ALOK MATHUR,J. - (1.) Heard Sri Rajendra Prasad, learned counsel for the petitioner as well as learned Standing counsel for respondents No.1, 2 and 3.
(2.) By means of the present writ petition the petitioner has assailed the order dated 1.6.2011 passed under Minimum Wages Act , 1948 as well as the consequential order for recovery of arrears of wages by means of order dated 4.4.2012 passed by Prescribed Authority/Assistant Labour Commissioner, Lucknow, who has rejected the application for recall of order dated 1.6.2011.
(3.) It has been submitted by learned counsel for the petitioner that the petitioner is an institution running for welfare of handicapped by making articles which are used in support of handicapped persons and is registered under the Societies Registration Act which is working in the name and style of M/s Manglam. The controversy pertains to Sri Ram Prakash Yadav, opposite party No.4 who is claiming himself to be an employees of the institution and has urged that he was working with the petitioner and was given Rs.1050/- per month as honorarium since 1999. It is alleged that opposite party No.4 did not perform his duties and instead raised industrial dispute before the Tribunal alleging that his services were terminated in March, 2001 without complying the norms provided under the Labour Laws and filed adjudication case No.96/2002 which was heard and decided by the Prescribed Authority on 21.4.2006 whereby his termination was set aside and it was also determined that respondent No.4 is an employee of the petitioner.;