RAJESH KUMAR,J. - (1.) Heard counsel for the petitioner.
(2.) Nobody appears on behalf of the respondent in spite of filing Vakalatnama.
(3.) The petitioner-management has filed the present writ petition against the Award dated 31.07.2015 passed in Reference No. 34 of 2007, whereby the reference has been answered in favour of the workman directing the petitioner-management to reinstate the workman in service without back wages.;