THEMIS MEDICARE LTD. Vs. THE ASSTT. LABOUR COMMISSIONER

JUDGEMENT

(1.) THE petition though is posted for consideration of I.A.No.3892/2013 and application for vacating the stay order dated 13.5.2010. However, with the consent of learned counsel for the parties the petition is heard finally.

(2.) PETITION is directed against the order dated 28.3.2011 whereby, the Labour Court while entertaining an application under section 33 A Industrial Dispute Act, 1947(hereinafter to be referred to as Act of 1947), by respondent no.2 stayed his termination which was by order dated 14.4.2010 and thereby affirmed its earlier exparte interim order dated 3.5.2010.

(3.) RESPONDENT no.2 , Medical Representative in the petitioner establishment, appointed since 4.1.1989, was transferred from Jabalpur to Mumbai by order dated 14.5.2009.