S. Saghir Ahmad, J. - (1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) The appellant was dismissed from service by the respondent by order dated 30th July, 1988 which has challenged before the Labour Court and the Labour Court by its award dated 1st August, 1994, directed as under: "Claim statement filed by the 1st party workman under S. 10(4-A) of the Industrial Disputes Act, 1947 (Karnataka Amendment Act, 1987), for his reinstatement into service with continuity and for backwages is allowed and is accepted. Second party Management is not justified in dismissing the 1st party workman from service on 30-7-1988. The order of dismissal of 1st party workman from service, dated 30-7-1988 passed by the 2nd party Management is set aside. 2nd party Management is directed to reinstate the 1st party workman into service to his original post and there shall be continuity of service of the 1st party workman under 2nd party Management. 1st party workman is also entitled for the backwages from the date of dismissal, i.e. 30-7-1988, till the date of passing his award. Parties are directed to bear their own costs." ;