S.J.MUKHOPADHAYA , LAKSHMAN URAON, JJ. - (1.) THE respondent -appellant the Tata Iron and Steel Company Limited (TISCO for short) being not satisfied with the order dated 23rd September, 1999 passed by learned single Judge in CWJC No. 1664 of 1998 (R), has challenged the order.
(2.) BY the impugned order, learned single Judge modified the award in part and held that the writ petitioners (workmen -respondents) will be entitled to get back -wages from December, 1984 till the date of notification. The only issue raised on behalf of appellant is whether learned single Judge without appreciation of evidence and holding finding of Tribunal, as erroneous or perverse, can allow full back -wages or not.
(3.) THE brief fact of the case is that the writ petitioners - workmen Md. Ziauddin and Nand Rekha Sharma while working under TISCO were charge -sheeted and after departmental enquiry, they were dismissed from services on 19th May, 1979 and 4th June, 1978 respectively.;