- (1.) Special leave granted.
(2.) We have heard counsel for the parties at length.
(3.) In this appeal the question which arises for our consideration is whether the Labour Court, Aurangabad could have answered the reference in the negative merely on the ground that the reference made to it by the appropriate Government was delayed by several years. The reference made to the Labour Court was in the following terms: "Shri Shahaji Narayan Shewale (Labour) should be reinstated with full back wages and continuity of service with effect from 1.06.1980.";