THE PRESIDENT Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) The petitioner is before this court assailing the award dated 21.11.2011 passed in C.R. No.84/2001 by the Central Government Industrial Tribunal/ Labour Court, Bangalore ('CGIT' for short).

(2.) The petitioner herein representing the employees in respect of whom the issue was raised seeking regularization of their services, at the first instance approached the Central Administrative Tribunal. Considering the issue relating to the claim as made was by the 139 workers, the matter was ultimately taken up under the provisions of the Industrial Disputes Act and the conciliation having failed, the dispute was referred to the CGIT. The dispute that was referred for consideration reads as under; "whether the action of the General Manager, BSNL, Telecom District, Dakshina Kannada, Mangalore in stopping 139 workers whose names are furnished in Annexure 'G' from work without complying with the provision of law after extracting work for years together during 1992 to 1996 is justified If not to what relief the said workmen are entitled?"

(3.) The respondent herein being notified had filed the objection statement disputing the claim putforth by the petitioner and in that light, the CGIT had recorded the evidence of the parties and through the award dated 21.11.2011 has rejected the claim of the petitioner. The petitioner therefore claiming to be aggrieved by the same is before this court. The respondent has filed the objection statement seeking to sustain the award passed by the Labour Court.