- (1.) A modification application has been filed on behalf of the petitioner. Since the matter has been finally heard, order on the modification application is not required, and the same shall abide the final directions in the writ petition.
(2.) This writ petition has been filed by the petitioners challenging the award of the Labour Court dated 31.8.1998 passed in Adjudication Case No. 43 of 1995.
(3.) The facts of the case in brief are that the respondent No. 4 was stated to be employed in the Shop of the petitioners since January 1975. He fell seriously ill in the year 1992 and proceeded on medical leave, which was sanctioned for the period from 1.4.1992 to 22.4.1992. The concerned doctor examined him and recommended him rest from 23.4.1992 to 19.6.1992. The case of the respondent No. 4 (since deceased and now substituted by his widow Smt. Vidya) was that he sent a medical certificate with his son to the Department but leave was not sanctioned to him. When he finally reported for duty on 20.6.1992, he was informed that his services have been terminated w.e.f. 20.6.1992 and was not allowed to join, therefore, he submitted a notice through his counsel on 5.2.1993 and thereafter the petitioner, Employers vide their letter dated 13.2.1993 informed that his services had been terminated w.e.f. 9.7.1972 in terms of Para G12 of the standing orders.;