V.N. Khare, C.J. - (1.) There will be an order in terms of prayer (a) of the petition. The appeal is treated as on day's list.
(2.) This appeal arises out of a judgment and order of the learned Single Judge of this Court dated August 1, 1996 whereby the learned Single Judge had disposed of the writ application filed by the petitioner/respondent.
(3.) The petitioner/respondent is a publishing company engaged in the business of publishing daily newspaper 'Aajkal'. The appellant/respondent is its employee. It appears that the management of the petitioner/respondent reverted the appellant. Under such circumstances, an industrial dispute arose. The matter was referred to the Tribunal for adjudication.;