wp-518-2019-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 518 OF 2019

The Chief General Manager, 

Mahanagar Telephone Nigam Ltd.,

Telephone House, Prabhadevi, 

Mumbai 400 028.

Shri R. P. Yadav, Age 57 Years.…  Petitioner

V/s.

General Secretary,

Bombay Telephone Canteen Employees

Association, C/o Prabhadevi Telephone 

Exchange Canteen, 1st Floor, 

Dadar (West), Mumbai 400 028.…  Respondent

Ms. Disha Parekh with Ms. Apeksha Sharma i/b NDB 

Law for the petitioner.

Mr. Vaibhav Sugdare with Mr. Vishwabhushan Kamble, 

Mr.   Shaikh   Yusuf   Ali   &   Mr.   Aniesh   Jadhav,   for 

respondent.

Mr.   Adhate   &   Mr.   Suryawanshi,   representatives   of 

MTNL are present.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 2, 2026

PRONOUNCED ON:APRIL 9, 2026

JUDGMENT:

1.By the present writ petition instituted under Article 227 of 

the   Constitution   of   India,  the  petitioner calls   in  question  the 

1

SHABNOOR

AYUB

PATHAN

Digitally signed by

SHABNOOR

AYUB PATHAN

Date: 2026.04.09

11:41:35 +0530

wp-518-2019-J.doc

legality and correctness of the Award dated 4 September 2017 

rendered by the Central Government Industrial Tribunal No. 2 at 

Mumbai in Reference No.CGIT-2/18 of 1999, whereby the Tribunal 

has   directed   reinstatement   of   the   concerned   workmen   with 

continuity of service along with full back wages.

2.The   factual   matrix   giving   rise   to   the   present   Petition 

indicates that the industrial dispute came to be referred by the 

Central Government in exercise of powers conferred under clause 

(d) of sub-section (1) read with sub-section (2A) of Section 10 of 

the Industrial Disputes Act, 1947, by Order No. L-40011/1/99/IR 

(DU) dated 5 April 1999 issued by the Ministry of Labour and 

Employment, Government of India, New Delhi.

3.The terms of reference, as formulated by the appropriate 

Government, are as follows: “Whether the action of the employer, 

Mahanagar Telephone Nigam Ltd., acting through its Chief General 

Manager at Prabhadevi, Mumbai, in retrenching the services of (1) 

P.S. Naik, (2) M.T. Masnaik, (3) S.K. Shetty, and (4) S. Kumar, who 

were employed at the Vile Parle Telephone Exchange, is legal and 

justified;   and   if   not,   to   what   reliefs   are   the   said   workmen 

entitled?”

4.Upon receipt of the aforesaid reference, the Tribunal issued 

notices to both parties, who entered appearance through their 

respective   representatives.   The   Bombay   Telephone   Canteen 

Employees Association, acting through its General Secretary, filed 

its Statement of Claim at Exhibit 7, inter alia asserting that the 

concerned workmen were appointed as Bearers on 20 April 1983, 

2

wp-518-2019-J.doc

1 July 1983, 1 July 1983, and 21 December 1984 respectively, in 

the departmental canteen at Vile Parle Telephone Exchange of 

Mahanagar Telephone Nigam Ltd., Mumbai. It was contended that 

the workmen had rendered continuous and unblemished service 

without interruption, though no formal letters of appointment 

were issued to them. It was further averred that prior to 1988, 

approximately   900   employees   were   working   at   the   said 

establishment,   necessitating   a   B-category   canteen   with   a 

sanctioned strength of 19 employees, although the canteen was 

being operated with only 14 employees. It was further stated that 

in February 1988, upon bifurcation of the Vile Parle Telephone 

Exchange and shifting of the office of the Area Manager to the 

Jeevan Seva Extension Building at Santacruz (West), Mumbai with 

effect   from   3   February   1988,   around   30   staff  members   were 

transferred, and the concerned workmen were also transferred to 

the canteen at the said premises. 

