- (1.) Leave granted.
(2.) The respondent was employed as a Chowkidar on daily wage basis and for some reasons he was discontinued in the year 1994. More than 14 years thereafter, he approached the competent authorities under the Industrial Disputes Act and by the Award dated 17.08.2012 passed by the Labour Court, it was directed that he should be reinstated in service without back wages. The said Award has been upheld by the High Court.
(3.) Being aggrieved by the order passed by the High Court, the appellant has approached this Court.;