HINDUSTAN ZINC LIMITED Vs. RAMAN LAL

JUDGEMENT

(1.) THIS is a revision, arising out of an order of temporary injunction granted in a suit by the respondent Raman Lal challenging his reversion to the post of Canteen Supervisor from the post of Canteen Manager.

(2.) ACCORDING to the respondent, this reversion results in alteration of his status from that of an officer to a subordinate, which illegal. On this basis, the respondent claimed a temporary injunction restraining the petitioner -employer, from implementing the order of reversion. Such a temporary injunction has been granted in the respondent's favour and the appellate order dated 5 -5 -1982 also imposes two conditions to be observed by the respondent, namely

(3.) THE petitioner -employer shall continue to pay to the respondent -employee, the emoluments of the post of Canteen Manager during the pen outcome of the suit. It is, howerer, clarified that the continuance of the respondent as Canteen Manager, therefore, would depend on the decision in the suit. The respondent -employee is directed to complete the entire evidence summer vacation this year.