- (1.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.
(2.) The petitioners have questioned the validity and legality of the award dated 2nd January, 2009 passed by the Labour Court directing reinstatement of the workman with 60% back wages.
(3.) This Court by an interim order directed the petitioner to reinstate the workman but stayed the back wages. Pursuant to this interim order, the workman was reinstated.;