BOARD OF TRUSTEES Vs. YAMUNAPPA C GAUDAR

JUDGEMENT

(1.) The petitioner Port Trust takes exception to the award passed by the Industrial Tribunal, Goa on 17-9-1998, whereby the Tribunal directed reinstatement of original respondent Yamunappa with full back wages and other consequential benefits.

(2.) During pendency of the petition, Yamunappa died and his widow and other legal representatives, who have been brought on record, are contesting the petition.

(3.) Facts which cannot be disputed for the purpose of deciding this petition are as under: