- (1.) Leave granted.
(2.) The Labour Court by order/award dated 1st September, 2012 gave relief of reinstatement without back wages to the appellant - workman. The High Court modified the relief granted by awarding compensation of Rs.2 lakh.
(3.) The termination of the appellant - workman made in the year 1997 was in violation of Section 25F of the Industrial Disputes Act, 1947.;