N ANANDA PAPPU Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE above writ Appeal is directed against the order of the learned single Judge, dated 22. 09. 2004, made in W. P. No. 15128 of 1996, in and by which, while dismissing the writ Petition filed by the Management/transport Corporation, the learned Judge disallowed the backwages for the period from 20. 07. 1994 to 21. 04. 1997. Aggrieved by the said direction, the second respondent therein/workman has filed this Appeal.

(2.) HEARD Mr. S. Ayyathurai, learned counsel for the appellant and Mr. Omprakash for R-2/management.

(3.) WRIT Appeal is allowed to this extent. No costs. Connected W. A. M. Ps. ar e closed. .