HINDUSTAN PREFAB LIMITED Vs. LABOUR COMMISSIONER

JUDGEMENT

(1.) Rule.

(2.) With the consent of the Counsel for the parties, the writ petition is taken up today for final hearing.

(3.) This writ petition challenges the Award dated 27th August, 2002, passed by the Industrial Tribunal in I.D. No. 906/1990, directing the reinstatement with full back wages till the workman's attaining the age of 58 years as well as the other retiral benefits in favour of the workman.