- (1.) Heard Mr. Mishra, learned advocate for the petitioner and Mr. M.H. Rathod, learned advocate for the respondents.
(2.) In present petition the petitioner has challenged award dated 02.11.1998 passed by the learned Labour Court at Nadiad in Reference (LCN) No. 325 of 1989 whereby the learned Labour Court directed the petitioner to reinstate the claimants and to pay full backwages and other consequential benefits from the date of termination.
(3.) Before proceeding further it is necessary and appropriate to mention at the outset that Mr. Rathod, learned advocate for the claimants stated and submitted that in view of the interim order passed by the Court and in view of the fact that any interim relief against the direction to reinstate the claimants is not granted by the Court, the petitioner has reinstated the claimants and the claimants, even as of now, the respondent continues in the service with the petitioner.;