S.P.Srivastava, J. - (1.) Heard the learned standing counsel representing the petitioner employer.
(2.) Shri Vikram Nath representing the respondent No. 1, who has put in appearance at this stage, has also been heard.
(3.) The petitioner-employer feels aggrieved by the order dated 1.12.2003 passed by the Tribunal which is of an interlocutory nature whereby the order transferring the applicant-respondent No. 1 from one commissionerate/zone to the other had been stayed until further orders.;