- (1.) The point involved in this case is the same as in R. Thiruvirkolam v. Presiding Officer For the reasons given by us in the judgment delivered today in R. Thiruvirkolam it must be held that the order of removal from service in the present case operates from 12/12/1969 when it was made by the employer and not from any subsequent date. The direction made in the impugned judgment for payment of wages to the deceased workman from 12/12/1969 to 7/12/1987, the date of his death is, therefore, set aside. However, the amount of Rs. 50,000. 00 paid to the heirs of the deceased workman under the interim order of the court is not required to be refunded by them to the employer.
(2.) Consequently, the appeal is allowed in the above terms. No costs.;