- (1.) Leave granted.
(2.) After hearing counsel we are satisfied that it will be futile in this case to retain the order of reinstatement of respondent 2 since it is agreed that his superannuation date is 31/01/1983. We accordingly modify the award by deleting the portion of the award in regard to such reinstatement. Respondent 2 will be paid all the back wages and other benefits which he is entitled to in law up to the said date of retirement and the same will be worked out by the Principal Labour court, Madras before whom C. P. No. 126 of 1980 is pending. The amount of Rs. 94,000. 00 which has been deposited in this court will be permitted to be 'withdrawn by respondent 2 on account and be credited towards the satisfaction of the aforesaid dues.;