N D M C Vs. RAJENDER

JUDGEMENT

(1.) Rule.

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

(3.) This writ petition challenges the award dated 19th November, 2001 which inter alia upon finding that there was violation of Sections 25(G) & (H) of Industrial Disputes Act (hereinafter referred to as the Act), directed the reinstatement of the respondent/workman with 50% back wages from 1st July, 1988 till the date of reinstatement. Section 25G & H read as as follows: