APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the parties.
(2.) The reference was made by the Central Government, Ministry of labour by order dated 28.5.2008 in the following terms:- "(i) Whether the action of the management of Mandman Colliery of M/s ECL in not providing dependent employment to Shri Dilip Chouhan against Late Lachhman Chouhan S/ Loader under the provision of NCWA is justified and legal? (ii) To what relief is the claimant entitled?" The same has been answered against the petitioner by the learned Presiding Officer, Central Government Industrial Tribunal No.1, Dhanbad in Reference No. 23 of 2008 vide award dated 12.2.2016, impugned herein.
(3.) The workman, Late Lachhman Chouhan S/Loader admittedly died on 20.12.1986. Though petitioner claims to have made application on 29.9.1989 but the industrial dispute was raised through reference in the year 2008, almost 19 years thereafter.;