- (1.) The present interlocutory application has been filed on behalf of the petitioner seeking stay of the further proceeding of Reference Case No. 03/2019, pending before the learned Industrial Tribunal, Ranchi.
(2.) The present writ petition has been filed seeking a declaration that the reference made pursuant to Notification No. 1592 dated 11.09.2019 (Annexure-1 to the writ petition) is unsustainable in the eye of law so far as the petitioner is concerned and upon such declaration, Notification No. 1592 dated 11.09.2019 may be quashed by reasons of which the reference has been made for adjudication of the industrial dispute to the learned Industrial Tribunal, Ranchi.
(3.) Learned Sr. counsel for the petitioner submits that the impugned notification dated 11.09.2019 has been issued by the Government of Jharkhand through the Department of Labour, Employment and Training by reasons of which the following terms of reference have been made to be adjudicated by the learned Industrial Tribunal, Ranchi. "1. Whether the relationship of Employer and Employee exists between Tata Motors Ltd., Jamshedpur and Convoy Drivers? 2. Whether the relationship of Employer and Employee exists between eleven transporters hired/contracted by M/s Tata Motors Ltd., Jamshedpur and Convoy Drivers? 3. Whether the relationship of Employer and Employee exists between T.T.C.A (Telco Transport Company's Association) and Convoy Drivers? 4. Whether making the demand of Minimum Wages for 24 hours by Convoy Drivers is justified? If not, what relief they are entitled to?";