S.N.Sahay, J. - (1.) These three writ petitions raise common questions and are, therefore, being disposed of by a common judgment. Smt. Shskuntala Devi who is one of the respondents in all the three wri'. petitions was appointed as an 'Aaya' in R.D.S.O. Basic School, Lucknow on payment of salary of Rs. 50/-per month by order dated July i 6, 1973. The salary was raised to Rs. 114/- per month in course of time. The said school was established in 1964 by a registered society known as 'Railway Educational Society Charbagh Lucknow.' the school was recognised for Classes I to V by order dated April 29, 1968 and was upgraded to a Junior nigh School by order dated 26, 1974.
(2.) Smt. Shakuntala Devi applied to the Prescribed Authority under Section 15, Payment of Wages Act, 1936 claiming a sum of Ra. 684/-on account of wages for the period July 1, 1986 to March 31, 1987 at the ratio of Rs. 114/- per month The application was registered as P. W. Case No. 445 of 1987 and was allowed ex parte by the Prescribed Authority by order dated May 17, 1989 directing the management of the school to pay her Rs. 684/- as wages and Ra. 4104/- as compensation, in all Ra. 4788/-. The management applied on May, 10, 1990 and August 23, 1990 for the recall of the aforesaid ex parte order, but the applications were not disposed of by the Prescribed Authority Meanwhile recovery proceedings were started and recovery certificate dated April 21, 1990 was issued by the Tahslldar, TahsilSildar, Lucknow in pursuance of the said ex parte order the management of the school has filed Writ Petition No. 10301 of 1990 for quashing the ex parte order dated May 17, 1989 and the recovery certificate dated April 21, 1990 as indicated above.
(3.) Smt. Shakuntala Devi moved another application before the Prescribed Authority under Section 15 of the Act claiming Rs. 12, 609/- as wages at the rate of Rs. 467/- per month for the period July 1, 1987 to September 30, 1989 and further Rs. 1,25,090/- as compensation. Upon this application a notice to show cause dated November 28, 1989 was issued by the Prescribed Authority in P.W. Case No. 402 of 1989. The management filed Writ Petition No. 888 of 1990 for quashing this notice.;