S.J.MUKHOPADHAYA, J. - (1.) THE petitioners have preferred this writ petition against the Award dated 12th August, 1993 pronounced on 1st October, 1993 in Reference Case No.3/85, whereby and where under, the learned Presiding Officer, Industrial Tribunal Ranchi while held the termination of services of petitioners illegal instead of reinstatement with full wages, allowed compensation amount of Rs. 15,000/ -, Rs. 12,000/ - and Rs. 10,000/ - respectively to each petitioner.
(2.) ACCORDING to the petitioners, they along with Respondents 3 to 14 were employed in the Management of 2nd Respondent, Jamshedpur Notified Area Committee, Jamshedpur (hereinafter referred to as the Notified Area Committee). Their services were terminated w.e.f. 1st of March 1981. The Government of Bihar from its Labour, Employment and Training Department made reference to the Tribunal vide Notification No. IV/D2 -19035/84 -L & E -497 dated 14th April, 1985 to give an adjudication to the effect: "Whether the retrenchment and termination of services of 19 employees (list enclosed) of Cattle Squad Department by the Management from 1st March, 1981 is proper and justified? If not, what relief these workers are entitled to? The Reference was answered in favour of the workmen, against the Management -Notified Area Committee, vide Award dated 23rd March, 1988 in Reference Case No. 3/85. The Management -Notified Area Committee challenged the Award dated 23rd March 1988 before the Ranchi Bench of Patna High Court in C.W.J.C. No. 1854 of 1988(R).
(3.) A Bench of Patna High Court Ranchi Bench by its judgment dated 26th March 1991 set aside the Award and remitted the case to reconsider the matter to the extent mentioned in the judgment.;