S.J.MUKHOPADHAYA, J. - (1.) THE petitioner Management of Dugda Coal Washery of M/s. Bharat Coking Coal Ltd. (BCCL, for short) being not satisfied with the award dated 26th February, 1993, passed by the learned Presiding Officer, Central Industrial Tribunal No. 2, Dhanbad in Reference No. 93 of 1991 has challenged the award.
(2.) THE learned Presiding Officer answered the reference in favour of the workmen and held that 19 workmen out of 21 in question are entitled for regulariza -tion and directed the Management of M/s. BCCL accordingly. The Government of India, Ministry of Labour, in exercise of powers conferred under Section 10(1)(d) of the I.D. Act, 1947 referred the following disputes for adjudication vide order No. L -2001/2336/90 -I.R. (Coal I) dated 8th April, 1991. "Whether the 21 persons indicated in the annexure who were employed through contractors are workmen of the management of Dugda Coal Washery of M/s. BCCL and whether the claim for their departmentalization and regularization in service with the said management is justified? If so, to what relief the concerned workmen are entitled to -
(3.) THE name of 21 workmen were shown in the annexure to the reference.;