AJIT KUMAR ,J. - (1.) Heard learned counsel for the parties.
(2.) By means of present writ petition, the petitioner has challenged the award dated 6th January, 1999 whereby respondents employee has been reinstated with backwages.
(3.) It has been contended on behalf of the petitioner that during the pendency of present writ petition, respondent has been reinstated and subsequently regularized in service as class IV employee and is presently discharging his duty as such, and, therefore, there remains no more any grievance qua reinstatement of respondent. However, it has been argued that Industrial Tribunal was not justified in awarding 100 per cent backwages without recording any finding to the effect that respondent was not gainfully employed during period he was not in service i.e. from the year 1987 to the year 1999.;