A.M.SHAFFIQUE,J. - (1.)This appeal is filed by the petitioner in WP(C) No. 11891/2020 challenging judgment dated 17/6/2020 of the learned Single Judge. The writ petition has been filed challenging an award passed by the Industrial Tribunal, Idukki in ID No.5/2015. By virtue of the said award, a reference was answered, inter alia holding that there was denial of employment to the workman and the management was directed to reinstate him in service with continuity of service and 50% backwages.
(2.)The short facts of the case would disclose that the workman was employed as an Assistant Photographer w.e.f. 1/9/1984, was promoted as Photographer on 9/1/1986 and Chief Photographer on 1/8/2002. He was transferred to Mumbai on 1/8/2011, which came to be challenged by him by initiating ID No.28/2012. It was found that his transfer was not justifiable and he was directed to be reinstated with 50% backwages and continuity of service. Subsequently he was reinstated in service and he was again transferred to Delhi. He worked at Delhi for some time and thereafter he had to come back. Disciplinary action was initiated against him alleging unauthorized absence from duty from 19/6/2014, but the said action was not continued. Alleging denial of employment, he sought for conciliation and since the matter was not resolved, the matter was placed before the Government and the Government as per order dated 25/4/2015 referred the following dispute for adjudication:-
"Whether the denial of employment to Sri.Saju George, Chief Photographer by the management of Mangalam Publications (India) Private limited, S.H.Mount P.O., Kottayam is justifiable? If not, what relief the workman is entitled to?".

(3.)The workman was represented by the union and after taking evidence in the matter, the Industrial Tribunal having come to the conclusion that there was denial of employment passed an award which is impugned before the learned Single Judge. The learned Single Judge did not interfere with the order passed by the Industrial Tribunal.