- (1.) This appeal has been filed against the order of the learned Single Judge dated 06.08.2009 passed in a proceeding numbered as CWP No. 2075 of 1991. By the aforesaid order, the learned Single Judge has dismissed the writ petition filed by the Management challenging an Industrial Award dated 19.09.1990 by which the workman was directed to be reinstated in service with full back wages.
(2.) It will be necessary to notice at this stage that the workman has, in the meantime, completed his age of supper an nation and the only issue that will survive for consideration is the one with regard to back wages.
(3.) From the materials on record, it appears that the workman fell ill on 14.01.1985 and remained under treatment at ESI Hospital, Safdarjang, New Delhi up to 30.07.1986. According to the workman, when he reported for duty after being discharged from hospital his name was struck off from the Roll w.e.f. 25.07.1986. A written order to the above effect dated nil has been brought on record as Annexure P-6.;