D.Y. Chandrachud, J. - (1.) Leave granted.
(2.) This appeal arises from the judgment of a learned Single Judge of the High Court of Judicature at Bombay dated 12 March 2019. The High Court rejected the writ petition filed by the appellant under Article 226 of the Constitution of India assailing an interim order of the Industrial Court at Satara dated 25 January 2019 by which the transfer of the respondent from Shirwal to Ahmedabad was stayed.
(3.) The respondent was appointed on 18 July 2012 as a Senior Technical Staff Associate and had been posted at Shirwal. Clause 8 (a) of the letter of appointment specifically stipulates that his services can be transferred to any of the divisions, establishments or project sites of the employer at any location in India. The respondent was transferred on 2 May 2018 from the Plant at Shirwal to the establishment of the employer at Ahmedabad. The order of transfer was challenged by filing a complaint of unfair labour practices before the Industrial Court at Satara under the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act 1971.;