- (1.) Heard the learned counsel for the parties.
(2.) Employer is the appellant, being aggrieved by the impugned order dated 02.07.2009, passed in W.P.(L) No. 2452 of 2001, by the learned Single Judge, whereunder the award dated 20.02.2001, rendered by the Central Government Industrial Tribunal No.1, Dhanbad in Reference No. 128 of 1991 directing the management-petitioner to reinstate the concerned workman but without back wages has been upheld. The writ petition has been dismissed.
(3.) We have gone through the pleadings on the record and also perused the impugned order.;