- (1.) LIST has been revised. Learned Counsel for the respondents is not present.
(2.) THE petitioner has challenged the award of the labour Court, by which respondent workman has been reinstated with back-wages with continuity of service. During the pendency of the writ petition, the petitioner was directed to reinstate the workman and based on tho interim order, the workman was ro-engaged and continue to work till he retired on 5. 8,2004. It has also como on record that the petitioner-company has closed down irrevocably and is not functioning.
(3.) CONSEQUENTLY, in view of the retirement of the workman, the question of back wages from the date of termination till the date of reinstatement which is about 3 years and 6 months remains to be adjudicated.;