- (1.) THESE two appeals arise out of the common judgment dated 2.5.2001, passed by the learned single Judge, in CWJC Nos. 423 and 451 of 2001, whereby those two writ applications were dismissed and the common award dated 23.9.1996 passed in Reference Case No. 134 and 135 of 1993 was not interfered with.
(2.) THE following disputes were referred in exercise of its power under Section 10(1)(d) of the Industrial Disputes Act, 1947 by the Government of India, Ministry of Labour to the Central Government Industrial Tribunal No. 2 at Dhanbad for adjudication, at the instance of the Bihar Mines Lal Jhanda Mazdoor Union : - - 'Whether the demand of Bihar Mines Lal Jhanda Mazdoor Union for employment of Sri Binay Kumar Singh and 21 others (as per list enclosed) on the roll of Balihari Colliery of M/s. BCCL is justified? If not, to what relief they are entitled?' 'Whether the demand of Bihar Mines Lal Jhanda Mazdoor Union for employment of Shri Anil Kr. and 22 others (as per list enclosed) on the roll of Balihari Colliery of M/s. BCCL is justified? If so, to what relief they are entitled?' Reference Case Nos. 134 and 135 of 1993 respectively were registered before the tribunal, wherein a common award dated 3rd September, 1996 was passed directing, the management of Balihari Colliery of M/s. BCCL to regularize the concerned workmen phase wise in category 1.
(3.) THE employers in relation to the management of Balihari Colliery of M/s. BCCL filed CWJC Nos. 423 and 451 of 1997 (R) in this Court against the aforesaid common award, which were heard by the learned single Judge together and disposed of by the impugned common judgment dated 2nd May. 2001.;