R.K.MERATHIA, J. - (1.) PETITIONER -Management has prayed for quashing the award dated 7.8.1997 passed by the Central Government Industrial Tribunal No. 1, Dhanbad (respondent No. 1) in Reference No. 183 of 1989, directing regularisation of 125 persons/concerned workmen in Category I with effect from 1.10.1998 with 40% of full back wages and other benefits.
(2.) THE following dispute was referred for adjudication vide reference letter dated 24.11.1989: Whether the action of the management of Kuju Area of C.C. Ltd. P.O. Kuju, Dist. Hazaribagh by not making payment of wages and other benefits (including regularisation) as per NCWA III to S/Shri Raghunandan Mahto and 124 other workmen as mentioned In Annxure is legal and justified? If not, to what relief the concerned workmen are entitled. Admittedly the concerned workmen were engaged for supplying drinking water in the residence of the employees and in the offices of the management on piece rate basis, due to water scarcity in absence of adequate water supply system.
(3.) THE case of the Union in short is that the workmen were working directly under the management. To prove this, the Union produced water supply registers signed by the employees of the management. 1 It was further said that the workmen worked for more than 240 days.;