KURIAN,J. - (1.) Leave granted.
(2.) The limited question that arises in these cases is with regard to the back wages payable to the appellant. The Industrial Tribunal, Maharashtra allowed the complaint and directed the respondent to pay salary to the appellant for the period from March, 1996 to September, 1997 and December, 2001 to October, 2002.
(3.) The High Court took the view that the Muster Rolls do not indicate that the complainant was present for performing the duties. Though, the appellant attempted a review by producing numerous documents, the High Court refused to entertain the same.;