TAPEN SEN, J. - (1.) Heard Mr. Rajiv Ranjan, learned counsel appearing for the petitioner and Mr. S.B. Gadodia, senior advocate, appearing for the Respondent No. 2 and with their consent this writ petition is being disposed off at this stage.
(2.) The writ petitioner has prayed for quashing the Award dated March 15, 2001 passed by the Presiding Officer, Labour Court, Bokaro Steel City in Reference Case No. 06/1995, whereby and whereunder he has held that there is a relationship of employer and employee between the Management of Bokaro Steel Plant and the concerned workman. He has also held that the action of the Management in not regularising the services of the said concerned workman is improper and unjustified and that he is entitled to regularisation of his services together with all benefits and consequently, a prayer has been made for issuance of a direction upon the Management to implement the Award within a period of two months from the date of pronouncement.
(3.) According to the Management (the Petitioner), the concerned workman was appointed by the "Bokaro Steel Sports and Recreation Council" in 1985 and that this Council is an autonomous body and it has its own funds and grants which are given by the Bokaro Steel Pant. It has its own Rules and Regulations and is run by the Managing Committee which is constituted/reconstituted by the Managing Director of the Steel Authority of India Limited/Bokaro Steel Plant who nominates the employee in the Bokaro Steel Plant. According to them, the concerned workman was being paid wages from the funds of the Council (i. e. Bokaro Steel Sports and Recreation Council) and his attendance was being taken on separate sheet and no letter of appointment was given to him. In that view of the matter, according to the petitioner, the concerned workman is a "workman" of the said Council and he has no concern with the Bokaro Steel Plant and, therefore, is not entitled to any relief whatsoever.;