Rakesh Tiwari, J. - (1.) Heard counsel for the respective parties.
(2.) This writ petition has been preferred against an award dated 2.6.2000 passed by the Labour Court, Gorakhpur in Adjudication Case No. 259/91 directing reinstatement of the workman with full back wages but to stop his annual increments for a period of three years provided there is no complaint/charge against him during the aforesaid period of three years.
(3.) The counsel for the petitioner submits that respondent No. 1 has been reinstated in service and is being paid current salary in pursuance of the aforesaid order dated 26.2.2001. In pursuance of the aforesaid order respondent No. 1 had joined his duties and there has been no complaint/charge against him during the last three years since the date of enforcement of the award of the Labour Court. Since part of the award has been complied with the only question that remains to be decided by this Court is regarding the back wages of the workman.;