(1.) Heard learned counsel for the parties. Present Letters Patent Appeal under Clause 15 of the Letters Patent is take out by the appellant assailing the order and judgment dated 6.7.2015 passed by learned Single Judge of this Court allowing the review application of the respondents, filed pursuant to the order of the Supreme Court dated 27.2.2015 passed in the proceedings of Special Leave to Appeal (C) CC No.20038- 20039/2014, allowing review application and reducing the amount of back-wages to be paid to the appellant from 100% to 30%, after the order of learned Labour Court in BIR Application No.2 of 2000 modifying the said order and award, on the grounds mentioned thereunder.
(2.) The facts shorn of unnecessary details and required only for deciding the controversy in question as could be gathered from the memo of the petition and judgment, deserves to be set out as under:-
(3.) Learned counsel appearing for the appellant submitted that the learned Single Judge ought not to have reviewed the order as the same was based upon the facts recorded by the two Courts and the respondent, herein above, could not indicate any material which would go against the same.