- (1.) ORDER
(2.) WE are not inclined to grant a stay of the order for re-absorption of the 21 workmen. If any workman had attained the age of superannuation, there is no question of re-employment. As regards prayer for grant of stay of the direction for payment of arrears 400 of wages, we direct that 1/4th of the arrears shall be paid by the petitioner within 3 months from today. Subject to this condition there shall be stay of the recovery of the balance. Application for revocation of leave shall be posted with the appeal in the month of November, 1987.;