RITZ THEATRE PRIVATE LIMITED Vs. RAMESH CHANDRA

JUDGEMENT

(1.) The instant petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The petitioner is a private limited company was entrusted to run a cinema hall, namely, Ritz cinema. The respondent was employed with the petitioner entity as peon since 1981.

(3.) In the year 2009, the cinema hall run by the petitioner entity was closed down vide notice dtd. 26/3/2009 and the workmen were advised to find another job. In the said year, the respondent workman also filed a claim before the Conciliation Officer for payment of bonus, leave encashment etc, however, the said proceedings did not materialize leading to referring of the dispute to the Labour Court ('Court below' hereinafter).