RAM KUMAR AGARWALA AND BROS. Vs. PROGGAN CHANDRA DEY

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution against an order of the learned Judge, the Fourth Industrial Tribunal The point which was referred to the said Tribunal and which is material for our purpose is as follows:

(2.) The Petitioner is the employer, and according to the Petitioner there are standing rules called Service Rules of Ram Kumar Agarwala & Brothers and companies under their management and control. Rule 2 states as follows:

(3.) Then the names of seventeen companies follow. The relevant provision regarding transfer is in Rule 4, Sub -rule (g). The said Sub -rule (g) reads as follows: