THE PUNJAB STATE FEDERATION OF CONSUMERS COOPERATIVE WHOLESALE STORES LTD. Vs. PRESIDING OFFICER, LABOUR COURT, CHANDIGARH

JUDGEMENT

(1.) C.M. 22226 of 1997 is allowed. Written statement filed on behalf of the legal representatives of the deceased workman is taken on record.

(2.) With the consent of the parties, the matter is taken up for final hearing. Learning counsel for the petitioner-Management submitted that this petition has become infructuous in view of the death of the workman.

(3.) This position is not correct in law because by the impugned award the workman was granted reinstatement with continuity in service and also back wages to the extent of 60% of the amount payable to him in accordance with rules.