- (1.) This appeal has been preferred by M/s. Bharat Coking Coal Limited (hereinafter referred to as the 'BCCL') against the order of the learned Single Judge dated 18.7.2002, passed in CWJC No. 2775 of 2000(R), whereby Reference No. 32 of 1998 dated 30.6.1998, made by the Central Government was not interfered with.
(2.) It is not in dispute that some time in the year 1973 certain lands belonging to private persons were acquired by M/s. BCCL on payment of consideration amount. Subsequently in the year 1978 a circular was issued, whereby those persons, whose 2 acres agricultural land or 3 acres non-agricultural lands were acquired by M/s, BCCL, were entitled to get employment of one person by way of compensation, besides the consideration amount.
(3.) Jharkhand Colliery Sharmik Union, a trade Union registered under the Act, in the year 1996, raised an Industrial dispute on behalf of those land-owners, whose lands were acquired by M/s. BCCL in the year 1973 and the Central Government being the appropriate Government, referred the following dispute for adjudication to the Presiding Officer, Labour Court, Central Government Industrial Tribunal No. 1, Dhanbad, under Section 10 of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act'). "Whether the demand of the Union for the employment of land losers as per the enclosed annexure by the management of M/s BCCL is justified ? If so, to what relief are these persons entitled ?;