MANUBHAI J PATEL Vs. MANAGER

JUDGEMENT

(1.) AS all the appeals arise from the common order passed by the learned Single Judge, they are being considered simultaneously.

(2.) ALL the appeals are directed against the order dated 9.10.2012 passed by the learned Single Judge in respective Special Civil Applications, whereby learned Single Judge, for the reasons recorded in the order, has granted interim relief, whereby the order passed by the Industrial Tribunal in Complaint No.1/2012 is stayed.

(3.) IT is an admitted position that the transfer orders were passed for the limited duration and Mr.Chudgar, learned Counsel appearing for the respondents herein confirms the said position that all transfer orders were for limited duration and that limited duration is over since June 2012. Therefore, if the order of the Industrial Tribunal is considered, the same is passed on 3.4.2012 when the transfer orders were in operation. As a result thereof, the transfer orders were not implemented, save and except in the case of the original petitioners of Special Civil Application No.9996 of 2012, who voluntarily accepted the transfer orders. But after June 2012, as the life of all the transfer orders was over, the petitions were not required to be entertained by the learned Single Judge, when the learned Single Judge considered the matter on 9.10.2012. Even for the purpose of interim order, when the learned Single Judge considered the matter on 9.10.2012, the life of all the transfer orders was over, since they were up to June 2012.