- (1.) Reply on behalf of respondent no.1 has been filed in Court today. The same is taken on record.
(2.) Office to tag the same at appropriate place in the file.
(3.) Challenge in the present writ petition is to the award dated 10.1.2012 (Annexure P/1) whereby the Labour Court, Jalandhar had directed reinstatement along with continuity of service and 25% back wages from the date of termination till the date of reinstatement.;