S. N.Pathak, J. - (1.) In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.
(2.) The petitioner has approached this Court with a prayer for quashing the impugned Award dated 25.04.2014 (Annexure-12) passed by the Presiding Officer, Central Government of Industrial Tribunal No.1, Dhanbad in Reference No. 96 of 1998, whereby and whereunder the learned Tribunal erroneously directed the enrolment of the name of the workman at the bottom of Category-II.
(3.) Heard learned counsel for the petitioner as well as learned counsel for the respondent.;