S.J.MUKHOPADHAYA,J. - (1.) This application has been preferred by the petitioner Management of HEC Ltd. against the award dated 22nd August, 1994 passed by the learned Industrial Tribunal, Ranchi in Reference Case No. 5/92, so far as it relates to observations and directions, as contained in Paragraph 22 of the award.
(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one. Admittedly, a reference was initially made at the instance of 3rd respondent, vide Notification dated 17th December, 1975 for adjudication of the following issues : "Whether not to give pay scale of Rs. 150 -240/ - and further promotions after re -orientation training to 14 workmen mentioned in the schedule 'A' like other workmen is proper? If not, what pay scale and promotion and from which date these workmen are entitled to? It was registered as Reference Case No. 20/75 and answered against the workmen. The workmen Nawal Kishore Singh and others thereafter moved Ranchi Bench of this Court in CWJC No. 436/ 79(R) against the award given on 20th December, 1978 wherein the Court upheld the award, vide judgment dated 10th October, 1985. Similar decision was given in CWJC No. 556 of 1979(R), in the case of Nawal Kishore Singh and others, as given vide judgment dated 5th May, 1987.
(3.) IT appears that the 3rd respondent again moved for reference for somewhat similar issue, namely, "whether not to give pay scale of R.s. 150 -240/ - and further promotions after re -orientation training to 14 workmen mentioned in the schedule 'A' like other workmen is proper? If not, what pay scale and promotion and from which date these workmen are entitled to -;