DEEP PRABHA CINEMA Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) THE writ petition was filed challenging an award of the labour court, Bhagalpur. The award was made when conciliation proceedings failed. A reference was made to the labour court for adjudication. This was registered as reference case no. 10 of 1994.

(2.) THE reference which was referred for adjudication was thus : "Whether the termination of serv ices of Shri Chandra Deep Yadav Gate man M/s Deep Prabha Cinema, Swami Vibeknand Path, Bhagalpur is proper. If not, what relief he is entitled to -

(3.) THE submissions did not find acceptance by the learned Judge who decided the petition. The award of the labour court was upheld. Thus, the employer who runs a Cinema as an undertaking has filed the present Letters Patent Appeal.