BALAK RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Balak Ram, Security Supervisor, employed with the Mansa Co-operative Spinning Mills Ltd., respondent No. 4 herein, seeks writ in the nature of mandamus directing the respondent-Mill to pay him salary and allowances from July, 1995 till date.

(2.) Brief facts, on which the relief referred to above, is sought to rest, reveal that respondent-Mill made irregular payments of the salary from the beginning of year 1995 but no salary was paid to any of the employees of the Mill since July, 1995 except to the Chief Executive of the Mill, who resigned in the month of December, 1995 after receiving all the dues. All the workers, it is case of the petitioner, were left high and dry without any wages for almost nine months which compelled the petitioner to raise loans for sustaining themselves and their families.

(3.) All that has been contended by Mr. Hemant Kumar, learned counsel for the petitioner, is that as long as petitioner continues to be on rolls of the respondent-Mill, it has no choice but for to pay him his wages whatever be the reasons compelling the Mill to close down.