- (1.) This appeal is directed against order dated 6.8.2009 passed by the learned Single Judge of this Court in proceedings registered and numbered as Civil Writ Petition No. 5752 of 1999.
(2.) By the aforesaid order, the learned Single Judge has affirmed the award of the Labour Court dated 12.01.1999 by which the respondent-workman was directed to be reinstated in service with 50% back wages.
(3.) The brief facts that are required to be noticed for an effective adjudication of the controversy that has arisen in the present case may be enumerated hereinafter.;