RANDHIR SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THIS judgment shall dispose of C. W. Ps. No. 12219 of 1994 and 12467 to 12472 of 1994 as common questions of law and facts are involved in these petitions.

(2.) THE petitioners/workmen whose services were terminated were reinstated. However, only 10% of the back wages were awarded by the Labour Court and being aggrieved by this part of the award these writ petitions were filed by the petitioner workmen.

(3.) ACCORDING to the petitioners, the order restricting the back wages to 10% was not justified.