Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the petitioner and respondent-workmen.
(2.) Impugned Award dated 27.02.2015 (Annexure- 5) passed in Reference Case No. 74/2005 by the learned Central Government Industrial Tribunal No. 1, Dhanbad has answered the Reference in favour of the 21 workmen by holding that their termination was totally illegal. They may be allowed to continue in the job without any back wages against the regular post.
(3.) Petitioner Food Corporation of India is a Statutory body constituted under F.C.I Act of 1964. The reference made by the Central Government, Ministry of Labour was in the following terms:- "Whether the action of the management of Food Corporation of India in terminating the service of workmen Sh. Deepak Kumar and other (list enclosed) w.e.f. 01.09.95 and 01.10.96 instead of regularizing their service is legal and justified. If not, to what relief the workman is entitled.?";