MCD Vs. OM PRAKSH

JUDGEMENT

(1.) Rule.

(2.) With the consent of the counsel for the parties, the matter is taken up today for final hearing.

(3.) This writ petition challenges the award dated 28th May, 1997, passed by the Industrial Tribunal, directing the reinstatement with full back wages from 31st July, 1989 in favour of the respondent No.1/workman.