Kurian Joseph, J. - (1.) Leave granted.
(2.) The legal representatives of the deceased-Baburao Dadu Sankpal are before this Court. The deceased was an employee in the Respondent No.1 Sangh and he was terminated from service on the ground of unauthorized absence. He entered the service in 1986 and, according to the Management of the respondent No.1, he was absent from October, 1994. In 1996, the deceased was terminated from service. He approached the Labour Court. The Labour Court set aside the punishment holding also that it was disproportionate. The Management moved the Industrial Court, which set aside the Award passed by the Labour Court and took the view that the punishment was not disproportionate. That view was upheld by the High Court.
(3.) During the pendency of the proceedings before the High Court, it appears, the workman expired in the year 2013 and thus legal representatives of the deceased are on the party array.;