ANKUSH VASANTRAO BHARAD Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) By this petition, the petitioner seeks to challenge an interlocutory order dtd. 21/10/2021 passed by the Industrial Court, rejecting Exh.U2 in Complaint (ULP) No.40/2021.

(2.) Heard at length.

(3.) The petitioner has been transferred on his own request from Hingoli to Parbhani Circle in District Parbhani at Kasapuri. His wife is in employment at Parbhani and he therefore wanted a transfer from District Hingoli to District Parbhani. Considering his request and the rules applicable, he was transferred which he accepted and then filed Complaint (ULP) No.40/2021 wherein he has prayed for a declaration of ULP under Items 3, 9 and 10 of Schedule IV of the MRTU and PULP Act, 1971.