SHRI DEELIP BABURAO PATIL Vs. SHRI TATYASHABE KORE WARNANAGAR, SAHAKARI SAKHAR KARKHANA LTD., THROUGH ITS MANAGING DIRECTOR

JUDGEMENT

(1.) THIS is a complaint under section 28(1) read with items 3, 9 and 10 of schedule IV of the M.R.T.U. and P.U.L.P. Act, 1971. Admittedly the Complainant is working under the Respondent in Respondent's Paper Mills as a helper from 1st November, 1989. His appointment order says that he is liable to be transferred to any other department or in the same Department on a suitable post in the grade in which he will be working at the time of his transfer.

(2.) THE Respondent then transferred the Complainant, vide order dated 1st June, 2000 to Mumbai to do work of Paper Mills. It has also come on the record that he was relieved on the same day.

(3.) ON above averments the Complainant has prayed for requisite declaration, direction and to set -aside his transfer order.