- (1.) BY this appeal, a challenge is made to the order dated 07.07.2000 whereby the writ petition was partly allowed.
(2.) THE writ petition was filed to challenge the award wherein the order of termination dated 31.05.1989 was quashed. The learned Labour Court passed award of reinstatement with 50% back wages for the intervening period. By the impugned judgment dated 07.07.2000, the award was modified to the extent of awarding back wages so as the other benefits. Pursuant to the order dated 07.07.2000, the benefit of wages was awarded w.e.f. 17.05.1999 i.e. the date of passing of award. The benefits of past service and back wages were denied.
(3.) LEARNED Counsel for the appellants submits that pursuant to the termination order dated 31st May, 1989, the appellants herein raised a dispute which was then referred to the learned Labour Court in the year 1992. The termination was found to be illegal, thus as a consequence of which the appellants were entitled to full back wages. The learned Labour Court, however, awarded only 50% of back wages to the appellants. The learned Single Judge yet nullified award of back wages and benefit of past service contrary to settle law.;