5.It was further the case of the Association that in the year 

1990, the management decided to operate the canteen at the 

Jeevan   Seva   Extension   Building   through   a   contractor,   and 

consequently, the concerned workmen were transferred back to the 

Vile Parle Telephone Exchange canteen with effect from 1 April 

1990. Thereafter, the services of the concerned workmen came to 

be   retrenched   with   effect   from   30   September   1990   without 

issuance  of   any  notice  and  without payment  of  retrenchment 

compensation. It was contended that such action was in clear 

violation   of   the   mandatory   provisions   of   Section   25F   of   the 

Industrial Disputes Act, 1947, as no compensation was paid at the 

3

wp-518-2019-J.doc

time of retrenchment. On this basis, it was asserted that the 

retrenchment was illegal, invalid, and void ab initio, and that the 

workmen   are   deemed   to   have   continued   in   service   with 

entitlement to full back wages and continuity of service. It was 

further contended that the management reduced the strength of 

the canteen workforce by retrenching the concerned workmen 

without   issuing   the   requisite   notice   under   Section   9A   of   the 

Industrial Disputes Act, 1947, thereby contravening the provisions 

contained in Chapter V of the said Act. On this ground as well, the 

retrenchment was alleged to be vitiated in law. 

6.The Association additionally contended that vacancies in the 

post   of   Bearers   were   available   at   the   Vile   Parle   Telephone 

Exchange canteen at the relevant time of retrenchment. It was 

further submitted that the decision of the management to run the 

canteen   at   the   Jeevan   Seva   Extension   Building   through   a 

contractor was contrary to the provisions of the Contract Labour 

(Regulation and Abolition) Act, 1970. On these premises, the 

retrenchment was impugned as illegal and unjustified, and a relief 

of reinstatement with full back wages, continuity of service, and all 

consequential   benefits   including   those   arising   from   the 

recommendations of the Fourth and Fifth Pay Commissions was 

sought. 

7.The employer, Mahanagar Telephone Nigam Ltd., opposed 

the claim by filing its Written Statement at Exhibit 10, contending 

that the concerned workmen were merely casual workers who 

were   neither   issued   formal   appointment   letters   nor   recruited 

through   any   recognised   procedure   such   as   the   employment 

4

wp-518-2019-J.doc

exchange. It was further contended that no service rules of MTNL 

were applicable to them. It was also submitted that the canteen at 

Vile   Parle   Telephone   Exchange   was   administered   by   a 

departmental   canteen   committee   comprising   the   Divisional 

Engineer as Chairman, the Sub-Divisional Engineer as Secretary, 

and   representatives   of   staff   and   unions   as   members.   It   was 

asserted that running the canteen was not a statutory obligation 

but only a welfare measure, and that space was provided within 

the premises for such purpose. It was further submitted that MTNL 

provided subsidy to the extent of 70 percent of wages of regular 

canteen   employees   having   appointment   orders   from   the 

Department   of   Telecommunications,   while   the   remaining   30 

percent was generated through canteen income. The existence of 

any   employer   employee   relationship   between   MTNL   and   the 

concerned   workmen   was   specifically   denied.   MTNL   further 

contended that prior to 31 August 1990, the Vile Parle Telephone 

Exchange   had   an   employee   strength   exceeding   500,   thereby 

justifying a B-category canteen requiring 14 employees. However, 

upon transfer of approximately 230 administrative staff to another 

building at Santacruz, the strength fell below 500, resulting in 

reclassification   of   the   canteen   from   B-category   to   C-category, 

which required only 10 employees. In view thereof, the services of 

the concerned workmen were terminated with effect from the 

close of working hours on 30 September 1990 by order dated 31 

August 1990, following the principle of last come first go. It was 

contended that the provisions of the Industrial Disputes Act, 1947 

were not applicable to such workers. The applicability of Sections 

5

wp-518-2019-J.doc

9A and 25F and the provisions contained in Chapter V-B of the Act 

were specifically denied. It was also denied that the canteen at the 

LIC Building, Santacruz, had been given on contract in violation of 

the Contract Labour Act, 1970. The employer therefore prayed for 

rejection of the reference with costs. 

8.The concerned workmen filed their Rejoinder at Exhibit 12, 

contending that the issue of maintainability of the reference had 

already been adjudicated by the Tribunal in its earlier Award dated 

1 April 1996 in Reference No. CGIT-2/38/1993 pertaining to the 

same   canteen.   It   was   further   submitted   that   conciliation 

proceedings   were   undertaken   before   the   Assistant   Labour 

Commissioner, but the same failed due to non participation on the 

part of the management. It was further stated that upon failure of 

the Government to refer the dispute thereafter, the Association was 

constrained to approach the Bombay High Court by filing a writ 

petition in 1998, and by order dated 12 February 1999, the High 

Court directed the Government to make an appropriate reference 

to the Industrial Tribunal. Pursuant to the aforesaid directions, the 

reference came to be made on 5 April 1999. It was therefore 

contended that any delay in making the reference was attributable 

to   the   inaction   on   the   part   of   the   Government   and   the 

management, and not to the workmen, and that no delay or laches 

could be attributed to them. 

