SAUMITRA DAYAL SINGH, J. - (1.) This writ petition has been filed by the U.P. State Road Transport Corporation (hereinafter the management) against the award of the Labour Court, Agra dated 24.01.2012, in Adjudication Case No. 48 of 2002. By that award the Labour Court has granted relief to the workman, a bus conductor - of reinstatement with continuity of service together with 50% back wages and costs Rs. 2,500/-.
(2.) The respondent-workman was terminated from service on 17.06.1999. The relief of reinstatement was granted by the award dated 24.01.2012. In the instant writ petition, under interim order dated 19.09.2012, the operation of the award dated 24.01.2012 was stayed subject to the petitioner depositing 50% of the amount of back wages awarded. Out of the amount so deposited, the respondent workman was allowed to withdraw half of that amount and the remaining amount has remained invested in a security in a Nationalized Bank.
(3.) Also, during the pendency of this writ petition, the workman attained the age of superannuation. Therefore, today, the relief of reinstatement cannot be granted. The only issue requiring consideration by the Court is with regard to award of back-wages, 25% of which has already been paid to the respondent workman under the interim order of this Court.;