KUNBI SAHAKARI BANK LTD Vs. SANJIV SHRIRAM BARBADE

JUDGEMENT

(1.) The respondents herein are facing departmental proceedings on the ground of serious irregularities in the matter of performing their duties. At the time when the inquiry was in progress, the respondents approached the Labour Court by way of filing complaint (ULP) No. 68 of 2010 on the ground that continuation of inquiry may amount to unfair labour practice. The Labour Court by giving reasons, rejected the interim relief. Revisional Court dismissed the revision application.

(2.) Subject to above, Civil Application is allowed. Order of the learned Single Judge is stayed. Civil Application disposed of.