- (1.) The petitioner Telco Convoy Drivers Mazdoor Sangh has filed this writ application praying for issuance of writ in the nature of certiorari for quashing the award dated July 31, 1991 made by respondent No. 1, the Presiding Officer, Industrial Tribunal, Ranchi in Reference Case No. 12/1989, whereby he has answered the term of reference in negative and held that there is no relationship of master and servant between the convoy drivers and the respondent No. 2, Tata Engineering and Locomotive Company Ltd., Jamshedpur (in short Telco).
(2.) It appears that the Government of Bihar in the Department of Labour, Employment and Training notification dated June 27, 1989 referred the following dispute between the management of Telco and the workmen represented by the petitioner to the Industrial Tribunal, Ranchi for adjudication: "Whether the relationship of employer and employee exists between TELCO Ltd., Jamshedpur and Convoy Drivers? If so, whether they are entitled to be made permanent employees of TELCO?"
(3.) Both the petitioner and the management filed their respective written statements and rejoinder thereof before the Tribunal.;