ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed by the employee against the final judgment and order dated 07.12.2006 passed by the High Court of Judicature at Madras in W.A. No. 1848 of 2000 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant herein and upheld the judgment dated 03.08.2000 of the Single Judge in W.P. No. 10314 of 1996 by which the appellant was denied the back wages for the period from 21.07.1994 to 31.08.1999.
(2.) Facts of the case lie in a narrow compass so also the controversy involved in the appeal as would be clear from the narration of relevant facts hereinbelow.
(3.) The only question involved in the appeal filed by an employee against his employer is whether the appellant is entitled to claim back wages for the period in question, i.e., 21.07.1994 to 31.08.1999?;