KERALA STATE BEVERAGES Vs. T K SAM KUMAR

JUDGEMENT

(1.) THE management in I.D.No.45 of 2003 before the Industrial Tribunal, Idukki, is the petitioner herein. They are challenging Ext.P6 award passed by the Tribunal in that I.D. The issue referred for adjudication was:

(2.) I have considered the rival contentions in detail.

(3.) BOTH sides now agree that even before passing of the award, the workmen were actually reinstated in service. Therefore, the only question left to be decided in this writ petition is as to whether the workmen are entitled to backwages as well.