APARESH KUMAR SINGH,J. - (1.) Heard counsel for the parties.
(2.) Reference was made to the Central Government Industrial Tribunal (No. 2) at Dhanbad by the Ministry of Labour, Government of India under section 10(1)(d) of Industrial Disputes Act, 1947 for adjudication of industrial dispute in the following manner: How far the denial of regularization of 167(Annexure) A.CG-17 workers by the General Manager, Telecommunication Department, Ranchi is proper and justified? If not, to what extent the workmen are entitled for any other relief?
(3.) Learned Central Government Industrial Tribunal (No. 2) at Dhanbad, by the impugned Award dated 21.07.2011 passed in Reference No. 100/1998, has inter-alia held as follows: "Except the aforesaid 22 workmen, none of the other 145 workmen named in the schedule has completed 240 days attendance in any calendar year, so whose regularisation was justly refused by the management, therefore the aforesaid 145 workmen are not entitled to any relief. But the denial of the management to the aforesaid 22 workmen for their regularisation was though legally justified yet in view of their services under the management for more than 240 days in the respective calendar year 1993 and 1994 concerned, the aforesaid 22 workmen's regularisation may be considered by the management against the sanctioned post if filled up through public employment as per the rules." ;