- (1.) Heard learned counsel for the parties.
(2.) This appeal arises out of the award passed by the Labour Court which has been affirmed by the Single Bench. The only question raised is about 50% back wages. Counsel for the respondent has agreed in the factual matrix of the case and rightly to forgo the back wages.
(3.) In view of the aforesaid, the back wages shall not be granted to the respondent. The award passed stands modified to the aforesaid extent.;