Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The Management Petitioner has preferred this writ petition being aggrieved by Award dated 17th January, 2001 (pronounced on 25th January, 2002) (Annexure-8) in Reference Case no. 15 of 1998 by learned Presiding Officer, Labour Court, Bokaro Steel City. The learned Labour Court has by the impugned Award held the reference as maintainable and the action of the management not to regularize the services of the concerned workmen is not justified. It has accordingly held that the concerned workmen are entitled for regularization of their services from 26th May, 1995 (the date of submission of statement of demand) with all back wages and consequential benefits.
(3.) The Government of Bihar vide its notification dated 21st July, 1998 made the following reference for adjudication before learned Labour Court, Bokaro Steel City: whether not to regularize the service of the Football Players: 1) Shri Mahendra Rana, 2) Habibulla 3) Ravi Kumar 4) Anil Kumar 5) Sanjiv Kumar 6) Sunil Kr. 7) Rohit Mukherjee 8) Paban 9) Ram Bahadur 10) Lal Bahadur and 11) Rajesh Kumar of Bokaro Steel Plant, Bokaro Steel City by the Management is justified If not what relief the players are entitled to ;