B. Mukerji, J. - (1.) - This is a special appeal arising out of a decision made by a learned Single Judge of this Court in respect of a petition filed by the respondent Gopal Prasad Saksena. In the petition prayer was made for a writ of mandamus commanding the respondent not to take any proceedings against the petitioner to realise a certain amount of money as arrears of land revenue or in any other manner.
(2.) The petitioner also prayed for a writ of certiorari to quash an order dated the 22nd July 1957, whereby realisation of certain sums of money was to be made as arrears of land revenue.
(3.) It appears that the order of 22nd July 1957 was passed by the Labour Commissioner of Kanpur requesting the Collector of Aligarh to effect certain recoveries from the petitioner in respect of sums which were payable to certain employees who had raised an Industrial dispute. In view of that Industrial dispute, action was taken by the Adjudicator and Regional Conciliation Officer, Agra who made an award on the 16th February 1956 and by that award he ordered that Hari Ram and Todi Ram were to be reinstated to their old jobs, given continuity of service and were also to be paid their full wages for the period they remained unemployed, together with their "deducted wages" which they had not received for the month of February etc. The employer went up in appeal to the Labour Appellate Tribunal, Lucknow Bench, which dismissed their appeal on the 20th of June 1956.;