(1.) PER H.K. Rathod, J: - 1. Heard learned advocate Mr. P.J. Kanabar for Gujarat State Co -op. Agricultural and Rural Development Bank Ltd. Employees Union (Gujarat State); Mr. G.M. Joshi, learned advocate for opponent no.3 bank; learned AGP Ms. Archana Raval for Deputy Labour Commissioner and Mr. D.G. Chauhan for opponent No.1, on this civil application. Original Special Civil Application No. 22594 of 2005 is filed by General Secretary, Gujarat Mazdoor Manch, Ahmedabad having apprehension that respondent Bank is likely to terminate services of concerned workmen without following due process of law and second prayer is made in paragraph 13(B) to quash and set aside impugned order dated 14.11.2005 unilaterally passed by respondent no.1 Deputy Labour Commissioner vacating interim order dated 9.11.2005 and 11.11.2005. By way of interim order, in paragraph 13(C), it is prayed to restrain respondent bank from terminating services of concerned 96 employees without following due process of law and stay operation of impugned order dated 14.11.2005 unilaterally passed by respondent No.1. This Court passed following order on 22.11.2005: "Rule. Mr. G.M. Joshi waives service of rule for respondent No.2 Bank. Respondent No -2 will maintain status quo regarding service condition of the members of petitioner union. DS to Respondent No.1."
(2.) THEREAFTER , learned advocate Mr. Kanabar filed application on behalf of the Bank Employees Union with a prayer to join as a party respondent in the main matter wherein this Court passed following order on 20.12.2005:
(3.) NOW , applicant in this civil application is seeking vacation of the said interim order passed by this court in the main matter.