S.J. MUKHOPADHAYA, M.Y. EQBAL, JJ. - (1.) This appeal has been preferred by the appellant against the judgment and order dated September 30, 2003, passed in C.W.J.C. No. 3119 of 1996R, whereby and where under, the learned single Judge while dismissing the writ petition, as was preferred by the appellant, observed that the findings, arrived at by the Industrial Tribunal, Ranchi, being based on appreciation of evidence and there being nothing on record to suggest that any part of the findings is beyond the record, can not be interfered with and thereby the High Court cannot substitute its findings, on the question of fact, arrived at by the learned Tribunal, under its writ jurisdiction.
(2.) Brief facts of the case are that at the instance of the workmen, following reference was made by the competent Government vide Notification No 3/D 1-18038/92 L&E-778 dated July 15, 1992: "Whether the following temporary workmen of Chandrapura Thermal Power Station engaged on daily wages should be regularized. If not, what relief they are entitled to?" KN15100501.htm
(3.) Learned Presiding Officer, Industrial Tribunal, Ranchi, having heard the parties and on appreciation of oral and documentary evidence, adduced and produced on behalf of the parties, held as follows and passed the award on April 20, 1996 in Reference Case No. 7 of 1992: "28. I am of the considered opinion that the concerned eight workmen, namely, A.K. Dey, Jagarnanath Karmakar, Dukhan Singh, R.A. Tiwary, Ms. Sita, Narayan Giri, Aklu Manjhi and Gulam Hansda, are entitled for their employment against Class III post at least w. e.f. May 1, 1988 and from that date they shall be entitled for their emoluments and other facilities which are being availed by the employees of Class III post minus the monetary benefits which would have been availed by them from May 1, 1988. It is hereby directed that the management shall implement the Award within three months from the date of pronouncement of the Award failing which the concerned eight workmen shall be entitled to 12% interest P. A. on the amount concerned from May 1, 1988. 29. This is my Award.";