Ravi S. Dhavan, J. - (1.) Heard Sri G. P. Mathur, learned counsel for the petitioner and Messrs Sri A.K. Sinha and Sri Shailendra Nath Tripathi, learned counsel for the respondents.
(2.) This is an unfortunate case where an interim order of this Court passed on 9-1-1984 has been embarrassed compromised and violated. The record shows that the equity has turned against the petitioner and he is not entitled to the continuance of the interim order. The reasons are set hereinafter.
(3.) The interim order as was passed on 9-1-1984 is reproduced below:- "Issue notice. Meanwhile the operation of the impugned award dated 27-9-1983 shall remain stayed, provided the petitioner pays to the respondent No. 1, the entire wages upto date with effect from 27-9-1983, within a period of two months from today's date. It shall be open to the petitioner either to take work from respondent No. 1 or to continue paying him wages month by month. The wages for the month of March shall be paid on or before 10-4-1984. The wages for the subsequent month shall be paid on or before 10th of each succeeding month. In the event of default of any of the conditions, the interim order stand automatically vacated." Since the interim order was passed in January, 1984, more than four years have elapsed. The respondent, workman, has complained to this Court on more than one occasion that the conditions of the said interim order are not being followed Rather than seeing the version of the workman on the issue whether the interim order has been followed or has not been followed, it would be best to see the submissions of the employer.;