- (1.) Heard learned counsel for the parties.
(2.) The writ petitioner-management is aggrieved by the Award dated 20th March, 2011 delivered in Reference Case No. 101 of 1991 by Central Government Industrial Tribunal No. 1, Dhanbad, whereby while answering the reference it has held that the workmen named in the list enclosed with the reference are entitled to regularization as permanent employees of Madhuban Washery Project of M/s. B.C.C.L Ltd. in Category-I General Mazdoor. The management was directed to implement the Award within 30 days from the date of its publication.
(3.) The Central Government, Ministry of Labour, vide Notification dated 11th October, 1991, in exercise of powers conferred under Section 10(1)(d) and sub-Section (2A) of the Industrial Disputes Act, 1947, had referred the following dispute for adjudication to this Tribunal: " Whether the management of Madhuban Washery Project of M/s. BCCL is justified in not according regularization with proper categorization and corresponding wage payment as per NCWA-IV to the following 14 workmen employed through sub- contractor, M/s. Ratan Engineering Works ? If not, to what relief are the workmen entitled?" 1) Shri Arjun Mahto; 2) Shri Jugal Mahato; 3) Shri Madan Mahato; 4) Shri Suresh Prasad; 5) Shri Dwarika Prasad; 6) Shri Ramdev Prashad; 7) Shri Gouri Shankar Saw; 8) Shri Ramji Saw; 9) Shri Mahednra Singh; 10) Shri Mathur Mondal; 11)Shri Kisun Mahato 12) Shri Jiten Mahato; 13) Shri Aghru Mahato 14) Md. Sirajuddin Ansari.;