- (1.) AT the instance of Janta Mazdoor Sangh, Jharia, the Government of India in exercise of powers under Section 10(1)(d) of the Industrial Disputes Act, 1947, referred the following dispute for adjudication before the Central Government Industrial Tribunal No. II at Dhanbad : "Whether the action of the management of Bastacolla Colliery of M/s. Bharat Coking Coal Ltd. P.O. Jharia, district Dhanbad in dismissing Sri Rajendra Singh from the services of the Company w.e.f. 14.5.1989 is justified ? If not, to what relief the workman is entitled -
(2.) ON 10th May, 1999, the tribunal gave award In favour of Rajendra Singh to the effect that he was entitled to an order of reinstatement and that too with full back wages. The management was, therefore, directed to reinstate the concerned workman and pay full back wages. The employers in relation to the Bastacolla Colliery of M/s. Bharat Coking Coal Ltd. challenged the said award vide C.W.J.C. No. 2386 of 1999(R) in this Court, which was dismissed on 2\. 1.2001. Hence, present appeal has been preferred by them. While admitting this Appeal on 12.6.2002 this Court stayed operation of the impugned award.
(3.) INSPITE of valid service of appeal notice, the respondent No. 2, the workman represented by the Secretary, Janta Maz -door Sangh, did not appear to contest the Appeal.;