CHANDRASHEKHAR NARAYANRAO PHALKE Vs. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION THROUGH DIVISIONAL CONTROLLER

JUDGEMENT

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

(2.) This petition is directed against the order made by the Industrial Court, Yavatmal, refusing to grant interim relief pending decision of revision under Section 44 of the M.R.T.U. & P.U.L.P. Act.

(3.) Writ Petition is allowed and the impugned order is modified as under :