- (1.) The limited prayer that has been made in the instant petition is that the petitioner has not been awarded any back wages even though his termination has been termed to be illegal.
(2.) The petitioner faced dismissal in the year 1992 on the ground that he had reported for duty late by half an hour. He filed an appeal on 21.4.1993 which was dismissed on 19.1.1995 leading to the filing of the instant reference on the basis of which the award has been passed.
(3.) Learned counsel for the petitioner contends that for the misdemeanour alleged against him the punishment was too harsh which has rightly been appreciated by the Labour Court. He further contends that there is material on record in the shape of an affidavit to show that the petitioner had remained unemployed during this period from 1992 till the time the award was answered in his favour, and, therefore, he was entitled to back wages.;