- (1.) Having heard learned counsel for the appellant, we are satisfied that no ground for interference is made out in this appeal.
(2.) The retrenchment effected by the appellant was found to be invalid by the Labour Court. The respondent-workman was in employment for almost 18 years before his services were terminated in 1998. Finding retrenchment to be invalid, he has been reinstated with full back wages by the award of the Labour Court.
(3.) The petitioner-appellant was primarily aggrieved with the grant of back-wages on the ground that there was no pleading by the workman that he was gainfully employed during the period the termination order remained in force.;