CHITRA TALKIES Vs. PRESIDING OFFICER AND ANR.

JUDGEMENT

(1.) DELAY condoned.

(2.) RESPONDENT No. 2 was employed as a workman with the appellant management, which was running a cinema at Amritsar. After rendering service for 16 -17 years, his services were terminated without any inquiry. On October 10, 1980, the workman preferred a reference under the provisions of Industrial Disputes Act, 1947 to the Labour Court, Amritsar. Stand of the management was that the workman was negligent in performing his duties. On 2.10.1980 at about 8 -00 P.M. when a film was being screened, the workman stopped the film half an hour before the scheduled time. He locked the machine room and left the premises. This created agitation in the public watching the show and also led to stampede. The lock of the door was broken open and screening of the film was resumed.

(3.) THE workman approached this Court under Article 226 of the Constitution.