LARSEN AND TOUBRO LIMITED Vs. BALASAHEB SHANKAR KOLI

JUDGEMENT

(1.) Heard finally by consent of parties.

(2.) The Petitioner/management has challenged the impugned interlocutory order dated 26 July 2012 passed by the learned Industrial Court, Mumbai, thereby stayed/kept in abeyance the transfer orders dated 9 May 2012 and 17 May 2012 issued by them, transferring Respondent no.1 to Security Department at Gate No.7, Powai Campus and again to Security Department, Madh Establishment.

(3.) Admittedly the main complaint is still pending. The learned Industrial court by impugned order dated 26 July 2012 has allowed the Interlocutory Application filed by Respondent no.1/complainant in the following terms :