Satish Kumar Mittal, J. - (1.) STATE of Haryana has filed the instant writ petition challenging the award dated 19.12.1997 passed by the Labour Court, Hisar, whereby the termination of the services of the respondent -workman was held to be illegal and unjustified. Since during the pendency of the reference before the Labour Court the workman expired on 16.10.1996 and his LRs were impleaded, the Labour Court did not pass any order of reinstatement, however, the back wages from the date of termination i.e. 1.6.1994 to the death of the workman i.e. 16.10.1996 was awarded to the LRs of the workman. In addition to the said relief the Labour Court further directed that the widow or the major son of the deceased -workman is also entitled for service at his place on compassionate ground.
(2.) AT the time of notice of motion the petitioner has confined his prayer with regard to the additional relief granted to the widow or the major son of the deceased with regard to compassionate appointment in place of the deceased -workman. No one is present on behalf of workman.
(3.) I have heard learned counsel for the petitioner.;