- (1.) Delay condoned. Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) The respondents workmen worked with the appellant as casual labourers on daily wages during the year 1984-85. Due to non-availability of work, their services were terminated in the year 1986. No notice or retrenchment compensation was given to them before terminating their services. After about five years, they raised an industrial dispute in the year 1991. The appropriate Government referred the dispute to the Labour Court for adjudication. The Labour Court vide its award dated 27.5.2005 ordered reinstatement of the respondents-workmen on the same post which they were holding at the time of their termination.;