KIRITKUMAR NAGARDAS SOLANKI Vs. GROUP GENERAL MANAGER

JUDGEMENT

(1.) Present petitioners, being aggrieved by the oral order of termination, instead of approaching Labour Court or the Tribunal, have rushed to this Court and have secured an interim order on 21/12/2000 directing the respondents that if the petitioner No.1 is not relieved from service, he may not be relieved.

(2.) The respondents, however, submitted that before the interim order dtd.21/12/2000, the present petitioner No.1 was already relieved. According to them, he does not continue in service.

(3.) On being asked that why the petitioners did not go to the Industrial Tribunal or Labour Court, the learned counsel for the petitioners was unable to make a positive submission except that the petitioner No.1 had worked for a long time, he was selected through a proper selection process and his termination was absolutely illegal.