VIJAY KUMAR AGARWAL Vs. D D INDUSTRIES LIMITED

JUDGEMENT

(1.) THE workman Mr. Vijay Kumar Agarwal in this writ petition seeks to challenge an interlocutory order dated 12. 08. 2008 passed by the Labour court dismissing his application under Rule 15 of the the Industrial disputes (Central) Rules, 1957 for summoning Mr. Naresh Aggarwal and mr. R. P. Khurana (both officials of the management) to examine them on the point of service of charge-sheet dated 08. 09. 2005 and also regarding records of assigning the work/duties for the year 2005-06.

(2.) IN view of the judgment of the Hon'ble Supreme Court in D. P. Maheshwari Vs. Delhi Administration, (1983) 4 SCC 293, this writ petition under Article 226 of the Constitution against an interlocutory order is not maintainable. The relevant portion of the judgment of the hon'ble Supreme Court in the said case is extracted below:

(3.) IN view of the above judgment of the Hon'ble Supreme Court, this writ petition filed by the workman against an interlocutory order is not maintainable. Even otherwise, I have gone through the impugned interim order of the Labour Court and on going through the same, I find no illegality or perversity in the said order because the inquiry issue has already been decided by the Court below against the workman.