J.K.Mathur, J. - (1.) This petition seeks quashing of a decision of the prescribed Authority under the payment of Wages Act, Lucknow, passed on 12-11-1990, the decision of the VIIth Additional District Judge in an appeal passed on 13-11-1991 and (he decision of the authority dated 16-12-1991 in addition to the proceedings pending before the prescribed Authority in case BO, 265 of 1991.
(2.) The opposite party no. 2 Rana Pratap Singh started working with the petitioner in September, 1983 as a clerk. His employment was terminated on 31-3-1985. He raised a dispute under the U. P. Industrial Disputes Act, 1947. By the award dated 30-3-1987 the termination of opposite party no. 2 was found to be illegal and he was directed to be treated in service and entitled to fifty percent of back wages, He then approached the petitioner- bank for, being given the employment and offered any deduction being made from the wages. He allowed to join the services of the bank on the stipulation that the period of his absence was to be considered as leave without pay. He thereupon joined the bank on 27-5-1987. However, in January, 1988 he moved the prescribed Authority under the Payment of Wages Act asking for various, allowances, bonus and exgratia and also annual increments payable to him. This petition was contested but the Prescribed Authority allowed this application by an order passed on 12-11-1990 to the extent of requiring an amount of Rs, 3811.87 p. and a similar amount as damages in addition to an amount of Rs. 300/- as costs. An appeal filed against it was dismissed by the Additional District Judge. The opposite party employee moved another application befoae the Prescribed Authority claiming over-time wages payable to him. After contest this application was also allowed by the Prescribed Authority on 16-12-1991 allowing an amount of Rs. 19310. 15 P. as arrears of wages, a similar amounts as damages and an amount of Rs. 500/-as cost.
(3.) The opposite party has moved still another application before the authority for being awarded his wages for the period from January, 1988 to March, 1991, these proceedings are pending before the prescribed Authority.;