- (1.) The termination of services of respondents was the subject matter of reference made to the Labour Court. An Award was passed by the Labour Court cum Industrial Tribunal, Dharamshala by which the respondents were directed to be reinstated with 50% back wages with effect from 1998. The Award of the Labour Court was affirmed by the High Court in the writ petition filed by the State of Himachal Pradesh.
(2.) Aggrieved thereby, the State of Himachal Pradesh is before us in this appeal.
(3.) We are informed by Mr. Abhinav Mukerji, learned counsel for the appellants that the respondents were reinstated on 19 th February, 2008. The only dispute that remains to be adjudicated in this case is payment of 50% back wages from 1998 to 23rd March, 2005, i.e., the date of the Award. We are also informed by him that the respondents would be entitled to payment of Rs.64,237.50 (Rupees Sixty Four Thousand Two Hundred Thirty Seven and paise fifty only) each.;