- (1.) Leave granted.
(2.) The appellant was terminated from the services of the first respondent on 31.10.1991. The Labour Court, Kanpur, set aside the termination of the appellant by its award published on 04.10.1997. In the meanwhile, the appellant had already attained the age of superannuation on 01.07.1997.
(3.) The award on reinstatement was not challenged by the respondent- Management. The only ground taken before the High Court was their liability to pay backwages.;