AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE employer and management of Jamadoba colliery of M/s. Tata iron and Steel Company Limited has filed this writ petition challenging the Award dated 16.09.2002 notified on 12.10.2002, passed by the Central Government Industrial Tribunal No. 2, Dhanbad in Reference Case No. 135 of 1996, whereby, the Presiding Officer, answered the reference by holding that the demand of the concerned workman Samarendera Singh, ex -head clerk for his reinstatement, by the management of Jarnadoba colliey of M/s. Tata Iron and Steel company, is legal and justified and consequently, the workman is entitled to reinstatement in his original post with full backwages and other consequential benefits. The dispute which was referred for adjudication is as follows: Whether the demand of the Union for the reinstatement of Shri Samrendra Singh, Ex - Head Clerk by the management of Jarnadoba Colliery of M/s. TISCO is legal and justified/if so, to what relief is the workman entitled?
(3.) AS already mentioned above, the Reference was decided in favour of the workman by the Industrial Tribunal.;