- (1.) The present appeal has been filed against the judgment and order dated 04.07.2006 passed by the Learned Single Judge of the High Court of Judicature at Allahabad whereby the Writ Petition filed by the appellant-Corporation herein was disposed of directing that from 04.07.2006, the respondent-workman shall receive from the employer regular wages as Typist, that is to say, that he shall be paid by the appellant-Corporation salary as Typist which was being paid to other Typists at that time in the appellant-Corporation.
(2.) We have heard learned counsel for the parties. From the documents on record, we find that the respondent was appointed as an Apprentice, that too firstly from 06.03.1987 on consolidated wages of Rs.500/- which appointment continued by different orders till 17.05.1988, where after he ceased to work.
(3.) The respondent-workman raised an industrial dispute and the Labour Court, Gorakhpur, Uttar Pradesh vide Award dated 17.01.1998 directed the appellant-Corporation to reinstate the respondent on the post on which he was working without any back wages. The Award was challenged by the appellant-Corporation before the High Court and as mentioned above the High Court while disposing of the Writ Petition directed the appellant-Corporation to employ the respondent on regular wages as a Typist from 04.07.2006.;