N.N.TIWARI, J. - (1.) IN this writ petition, the petitioners have prayed for quashing the award dated 31st October, 2006 passed in Reference Case No. 4 of 2003 by the Presiding Officer, Labour Court, Ranchi, where the petitioners' termination has been held justified. The award has been upheld merely on the ground that the learned Presiding Officer has not considered the evidences and materials on record in right perspective and has arbitrarily come to the finding that the termination of the concerned workmen was justified.
(2.) IT has been stated that the concerned workmen were engaged as daily rated muster roll workers and were posted in Electric Supply Sub Division of Purnea and Bhagalpur. Since the place of posting was far away from their home district, they had made representations and considering the same, were transferred to Daltonganj and Garhwa, respectively. Subsequently, the services of the petitioners were terminated. They preferred writ petition, being CWJC No. 2284 of 1992 (R), which was allowed, directing the Management to regularizing the services of the petitioners. The respondent - Board, thereafter, preferred Letters Patent Appeal, being L.P.A. No. 302 of 1995. In the said appeal, the order of the learned Single Judge was set aside, giving liberty to the workmen to raise industrial dispute and seek relief in accordance with law.
(3.) IN view of the order passed in the appeal, the termination order was given effect to by the respondent -Board vide order dated 8th October, 1996.;