NATRAJ PICTURE PALACE Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) Heard Sri A.K. Gupta, learned Counsel for the Petitioner. No one has appeared on behalf of the workman-Respondent No. 2 Raj Mani Singh even though the case has been taken in the revised list.

(2.) Respondent No. 2 was an employee (gate keeper) of the petitioned picture house (a trade name). His services were terminated on 27.9.1993 on the ground that he had permitted certain persons to watch the show without ticket which was detected at the time when Commissioner of Entertainment Department made a surprise inspection. Respondent No. 2 raised an industrial dispute, which was registered as Adjudication Case No. 66 of 1994 and was decided by the Presiding Officer, Labour Court, Allahabad in favour of the Respondent No. 2 through award dated 31.10.1995. Against the said award Petitioner filed writ petition No. 33633 of 1997 in this Court which is stated to be pending. In para 14 of this writ petition, interim order dated 1.10.1997 passed in writ petition No. 33633 of 1997 has been quoted which is reproduced below:

(3.) After the above interim order Petitioner started taking work from the Respondent No. 2 but paid him the wages at the rate of wages last drawn only.