Anjani Kumar, J. - (1.) This writ petition was dismissed by me on 5th April, 2002 for the reasons to be recorded later on. The award is modified to the extent specified in the order dated 5th April. 2002, that workman will not be entitled for any back wages. Now here are the reasons for dismissing the aforesaid petition.
(2.) Petitioner-employer by means of this petition has challenged the award passed in adjudication case No. 25 of 1982, dated 27th August, 1982.
(3.) The State Government vide its order dated 30th December, 1981 referred the following dispute for adjudication to the Labour Court, Ghaziabad : ..(VERNACULAR MATTER OMMITED)..;