P D PATEL AYURVEDA HOSPITAL Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) P.D.Patel Ayurveda Hospital the petitioner herein has filed this petition against the judgment and order dated 12.7.2001 passed by the Labour Court, Nadiad below Application exh.2 in Complaint No. 5 of 2001 in Ref(LCN) NO. 1 of 2000. The Labour Court by its judgment and order allowed application exh.2 and granted permanent injunction against the transfer order and restrained the petitioner from implementing the transfer order dt. 20.6.2001. The petitioner transferred the respondent to Maha Gujarat Medical Hospital which is half kilo meter from P.D.Patel Ayurveda Hospital in the city of Nadiad..The Labour Court further directed not to prevent the respondent workman from discharging her duties as Laboratory Technician in P.D.Patel Ayurveda Hospital, Nadiad (hereinafter referred to as the Hospital) till the disposal of the main complaint.

(2.) The facts giving rise to this petition are as under:

(3.) This petition has been filed somewhere on 28th July 2001. When this matter was placed for hearing before this Court on 29.8.2001, this Court passed an order staying the said proceedings.