- (1.) I have heard learned counsel for the petitioner and learned counsel for the State.
(2.) The petitioner is the Management, which has challenged the impugned award of the Labour Court, Deoghar directing reinstatement of the dismissed employee of the petitioner with full back wages.
(3.) I have gone through the impugned award of the Labour Court, Deoghar and I do not find any good ground to disagree with the reasoning therein.;