CHIEF EXECUTIVE OFFICER Vs. ULHAS DAMODHAR THIGLER

JUDGEMENT

(1.) ON the request of the learned counsel for the parties, rule is made returnable fourth with.

(2.) THIS writ petition is filed by the respondent in complaint U. L. P. No. 8 of 1993 pending in the Labour Court, aurangabad. Pending the complaint the respondent filed application, Exhibit U 2 for interim relief of reinstatement but that application was rejected by the labour Court against which the respondent filed Revision No. 35 of 1994 in the Industrial Court. The Industrial court set aside the order passed by the labour Court and granted the application directing the petitioner-respondent to reinstate the respondent herein in service during the pendency and disposal of the complaint.

(3.) THAT order, dated July 1995, passed by the Industrial Court is questioned in this writ petition.