9.The learned Advocate appearing on behalf of the petitioner 

submits that the learned Presiding Officer has failed to appreciate 

that no enforceable or legally protected right accrued in favour of 

the concerned workmen so as to claim continuity of service. It is 

6

wp-518-2019-J.doc

contended that the services of the workmen stood terminated as 

far back as 30 September 1990. According to the petitioner, the 

mere fact that the workmen had rendered intermittent service for 

a period of approximately six to seven years in a canteen situated 

within the MTNL Telephone Exchange premises would not, by 

itself, confer any legal right to claim continuity in service. It is 

further   urged   that   while   directing   reinstatement,   the   learned 

Presiding Officer failed to consider the material fact that two of the 

workmen, namely S. Kumar, who expired on 20 May 2001, and 

Maruti Masnaik, who expired on 25 January 1997, were no longer 

alive, and therefore the question of reinstatement in their case did 

not arise. It is submitted that though applications were moved for 

bringing the legal heirs of the deceased workmen on record, the 

learned Presiding Officer has erroneously recorded in paragraph 

27 of the Award that only one workman, namely Maruti Masnaik, 

had expired, which, according to the petitioner, reflects clear non 

application of mind.

10.It is further submitted that the learned Presiding Officer 

committed an error in holding that merely because a canteen is 

run as a welfare measure for employees, it would automatically 

constitute a part of an industrial establishment. It is contended 

that the employees working at the Vile Parle Telephone Exchange 

of MTNL were not industrial workmen, and the establishment itself 

does not qualify as an “industry” in that context.

11.It   is   urged   that   the   canteen   in   question   was   primarily 

catering   to   administrative   staff,   and   therefore,   the   conclusion 

drawn by the learned Presiding Officer that the said canteen falls 

7

wp-518-2019-J.doc

within the ambit of “industry” as defined under Section 2(j) of the 

Industrial   Disputes   Act,   1947   is   wholly   erroneous   and 

unsustainable in law.

12.It is further submitted that the total number of employees 

working in MTNL cannot be taken into account for determining 

the applicability of Section 25K of the Industrial Disputes Act, 

1947.   It   is   contended   that   the   concerned   workmen   were 

admittedly not employees of MTNL, but were engaged by the 

canteen committee. The relief sought pertains to reinstatement in 

the canteen. Hence, for the purposes of applicability of Chapter V-B 

of   the   Act,   the   relevant   workforce   would   be   the   number   of 

employees working in the canteen, which was only 19. In such 

circumstances, it is submitted that the provisions of Chapter V-B 

would have no application.

13.Per contra, the learned Advocate appearing on behalf of the 

respondents submits that upon submission of the failure report in 

the   conciliation   proceedings,   the   workmen   had   a   legitimate 

expectation   that   the   appropriate   Government   would   refer   the 

dispute to the Industrial Tribunal. However, as the Government 

failed to do so, the Association was constrained to invoke the writ 

jurisdiction of this Court by filing a petition in the year 1998. It is 

submitted that it was only pursuant to the order dated 12 February 

1999 passed by the Bombay High Court that the appropriate 

Government made a reference to the Tribunal by order dated 5 

April 1999. It is further contended that the Association had taken 

all necessary steps by raising an industrial dispute through its 

letter dated 18 September 1990, pursuant to which conciliation 

8

wp-518-2019-J.doc

proceedings   were   conducted   by   the   Assistant   Labour 

Commissioner. 

14.It is further submitted that since the management failed to 

participate in the conciliation proceedings, the same resulted in 

failure, and accordingly a failure report came to be submitted to 

the Government in the year 1993. It is, therefore, contended that 

the delay in making the reference is attributable solely to the 

inaction on the part of the Government and the management, and 

not to the workmen. The respondents thus submit that the delay 

stands sufficiently explained and no laches can be attributed to 

them. The learned Advocate for the respondents has further placed 

reliance upon the decision rendered in Appeal No. 21 of 1989 in 

Writ Petition No. 3298 of 1998 in the case of Bombay Telephone 

Canteen Employees Association and M.C. Venkatraman and others, 

wherein the Court, while considering the submissions advanced, 

observed   that   the   apprehension   expressed   on   behalf   of   the 

appellant regarding lack of jurisdiction of the competent authority 

to adjudicate the dispute, on the ground that the canteen was run 

departmentally by a State entity, was without merit. The Court 

further observed that even if such an objection were to be raised, it 

would not sustain, and in order to dispel such apprehension, a 

statement was made on behalf of the respondent authorities that 

no such objection would be raised before the competent authority. 

