R.K.MERATHIA, J. - (1.) HEARD .
(2.) THE petitioner has challenged the undated award pronounced in the month of August, 1996, by Presiding Officer, Central Government Industrial Tribunal (No. 2), Dhanbad, in Reference Case No. 153 of 1993, on the following reference: Whether the demand of Dalit Mazdoor Sangh for employment of the dependents of Smt. Pancha Kamin, Dhrupalia Kamin, Mana Kamin, Baishakshi Kamin, Bali Kamin, Phulmani Kamin and Dugenija Kamin and also for employment of S/Shir Ramphal Turi, Meghu Turi, Barho Bhuiya, Putu Munda and Mantu Bouri is justified? If so, to what relief the workmen are entitled? The case of the Union inter alia was that on 30.6.1975, the Management stopped the concerned workmen from the work abruptly and illegally. The Management agreed to provide employment to those workmen who had put seventy - five days attendance during any of the calendar year between 1973 -1976, pursuant to which, the concerned workmen represented before the Management but no employment was provided and thus industrial dispute was raised.
(3.) THE stand of the Management inter alia was that the concerned workmen did not work under the Management and the same will be clear from the fact that their names were not available in the records of the Company.;