REGENT COMPUTRONICS PVT. LTD.

BAJAJ AUTO LTD. Appellant

V/S

SHRIKANT VINA YAK YOGI Respondents

Referred Judgements :-

SYNDICATE BANK LTD. VS. ITS WORKMEN [REFERRED TO]
KEDAR NATH VS. STATE OF PUNJAB [REFERRED TO]
WANDER LTD. VS. ANTOX INDIA P.LTD. [REFERRED TO]
RAJA BAHADUR MOTILAL POONA MILLS LTD. VS. GIRNI KAMGAR SANGHATANA [REFERRED TO]
SHIVAJI A.MORE VS. ESTATE MANAGER,M.S.F.CORPN. LTD. [REFERRED TO]
PRESS TRUST OF INDIA LTD. VS. PRESS TRUST OF INDIA LTD. [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
MARTIN BURN LIMITED VS. R N BANERJEE [REFERRED TO]
KUNDAN SUGAR MILLS VS. ZIYAUDDIN [REFERRED TO]
S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
MANAGEMENT OF ADDISONS PAINTS AND CHAMICALS LIMITED VS. WORKMEN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PEARLITE LINERS PVT LIMITED VS. MANORAMA SIRSI [REFERRED TO]
EXECUTIVE ENGINEER VS. MADHAV NARHARI WALAKE [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith by consent of parties.

(2.) This petition is directed against the interim order dated 23rd December, 2005 passed below Exh.U-2 in Complaint (ULP) No.431 of 2005 by the Industrial Court, Pune, whereby application for interim relief came to be allowed. The petitioner- employer is directed not to give effect to the transfer orders dated 12th December, 2005 issued to the respondents- workmen till final disposal of the complaint. The Factual Matrix :

(3.) The factual matrix reveals that the transfer orders issued to the respondents- workmen transferring them to various depots and dealers all over India are the bed-rock of Complaint (ULP) No.431/2005 alleging unfair labour practices on the part of the petitioner- employer.

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BAJAJ AUTO LIMITED Vs. SHRIKANT VINAYAK YOGI

Referred Judgements :-

JUDGEMENT

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