NEERAJ Vs. SUDHIR AGRAWAL OCCUPATION

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dtd. 12/4/2019 passed by Labour Court, Ratlam in case No.22/2018 whereby an application filed under Sec. 33 of Industrial Disputes Act, 1947 read with Sec. 151 of C.P.C. has been dismissed.

(2.) According to the petitioner, he was appointed as News Reader on 27/5/2000 and since 30/5/2016, he is working as News Editor. In compliance of the judgment dtd. 7/2/2014 passed by Apex Court in Writ Petition No. (Civil) No.246/2011, he is entitled for benefit of the pay scale as per the recommendation of Majithia Pay Board but the respondents are not intending to give the benefit.

(3.) In the pending reference, he has filed an application under Sec. 33 of Industrial Dispute Act, 1947 seeking injunction against the respondents that during pendency of reference they be restrained to change his services conditions or transfer him to some other place. The said application came up for consideration on 12/4/2019 and same came to be dismissed. Learned Court has declined to restrain to respondent to transfer him to the Office at Gaya (Bihar) and also declined to prosecute under sec. 25 (T) (U) for adopting unfair labour practice. Hence, present petition before this Court.