T.MAHESH KUMAR Vs. ASSISTANT COMMISSIONER OF LABOUR

JUDGEMENT

(1.) THE petitioners in all these writ petitioners are employees of Tamil Nadu Petroproducts Limited, Chennai. In these writ petitions, the petitioners have challenged the orders of transfer dated 21.12.2012.

(2.) THE petitioner in W.P.No.35136 of 2012 (T.Mukesh Kumar) was given an order of transfer dated 21.12.2012 stating that he will be relocated to Tuticorin Alkali Chemicals and Fertilizers Limited, Tuticorin (5th respondent) and accordingly, he was transferred and posted in the 5th respondent-company with effect from 2.1.2013 and he was also given a joining time of one week.

(3.) WHEN these writ petitions came up on 27.12.2012, notice regarding admission was ordered and pending notice, interim injunction was granted for a limited period. Aggrieved by the grant of interim order, the contesting respondents (R2 to R4) filed M.P.No.1 of 2013 in all the above writ petitions, together with a supporting counter affidavit dated 03.01.2013, seeking to vacate the interim order,.