MANAGEMENT OF RANCHI ELECTRICITY SUPPLY CO LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ applications, with the consent of the parties, were heard together and are being disposed of by this common judgment.

(2.) In C. W. J. C. No. 366 of 1981 an award dated 25-9-1980 passed by the respondent No. 2 as contained in Annexure 4 is under challenge whereas in C. W. J. C. No. 98, of 1981 an award dated 17-1-1981 passed by respondent No. 2 as contained in Annexure 4 to the writ application is under challenge.

(3.) Both these writ applications arise out of a references made by the State Government in exercise of its power conferred upon it under Section 10(1) of the Industrial Disputes Act, 1947 whereby and whereunder a reference was made 1 or adjudication of the respondent No. 2 as to whether the orders of retrenchment/dismissal passed as against the concerned workmen of the petitioner-company were legal and valid or not.