- (1.) This writ petition has been filed challenging the Award dated 6.12.1991 whereby the termination of the services of respondent No. 1 has been set aside and he has been directed to be reinstated in service with all consequential benefits.
(2.) Counsel for the petitioner has stated that thereafter, in an application under Section 17B of the Industrial Disputes Act, this Court had ordered that current wages be paid to respondent No. 1. Thereafter, respondent No. 1 was taken back in service and his services have also been regularized and in fact, he has now been promoted. As per the learned counsel, now the only dispute is with respect to the wages from 10.2.1990 (the date of termination of services) to 6.12.1991 (the date of passing of the Award). He prays that in these circumstances, this writ petition may be dismissed but the petitioner be absolved from paying salary for the period 10.2.1990 to 6.12.1991.
(3.) In my opinion, this is a fair request. Consequently, this writ petition is dismissed with the clarification that the petitioner shall not be liable to pay any wages to respondent No. 1 for the period 10.2.1990 to 6.12.1991 in the peculiar circumstances of the present case. No costs.;