GUJARAT STATE CIVIL SUPPLIES CORPORATION LTD. Vs. ALL INDIA FOOD & ALLIED WORKS UNION

JUDGEMENT

(1.) xxx xxx xxx.

(2.) This appeal is filed against an interim order passed by the learned single Judge in Special Civil Application No. 7424 of 1997 on October 10 1997. That petition was filed by respondent No. 1. It is admitted, Rule, is issued and is pending for final hearing. On interim relief, the learned single Judge, after hearing the parties, passed an order which is impugned in this Letters Patent Appeal. By the said order, the learned single Judge granted mandatory relief directing the appellant to permit employees mentioned at pages 24 and 25 of the petition, to take on duty forthwith.

(3.) xxx xxx xxx.