- (1.) HEARD the learned counsel for the parties.
(2.) THE petitioner, in this writ application, is the Management of the Govindpur Colliery of M/s B.C.C.L., Dhanbad. Challenge, in this writ application, is to the Award passed by the Central Government Industrial Tribunal No.2, Dhanbad in Reference Case No. 153 of 1998, whereby and where under the Tribunal has answered the reference in favour of the Respondent -workmen.
(3.) THE facts of the petitioner's case in brief is stated as under: - The petitioner's mother was in employment of the Respondent -B.C.C.L. in the Govindpur Colliery. She died in the month of September, 1984. Within one year after her death, the petitioner filed an application before the concerned authorities of the Respondents, praying for grant of compassionate appointment under the terms of the N.C.WA The application was considered and the petitioner was called upon to furnish certain relevant documents in order to assess his eligibility. It appears, however, that the matter remained inconclusive for some time and later, as per the stand taken by the Management, when the petitioner did not respond with the relevant documents, the Issue was closed.;