In view of the aforesaid observations, it is submitted that the 

departmental canteen of MTNL would fall within the scope and 

ambit of “industry” as defined under Section 2(j) of the Industrial 

Disputes Act, 1947. 

9

wp-518-2019-J.doc

15.It is further submitted that the evidence on record clearly 

demonstrates that the concerned workmen were engaged in or 

about   the   years   1983   to   1984   in   the   canteen   at   Vile   Parle 

Telephone Exchange, Mumbai, and continued in service without 

interruption until the date of their retrenchment. It is contended 

that it is not the case of the management that the concerned 

workmen had failed to complete 240 days of continuous service 

within a period of 12 months. The evidence of the Union witness 

establishes that the workmen were performing duties of a regular 

and perennial nature. It is also not in dispute that at the time of 

retrenchment,   other   employees   continued   to   work   at   the 

establishment and were availing the canteen facilities. It is further 

submitted that the management witness has admitted that the 

concerned workmen had been working as Bearers since 1983, and 

has also admitted that at the relevant time, approximately 500 to 

700 employees were working at the Vile Parle Telephone Exchange 

when   the   services   of   the   concerned   workmen   came   to   be 

terminated   on   30   September   1990.   It   is   submitted   that   the 

concerned   workmen   were   not   given   three   months’   notice   as 

mandated under Section 25N of the Industrial Disputes Act, 1947. 

It is contended that Chapter V-B of the said Act governs the 

conditions precedent to retrenchment in certain establishments 

and mandates that where an establishment employs more than 

100 workmen, retrenchment cannot be effected without issuing 

three   months’   notice   or   wages   in   lieu   thereof   and   without 

obtaining prior permission from the appropriate Government. 

10

wp-518-2019-J.doc

16.It is further submitted that in the present case, no such prior 

permission   was   obtained.   The   management   witness   has   also 

expressed lack of knowledge regarding compliance with Section 

9A  of  the  Act  as   well  as  the  requirement  of   obtaining   prior 

permission   from   the   Government.   In   the   absence   of   such 

compliance, it is submitted that there is a clear violation of the 

mandatory provisions of Sections 25N and 25F of the Industrial 

Disputes Act, 1947, rendering the retrenchment of the concerned 

workmen illegal and void in law.

REASONS AND ANALYSIS:

17.I have carefully gone through the rival submissions and the 

record which has been placed before this Court. The controversy is 

about the very nature of the work of the concerned employees, the 

character of the canteen where they were working, the effect of 

their long engagement, and the legality of the action by which 

their services were brought to an end. The petitioner says that no 

enforceable   right   of   continuity   ever   arose   in   favour   of   the 

workmen. The respondents say that the workmen had in fact 

served for years together, that the dispute had been raised in time, 

and that the delay in reference was not their fault. On these facts, 

the first task of the Court is to see whether the Award suffers from 

any   error so  serious  that  it  needs  interference   in  supervisory 

jurisdiction.

18.The submission of the petitioner that the workmen were only 

casual   and   intermittent   workers   cannot   be   accepted   in   a 

mechanical manner. In labour matters, the Court does not look 

11

wp-518-2019-J.doc

only at the label put by the management. The real nature of the 

engagement matters. Here, the evidence placed by the Union and 

the admissions coming from the management side show that the 

concerned workmen were working as Bearers in the canteen from 

1983   onwards   and   continued   for   a   long   period   till   their 

retrenchment on 30 September 1990. The management witness 

has also admitted that they had been so working since 1983. This 

is a case of workers who were connected with the canteen work 

for a substantial period and who were used for duties of regular 

nature. When such material is on record, it is not possible to say 

that they had no legal footing at all.

19.The argument of the petitioner that continuity of service 

could not have been granted merely because the workmen had 

worked for six to seven years is also not strong on the evidence. 

