GOPAKUMAR.G.S Vs. ANSAL BUILDWELL LTD

JUDGEMENT

(1.) This original petition under Article 227 of the Constitution of India is instituted challenging Ext.P13 order of the Munsiff's Court, Ernakulam, and Ext.P15 judgment of the District Court, Ernakulam, affirming Ext P13 order in appeal.

(2.) The relevant facts are the following: The petitioner is working as Administrative Officer in the Kochi office of the first respondent. The first respondent, a public limited company, hereinafter referred to as 'the company' for short, is having operations at Kochi as also at New Delhi. On 18.12.2018, the company transferred the petitioner from its Kochi office to one of their offices at New Delhi. The petitioner has challenged the order transferring him from Kochi, before the Munsiff's Court, Ernakulam, in O.S No.13 of 2019. Along with the suit, the petitioner preferred an Interlocutory application seeking an order of temporary injunction restraining the company from implementing the order of transfer. The vacation court before which the application for temporary injunction was moved, passed an ad- interim order in the application, as sought for by the petitioner. Later, the application was heard and disposed of by the trial court in terms of Ext.P13 order, granting to the petitioner only time for reporting for duty till 31.3.2019. In so far as the relief sought for by the petitioner has not been granted by the trial court, he challenged the decision of the trial court in appeal. The appellate court, on a re-appraisal of the pleadings and materials on record, dismissed the appeal in terms of Ext.P15 judgment. As noted, the petitioner is aggrieved by Exts.P13 and P15 decisions of the courts below.

(3.) Heard the learned counsel for the parties on either side.