MANAGEMENT OF EXIDE INDUSTRIES LTD. Vs. V. VIJAYAKUMAR

JUDGEMENT

(1.) By consent of the learned counsel on either side, this Writ Appeal is taken up for final disposal.

(2.) Heard Mr.Sanjay Mohan, learned counsel appearing for the appellant / 3rd respondent Management, Mr.S.Ayyathurai, learned counsel for the 1st respondent / workman and Mr.M.Digvijaya Pandian, learned Additional Government Pleader for R2 and R3.

(3.) The writ appeal is filed against the interim order passed by the learned Single Judge in M.P.No.1 of 2013 in W.P.No.27489 of 2013, in and by which, the learned Single Judge, by holding that transfer of the 1st respondent / petitioner workman from factory at Hosur to New Delhi to the Marketing Division is in contravention of Order 15 of the Standing Order as well as definition to 2b of the Standing Order, has granted an order of interim injunction, restraining the respondents from enforcing the transfer until further orders. Aggrieved over the said interim order, the appellant / 3rd respondent has preferred the present writ appeal, seeking to quash the same.