Bharati Sapru, J. - (1.) This petition has been filed against an award dated 29.5.1997 passed in adjudication case no. 22 of 1997, by which the respondent workman, who was a conductor with the petitioner corporation, was reinstated with full back wages.
(2.) The facts of the case are that the respondent workman was terminated on 29.4.1989 and was reinstated by the award on 29.5.1997. The charges against the respondent workman were not found to be proved and therefore the Labour Court granted him full back wages.
(3.) The learned counsel for the petitioner has argued that grant of full back wages is not natural consequence of the order of reinstatement. The Labour Court has failed to apply its mind to the question of gainful employment.;