CHHAYA BHOPATKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD the learned counsel for the appellant as well as the learned Govt. Advocate representing the contesting respondents.

(2.) PERUSED the record.

(3.) THIS Letters Patent Appeal is directed against an order passed by the learned Single Judge of this Court whereunder while quashing the order passed by the Labour Court affirmed by the Industrial Court, the case has been remanded back to the Labour Court for adjudication as to whether the appellant-workman had worked satisfactorily for a period of six months against a clear vacancy with a direction that for the purpose of a clear vacancy the Labour Court was to examine the recruitment rules and consider whether posts are available providing further that if the posts are not available then also the question regarding the post on which the appellant could be declared as permanent be considered.