a Notification was issued by the Central Government under the Contract Labour Act, prohibiting the engagement of the Contract Labour in the Mines Premises of the S.A.I.L. and yet by the impugned Notice, the Respondents have declared their intentions to engage the contractors for executing certain works in the same Mines Premises.;