- (1.) THE petitioners, who are forty-one in number, are workmen under respondents nos. 1 and 2 companies. They were once dismissed from service. In an industrial adjudication before the Fifth Industrial Tribunal, there was an award in their favour reinstating them in service and also directing payment of compensation to them, for the period of their enforced unemployment, in the following terms: "accordingly I award that these men would get half salary for the entire period from October 2, 1953 up to date of their actual return to duties after the award. "
(2.) THE award was published on September 19, 1955. The petitioners say that they offered to resume their duties immediately or shortly thereafter, but they were not allowed to rejoin in the circumstances hereinafter stated.
(3.) THE respondents Nos. 1 and 2 companies appealed against the award to the Labour Appellate Tribunal and obtained a stay of the operation of the award, on March 14, 1956. The appeal before the Appellate Tribunal was dismissed, on June 29, 1956, and the stay order stood vacated. Thereafter, the respondents Nos. 1 and 2 companies obtained special leave to appeal before the Supreme Court and preferred an appeal before that Court. They obtained an order of stay of operation of the award from that Court, on October 22, 1956. The Supreme Court dismissed the appeal, on October 15, 1957, and the stay order stood vacated.;