- (1.) Both the applications are heard together and dispose of by this order.
(2.) In both the cases, petitioners have prayed for quashing the order dated 25.11.2014, passed by Chief Judicial Magistrate, Bokaro in I.D. Case No. 01 of 2007, whereby and whereunder, he took cognizance against the petitioners under Section 29 of the Industrial Disputes Act for non implementation of the award given by the Labour Court Bokaro in Reference Case No. 12 of 1987.
(3.) It appears that in the year 1983 an industrial dispute arose in between the management of Bokaro Steel Plant and its workman namely R. K. Prasad. Ultimately the matter referred to the Labour Court for adjudication vide Reference Case No. 12 of 1987. The Labour Court after adjudicating the dispute had given its award on 10.01.1994. Operative part of the award runs as follows:- Thus, from the above discussion it is manifest that the management has signally failed to justify its action taken in regard to stopping two annual increments of workman with cumulative effect by cogent, convincing and satisfactory evidence. The action of management is highly improper and unjustified and the workman is entitled to get all his benefits restored with retrospective effect. The management is directed to restore all the benefits to the workman of which he has been deprive with retrospective effect. This is my AWARD.;