Length of service alone may not create a right in every case. But 

length of service, when read with the nature of duties and the 

admitted fact that the work was continuing, and the canteen was 

functioning   for   the   benefit   of   employees,   is   an   important 

circumstance. It shows that the workmen were not brought in for a 

one   time   or   temporary   task.   They   were   part   of   the   working 

arrangement of the canteen for many years. The Award, therefore, 

cannot be said to have gone wrong only because the workmen 

were   not   issued   formal   appointment   letters.   In   industrial 

adjudication, absence of a letter is not always the end of the 

matter. The Court must see the substance and not merely the paper 

form.

12

wp-518-2019-J.doc

20.The petitioner has placed emphasis on the fact that two of 

the workmen, namely S. Kumar and Maruti Masnaik, had died 

before the Award and, therefore, reinstatement could not have 

been ordered in their favour. That submission has weight so far as 

the form of relief is concerned. A dead person cannot be physically 

reinstated. But that fact by itself does not destroy the entire 

foundation of the claim. If proceedings were already pending and 

applications were made to bring legal heirs on record, then the 

claim does not simply vanish. The Tribunal ought to have been 

careful in recording the correct position regarding the death of the 

workmen. The petitioner is right that paragraph 27 of the Award 

appears to contain a mistake in stating that only one workman had 

expired, when the material placed before the Court shows that two 

had died. That does show some lack of care in narration. Yet, that 

factual error by itself does not answer the larger issue whether the 

retrenchment was legal. The main issue remains untouched by that 

mistake.

21.The challenge of the petitioner that the canteen was only a 

welfare measure and therefore could not be treated as part of an 

industrial  establishment   also   does   not  carry   the   matter  much 

further. A canteen run inside an establishment for the benefit of 

the employees is not some separate and detached activity in every 

case. Its character depends upon the facts. Here, the canteen was 

not a private outside unit. It was a departmental canteen within 

the premises of MTNL, and the evidence shows that it catered to 

the staff working there. The argument that the staff of MTNL were 

not industrial workers and that MTNL was not an industry in that 

13

wp-518-2019-J.doc

context cannot be accepted in a narrow way, because the canteen 

itself was an integral facility connected with the establishment. 

Once the canteen is so linked with the establishment and functions 

for the benefit of the employees, the conclusion of the Tribunal 

that it falls within the scope of Section 2(j) cannot be lightly 

disturbed unless it is shown to be wholly unreasonable. On the 

record before me, that conclusion is not shown to be perverse.

22.The   petitioner   has   also   argued   that   for   the   purpose   of 

Chapter V-B, the relevant strength is not the total strength of 

MTNL, but only  the strength of the canteen. This  is  a more 

substantial   submission   and   must   be   noticed   carefully.   If   the 

canteen alone is treated as the unit, then the number of workers 

may be small. But the respondents have pointed out that the 

canteen was part of the departmental set-up of MTNL and that the 

strength of the establishment at the relevant time was much above 

the threshold. The management witness has admitted that at the 

time of retrenchment there were about 500 to 700 employees 

working at Vile Parle Telephone Exchange. That is a significant 

fact. It shows that the canteen was not running in isolation from 

the larger establishment. The canteen was there because the larger 

establishment required it. The very justification for the canteen 

depended   upon   the   strength   of   the   employees   in   the 

establishment.   The   reclassification   theory   put   forward   by   the 

management may have some surface appeal, but the record does 

not   show   that   the   work   of   the   canteen   had   become   truly 

independent or that the workers were outside the protection of the 

Act.

14

wp-518-2019-J.doc

23.The respondents are also right in saying that the workmen 

had raised the dispute as early as 18 September 1990 and that 

conciliation was thereafter initiated. The management did not 

participate in those proceedings. A failure report was sent to the 

Government in 1993. The workmen could not be blamed for the 

Government   not   making   an   immediate   reference.   The   record 

further shows that the respondents had to approach this Court in 

1998 and only after the order dated 12 February 1999 did the 

Government make the reference on 5 April 1999. This sequence 

matters. Where the workmen have acted, and the process has 

moved   at   a   slow   pace   because   of   the   Government   and   the 

management, it is not proper to fasten laches on the workmen. 

The delay has been explained by the material on record. I do not 

find any reason to say that the respondents slept over their rights.

24.Much was said by the petitioner that the concerned workmen 

were engaged by the canteen committee and not by MTNL directly. 

