- (1.) The present writ petition has been filed for quashing the award dated 29.07.2008 passed by the Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad in Reference No. 149 of 2001, whereby the learned Tribunal has answered the reference against the petitioner and in favour of the management.
(2.) Heard the learned counsel for the parties.
(3.) The Ministry of Labour, Government of India in exercise of powers conferred under Section 10(1)(d) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act, 1947") referred the following dispute to the Tribunal for adjudication vide order no.L-20012/87/2001 C-1 dated 24.05.2001. The Schedule "Kya Messers Bharat Coking Coal Limited, Kustore Kshetra key prabandhtantra dwara Shri Suresh Paswan evam 98 anya karmkaron (suchi sanlagna hain) ko loader key rup mey niyamit na kiya jana tatha seva sey hata diya jana sahi, vidhiwat evam nyayochit hai? Yadi nahi to karmkar kis rahat key patra hain tatha kis tarikh se?" ;