RAJASTHAN PATRIKA PVT LTD Vs. AJAY KUMAR BIHARI

JUDGEMENT

(1.) Rule

(2.) With the Consent of the Counsel, the Petition is taken up for final hearing. Learned Counsel for the respondents waives service.

(3.) The First respondent moved a complaint of Unfair Labour Practices under Items 3, 9 and 10 of Schedule IV to the MRTU and PULP Act, 1971. The challenge in the complaint is to an order that was passed by the petitioner, by which the service of the First respondent was transferred from Mumbai to Barmer in Rajasthan.