- (1.) Award dated 28.02.2004 in Reference Case No. 1 of 1998 was challenged in W.P.(L) No. 5729 of 2005 by the appellantwrit petitioner (hereinafter referred to as petitioner). Aggrieved of dismissal of the writ petition the petitionerM/s Heavy Engineering Corporation Limited (in short HEC) has preferred the present Letters Patent Appeal.
(2.) During pendency of the Letters Patent Appeal, the Court was informed by the petitioner that a joint agreement has been signed between the Management of M/s Heavy Engineering Corporation Limited and Hatia Project Workers Union, which is the new union recognized by the petitionercompany. The Court issued notice to Hatia Project Workers Union, which appeared in the present proceeding through Sri O. P. Tiwari, the learned counsel. Order dated 01.05.2012 indicates that individual workmen who signed the agreement dated 24.08.2009 were required to file their individual affidavits stating whether they want to challenge the agreement dated 24.08.2009 or to take benefits under the said agreement; the remaining workmen were also permitted to submit their affidavits on the aforesaid lines.
(3.) Heard.;