- (1.) BOTH these appeals have been preferred by the Bihar State Financial Corporation (hereinafter to be referred as 'Corporation') against the common judgment dated 23rd September, 2002 passed by the learned Single Judge in C.W.J.C. No. 2619 of 1999R and C.W.J.C. No. 2651 of 1999(R), whereby and whereunder the learned Single Judge while dismissed both the writ petitions preferred by the Corporation, affirmed the common Award dated 24th November, 1998 passed by the Presiding Officer, Labour Court, Ranchi, in Reference Case Nos. 2 of 1996 and 5 of 1996. By the aforesaid common Award dated 24th November, 1998 the Labour Court answered the reference in favour of the workmen respondents, holding their orders of termination illegal.
(2.) THE Governor of Bihar vide notification no. 4/02 -10016/96 LE&T 301 dated 2nd March, 1996 made the following terms of reference for adjudicatiol1 by the Labour Court, Ranchi, in respect to Sri Nelson Lucas Barla: "Whether the termination of services of Sri Nelson Lucas Barla, daily wages peon, Bihar State Financial Corporation, Main Road, Ranchi, is proper? If not what relief the workman is entitled to - By another notification no. 4/D219023/96 L&T 0016/96 L&E -312 dated 23rd March, 1996 the Governor of Bihar made the following terms of reference to Labour Court, Ranchi, for adjudication in respect to Sri Naurung Ram: "Whether the termination of services of Sri Naurang Ram daily wages workman of M/s Bihar State Financial Corporation, unit Main Road, Ranchi is proper? If not what relief the workman is entitled to -
(3.) THE aforesaid two references were registered as Reference Case No. 2 of 1996 (in respect to Sri Nelson Lucas Barla) and Reference Case No. 5 of 1996 (in respect to Naurang Ram).;