Ashok Bhushan, J. - (1.) Heard Shri Samir Sharma, learned Counsel for the petitioner.
(2.) By this writ petition, the petitioner has prayed for quashing order dated 23.3.1987 passed by Presiding Officer, Labour Court in Misc. Case No. 3/87, staying the suspension and disciplinary proceeding against the petitioner in a proceedings under Section 11-C of the U.P. Industrial Dispute Act, 1947.
(3.) The Counsel for the petitioner challenging the said order contended that in proceedings under Section 11-C of the U.P. Industrial Act 1947, there is no power to grant an interim order of the nature as granted by the Labour Court.;