That fact, even if accepted in the manner suggested, does not end 

the   matter.   In   labour   law,   the   absence   of   a   direct   formal 

appointment is not always decisive where the work is done in the 

premises of the establishment, for its benefit, under a structure 

controlled by the establishment, and where the canteen forms part 

of the working arrangement of that establishment. The evidence, 

as placed before the Tribunal, shows that the workmen were 

functioning as Bearers in the canteen for years. The management 

cannot, on one hand, use their labour for long years and, on the 

other  hand,  deny  all responsibility  merely  by  saying  that  the 

canteen committee engaged them. The Tribunal was therefore 

15

wp-518-2019-J.doc

justified in looking beyond this form and in examining the real 

relationship.

25.The contention based on Section 9A and Section 25N also 

has  to  be  dealt  with  in  the  light  of   the  admitted  facts.  The 

petitioner says that Chapter V-B does not apply because only the 

canteen strength should be counted. The respondents say that the 

establishment strength was much above the statutory threshold 

and   that   no  prior   permission   was   taken.   On   the   record,   the 

management witness has not been able to clearly show compliance 

with the mandatory statutory requirements. He has even expressed 

ignorance on the question of compliance with Section 9A and prior 

governmental permission. When a statute requires notice, wages in 

lieu of notice, compensation, and prior permission in a proper 

case,   these   are   not   empty   formalities.   They   are   conditions 

precedent. If those steps are not shown to have been taken, the 

retrenchment cannot stand.

26.The petitioner has also tried to place the canteen outside the 

definition of industry by saying that it served administrative staff 

and not industrial workers.  The use of the expression “industrial 

workers” in that submission is too narrow and artificial for the 

facts   of   this   case.   The   evidence   shows   that   the   canteen   was 

running inside the telephone exchange premises for the benefit of 

the employees. The function of the canteen was directly linked to 

the establishment. The decision relied upon by the respondents 

also supports the view that a departmental canteen of this nature 

can fall within the statutory meaning of industry. The Court is not 

required   to   give   a   strained   or   restrictive   meaning   when   the 

16

wp-518-2019-J.doc

surrounding facts show an organised activity connected with the 

establishment and supported by it.

27.For all these reasons, the Award does not suffer from such an 

error   as   would   justify   interference   under   Article   227   of   the 

Constitution. The Tribunal has taken note of the essential facts. It 

has considered the long service of the workmen, the nature of the 

canteen,   the   absence   of   proper   statutory   compliance   before 

retrenchment, and the conduct of the parties during conciliation 

and reference. There may be one factual mistake in the Award 

regarding the death of the workmen, but that mistake does not 

destroy the reasoning on the core issue. The real question is 

whether the retrenchment was legal and justified. On the material 

before the Tribunal, and on the material shown before this Court, 

the   answer   is   no.   The   retrenchment   was   not   backed   by   the 

mandatory safeguards of law. The Award directing reinstatement 

with continuity of service and back wages, therefore, cannot be 

said to be illegal, arbitrary, or without evidence.

28.Accordingly, I find no merit in the writ petition. The same 

deserves to be rejected.

29.In view of the foregoing discussion, the following order is 

passed:

(i)  The writ petition stands dismissed;

(ii)  The Award dated 4 September 2017 passed by the 

Central Government Industrial Tribunal No. 2, Mumbai in 

Reference No. CGIT-2/18 of 1999 is upheld;

17

wp-518-2019-J.doc

(iii)  However, it is noted that out of the four concerned 

workmen,   three   workmen,   namely   S.   Kumar,   Maruti 

Masnaik, and S.K. Shetty, have expired during the pendency 

of the proceedings. Insofar as the said deceased workmen 

are   concerned,   the   direction   of   reinstatement   shall   not 

survive.   Their   legal   heirs   shall,   however,   be   entitled   to 

receive   monetary   benefits   flowing   from   the   Award,   in 

accordance with law;

(iv)  Insofar   as   the   surviving   workman,   P.S.   Naik,   is 

concerned, the respondent employer is directed to reinstate 

him in service with continuity of service. He shall also be 

entitled to full back wages and all consequential benefits, in 

terms of the Award;

(iv)  The aforesaid directions shall be complied with within 

a period of twelve weeks from the date of this order;

(v)  Pending interim applications, if any, stand disposed of.

(AMIT BORKAR, J.)

18