Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant (since deceased) approached this Court, aggrieved by his termination on account of involvement in a criminal case, which, according to the respondent Management, amounted to moral turpitude. The appellant was convicted under Section 324 IPC and at the appellate stage, the punishment was confined only to payment of fine.
(3.) Sh. C. U. Singh, learned senior counsel appearing for the Management, points out that the offence involved was an attack on the wife of a co-worker. During the pendency of the appeal before this Court, the appellant expired. His legal representatives have been brought on record. The appellant had 13 years of service. We are also informed that during the pendency of the proceedings, the appellant had 2 been granted the benefits amounting to more than Rs. 3 Lakhs under Section 17B of the Industrial Disputes Act, 1947.;