KURIAN,J. - (1.) Leave granted.
(2.) The appellants have approached this Court aggrieved by the Award passed by the Labour Court and confirmed by the High Court, wherein the workman was directed to be reinstated with 50% backwages.
(3.) The respondent happened to be terminated from service on account of his involvement in a criminal case. It is seen that conferring benefit of doubt, he has been acquitted in the case and, thereafter, he has been reinstated. The appellants, therefore, contend that the respondent was kept out of service only on account of his involvement in the criminal case, as warranted by the Service Regulations concerned and hence, there is no justification in granting him backwages.;