HARIBHAU PANDURANG KUBALE Vs. CHANVIM ENGINEERING P LTD

JUDGEMENT

(1.) Heard Shri Mohokar, Advocate for the petitioner and Shri Dandekar, Advocate for the respondent. Rule. Heard finally with the consent of the parties.

(2.) The petitioner is challenging the interim order passed by the Industrial Court, Nagpur on Exhibit 2 in complaint ULP No. 434/2008 on 11.2.2009, on the application of the petitioner seeking interim relief in terms of prayer clauses in the application:

(3.) According to the petitioner in the charge-sheet supplied to him, there were no such contents or allegations warranting interference of any misconduct and therefore, there was no question of holding any departmental enquiry against him. According to him, whatever instances of misconduct are alleged against him are the routine incidents which occur in the factory of the respondent and in fact many of the employees had done the same things and if such enquiries are allowed to be continued, they would also be required to face the enquiries for misconduct.