DIVISIONAL CONTROLLER Vs. MAHARASHTRA S T WORKERS CONGRESS (INTUC) THROUGH IT S ORGANIZING SECRETARY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard by the consent of the parties.

(2.) The three issues involved in this case are as under :

(3.) The Petitioner/ MSRTC is aggrieved by the interim order dated 14.12.2017 passed by the Industrial Court, Aurangabad in Complaint (ULP) No.288/2017 thereby, allowing the applications ExhibitU2 and Exhibit U18 filed by the Respondent/ Complainant/ Union. Consequentially, the circular dated 14.07.2017 introduced by the Petitioner/ Corporation has been stayed till the disposal of the main complaint. By partly allowing Exhibit U18, the Industrial Court has directed that a notice be issued to Mr.Mukesh Digambarrao Tigote for cancellation of his deputation and thereafter, if he does not resume at his place at Aurangabad, the Petitioner/ Corporation would be at liberty to initiate an action under their discipline and appeal procedure.