BANNARI AMMAN SUGARS LTD. Vs. D. GIRI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(2.) This petition is filed challenging the award in terms of which the petitioner/employer is directed to reinstate the respondent/ workman, by setting aside the penalty of termination of service.

(3.) The impugned award directs the respondent to be reinstated with continuity of service by withholding two annual increments with cumulative effect and only 25% back wages. In other words, 75% back wages is denied.