MANAGEMENT OF RYAN INTERNATIONAL SCHOOL Vs. RANJANNA N.

JUDGEMENT

(1.) These appeals are filed against the judgment and order dated Sept. 21, 2016, in a batch of writ petitions.

(2.) The Honourable Single Judge allowed the writ petitions in part and directed payment of 50% per centum back-wages to the employees

(3.) The writ petitioners were employed as drivers in the school. Their services were terminated. Before the Labour Court, it was found that the termination was illegal. Although the Labour Court directed reinstatement of their services, it did not grant back-wages.