GWALIOR DEVELOPMENT AUTHORITY Vs. HARISHANKAR SHARMA

JUDGEMENT

(1.) Heard the learned counsel for the respondent-applicant in support of this application and the learned counsel for the appellant in opposition thereto.

(2.) Perused the record.

(3.) During the pendency of the proceedings before the Labour Court, an interim order had been granted in favour of the contesting respondent-workman requiring the employer appellant to ensure that till the decision of the dispute, the workman will be allowed to continue to work and if the employer management wants to retrench any workman it had to follow the provisions of the law for retrenchment.