- (1.) The plaintiff/petitioner has come up to this Court in revision against the order of the First Appellate Court reversing on appeal that of the trial judge whereby the defendant/respondents were restrained from transferring the petitioner from his present place of posting till the disposal of the suit.
(2.) The facts :- The plaintiff was working as a Staff Officer in Bank of India, Sector 17, Chandigarh; that he was the General Secretary of the Union of the Bank Officers' Association, North Western Zone and due to this reason, the defendants adopted a stiff attitude towards the plaintiff with a view of harass him on one pretext or the other; that he was dismissed from service because of his Union activities, vide order dated November 26, 1983; that the Chief Labour Commissioner, Government of India, Ministry of Labour, New Delhi referred the industrial dispute to Industrial Tribunal, Chandigarh; that the Tribunal vide its award dated April 9, 1987 quashed the order of dismissal and re instated the plaintiff with full back wages; that the award of the Tribunal was challenged in this Court in Civil Writ Petition No. 3184 of 1987 and the same was dismissed on March 11, 1991; that during the pendency of the writ petition, the earlier order by which the operation of the award rendered by the Industrial Tribunal on April 9, 1987 was stayed was modified; that plaintiff challenged the order of his posting at Amritsar principally on the ground that the same was mala fide and it was only, passed because the plaintiff was the General Secretary of the Union; that the plaintiff's wife is in service at Chandigarh.
(3.) The defendants denied the allegations and stated that the plaintiff has been posted at Amritsar only on administrative grounds.;