- (1.) LEAVE granted.
(2.) WE have heard learned counsel for the parties. It appears that the respondent herein was appointed to look after sales promotion work by the appellant herein with effect from 19th May, 1986. His services were thereafter terminated on 21st September, 1993, but on a representation made by him, he was re-appointed by the appellant and was put on probation for six months. Thereafter, on 20th october, 1994 his probation was extended. Subsequently, by letter dated 20th October, 1994, he was informed that his period of probation would be over on 16th November, 1994, and that thereafter, he would be relieved from service after working hours on the same date. Aggrieved by the said communication, the respondent raised a dispute which was referred to the Industrial Tribunal-cum-Labour Court, Anantpur. The said reference was ultimately dismissed by the learned tribunal, which permitted the respondent to file writ petition before the Andhra Pradesh High Court. The High Court allowed the writ application and set aside the Award passed by the Labour Court with a direction to the appellant to reinstate the respondent in service as a permanent employee of the company, with continuity of service, attendance benefits and full back-wages.
(3.) AGGRIEVED by the said order of the learned Single Judge, the appellant moved the Division Bench of the High Court, which passed an interim order on 16th September, 2005 to the following effect:- "heard both sides. There shall be interim suspension pending appeal subject to compliance of Section 17-B of the I. D. Act from the date of the order. " It is the said interim direction of the Division Bench of the High Court which is the subject matter of the present appeal.;