MAHARASHTRA STATE ELECTRICITY GENERATION COMPANY LIMITED, MAHARASHTRA STATE ELECTRICITY GENERATION COMPANY LIMITED Vs. PREMLAL S/O KANHAIYALAL JOGI

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the parties.

(2.) An interim order made by the Industrial Court, Nagpur, below Exh.2, on 10.7.2008, in Complaint U.L.P. No.167/2008 is under challenge in the present writ petition.

(3.) Shri Deshpande, Senior Advocate with Advocate Shri Mohogaonkar appeared for the petitioners and made the following submissions.