- (1.) Heard Mr. Anoop Kumar Mehta, learned counsel appearing for the petitioner. No one appears on behalf of the respondents.
(2.) In this writ application, the prayer of the petitioner is for quashing of the award dated 07.08.2000 passed by the learned Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad in Reference Case No. 13/1993, by which the reference has been answered in favour of the concerned workman and it was held that the action of the management in denying employment to Keso Mahato younger brother of late Ram Nath Mahato is not justified and accordingly it was directed that employment be provided to the said workman.
(3.) It is the case of the workmen that late Ram Nath Mahato was working in a permanent capacity as an Electrical Helper in Sudamdhi Project under Sudamdih Area of M/s B.C.C.L. During employment late Ram Nath Mahato fell sick and was referred to Central Hospital, Dhanbad for treatment and after examination he was detected to be suffering from Tuberculosis and was subsequently referred to Ram Krishna Mission Tuberculosis Sanotorium, Ranchi for treatment. After treatment which continued till 27.02.1984, he was declared fit to resume duties on surface and do such work which does not involve severe physical strain.;