INDAMER COMPANY PRIVATE LIMITED Vs. PRICY DSOUZA

JUDGEMENT

(1.) WE have perused the order passed by the learned single Judge and we are not inclined to interfere therewith. All that the learned single Judge has done is stayed the transfers and directed the Industrial Court to hear the complaint expeditiously. The order was passed considering the fact that the first respondent is a lady employee (steno-receptionist) the second respondent a technician and third respondent is a carpenter and are employees drawing low scales of pay. They were sought to be transferred to Delhi though the power to effect the transfer is disputed. The complaint is pending in the Industrial Court and this is an interim arrangement. In view of the persuasion by Mr. Cama, we direct the Industrial Court to endeavour to decide the complaint by the end of March 2003.

(2.) WE clarify further that the Industrial court will decide the complaint on the merits of submissions and evidence before it. The observations made by the learned single Judge are on prima facie basis and that will be borne in mind by the Industrial Court.

(3.) APPEAL stands disposed of accordingly.