APARESH KUMAR SINGH, J. - (1.) Heard learned counsel for the petitioner and Respondents-workman.
(2.) The impugned Award dated 23rd August, 2002 passed by Central Government Industrial Tribunal no. 1 in Reference Case no. 118 of 1991 (Annexure 3) is to the effect that the concerned lady, Smt. Chotani Bhuini, Ex-casual Wagon Loader has dependent son and the management was not justified in not providing employment to the dependent son of the lady in pursuance of bipartite settlement dated 20th May, 1981. The management was directed to provide employment to the dependent son of the concerned lady in terms of the said settlement within 30 days from the date of publication of Award.
(3.) The impugned Award answers the reference made by the Central Government vide notification dated 31st October, 1991 in the following terms: "Whether Smt. Chotani Bhuini, Ex-Casual Wagon Loader of Benedih has a dependent son and whether management of Benedih colliery in Block-II Area of M/s. Bharat Coking Coal Limited is justified in not providing employment to the dependent son of Smt. Chatni Bhuini in pursuance of bipartite settlement dated 20.5.81? If so, to what relief the workman is entitled to ?" ;