AKHILESWAR GIRI Vs. STATE OF ORISSA & ORS.

JUDGEMENT

(1.) This writ petition has been filed for implementation of the award as contained in Annexure-1.

(2.) The award has been passed in terms of the reference, i.e.

(3.) Labour Court has answered the reference holding that termination of the work to be illegal and unjustified and accordingly directed to reinstate the workman to service with full back wages.