Bharati Sapru, J. - (1.) This writ petition has been filed against an award of the Labour Court dated 22.3.96 passed in Adjudication No. 250 of 1985, by which, the Labour Court reinstated the respondent workman Mahendra Singh Tyagi with full back wages. The dispute was raised in the year 1985 and it has taken 20 years for the matter to be heard finally at the High Court level. The position as on today is that the respondent workman has attained the age of superannuation and, therefore, the question of reinstatement is no longer alive except granting the benefits of reinstatement in terms of money.
(2.) The facts of the case are that the respondent workman was terminated by the Corporation on 6.2.81 on the ground of absenteeism. While the Corporation says that the respondent workman did not attend duties from 6.2.81, the workman's story on fact, is different. He says that on account of having met with an accident, he was allowed light duties and he continued to be at the service of the petitioner Corporation. He refused the charge that he was absent from duty with effect from 6.2.81.
(3.) Learned Counsel for the petitioner raised four arguments before this Court.;