S.S. Sudhalkar, J. - (1.) This writ petition is filed by the workman challenging the award of the Labour Court dated 1.9.1998 (copy Annexure P/1) qua the denial of back wages when he was ordered to reinstated with continuity of service.
(2.) The factual position is that the petitioner was engaged as a Chowkidar on 15.9.1987 and worked upto T. 10.1992 when his services were terminated. He issued a demand notice on 1p2 5.7.1993.
(3.) I have heard learned counsel for the parties.;