Rakesh Tiwari, J. - (1.) Heard the Counsel for the parties and perused the record.
(2.) This writ petition is directed against the award of the Labour Court dated 26.4.1984, Annexure-12 to the writ petition. By the impugned award the Labour Court has held that the termination of the services of the workman was neither legal nor justified and as such he is entitled to reinstatement with full backwages till he is reinstated.
(3.) By the interim order dated 10.10.1984, the operation of the impugned award dated 26.4.1984 was stayed. The interim order dated 10.10.1984 was modified vide order dated 26.2.1986 directing that any further implementation of the award dated 26.4.1984 was stayed provided the petitioner takes back respondent No. 3 in service by 15.3.1985 and pays him monthly wages thereafter in the usual way as and when they became due on the footing that respondent No. 3 has earned all his increments throughout the period of his unemployment.;