NATIONAL AEROSPACE LABORATORIES Vs. PRADEEP KUMAR J.

JUDGEMENT

(1.) This appeal has been filed against an order dtd. 24/3/2021 passed by the learned Single Judge in W.P.No.2493/2021.

(2.) Learned counsel for the appellant submits that by an interim order granted against the appellant, the interest of the respondents-workmen have been protected and they are continuing in service. It is submitted that the writ appeal preferred by the appellant be disposed with the liberty to the appellant to fill up the post of 'Junior Secretariat Assistant in the Department of Finance and Accounts' and Industrial Tribunal is directed to conclude the proceedings within time limit.

(3.) Learned counsel for the respondents - workmen has submitted that the workmen should be allowed to continue in the service.