MOHD. YASIN Vs. ST. STEPHENS COLLEGE

JUDGEMENT

(1.) The present application bearing under Sec. 151 of the Code of Civil Procedure, 1908, has been filed on behalf of the petitioner/applicant seeking the following reliefs:

(2.) Learned counsel appearing on behalf of the petitioner/applicant submitted that the petitioner had raised an industrial dispute before the Industrial Tribunal, whereby, the Tribunal was tasked with deciding whether the act of the present respondent to ask the petitioner to vacate quarter no. 2, which he is in occupation of, is justified or not. The Industrial Tribunal had rejected the petitioner's case on 16/5/2013 by holding that there was no industrial dispute between the parties and that the government was not competent to refer the dispute.

(3.) It is submitted that being aggrieved by the above mentioned award, the petitioner had filed the instant writ petition challenging the said award. Rule was issued by the Predecessor Bench of this Court on 25/9/2014 and it was ordered that the respondent management shall maintain status quo till the disposal of the writ.