Rajesh Kumar, j. - (1.) By Court Heard learned counsel for the petitioner. Nobody appears on behalf of the respondent in spite of valid service of notice.
(2.) It appears that Union has raised an Industrial Dispute for regularization of 108 workmen, which has been referred as Ref. No. 123 of 1995.
(3.) Terms of Reference is as follows: SCHEDULE "Whether the demand of the Union for regularisation by the management of Simla Bahal Colliery under Balgora Area of M/s. BCCL of Shri Gopal Saran Singh and 107 other workers (as per list enclosed) is justified? If so, to what relief the concerned workman are entitled?" ;