RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Rajiv Ranjan, learned senior counsel for the petitioner. No one appears on behalf of the respondent nos. 2 and 3 in spite of valid service of notice.
(2.) In this writ application, the petitioner has prayed for quashing the award dated 28.09.2000 passed by the learned Presiding Officer, Industrial Tribunal, Ranchi in Reference Case No. 1 of 1987, whereby and whereunder although the reference has been answered in favour of the management but consequential relief has been granted to the workmen. The petitioner has also prayed for an appropriate writ to hold and declare the award dated 28.09.2000 in Reference Case No. 1 of 1987 as illegal and arbitrary and wholly beyond the scope and terms of reference.
(3.) In terms of the notification dated 14.11.1986 the Government of Bihar, Department of Labour Employment and Training, Patna had referred the following dispute for adjudication before the Industrial Tribunal, Ranchi. "(1) Whether the management is competent to increase the spread-over for the workmen deployed on key duty in the Stores Deptt. of Bokaro Steel Plant to 9-1/2 hours ? If not, what relief the concerned workmen are entitled to ? (2) Whether the workmen concerned are entitled to two day's compensatory holiday for every eight hours of extra work done." ;