KURIAN,J. - (1.) Leave granted.
(2.) The appellant/corporation is before this Court, aggrieved by the order dated 13.04.2015 directing the appellant/corporation to reinstate and continue the respondent in service, however, without back wages but with all other service benefits.
(3.) Thanks to the gracious cooperation rendered by Shri J.P. Cama, learned senior counsel appearing for the appellant, we are able to find a solution to the whole issue.;