IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3870 OF 2009 (arising out of SLP(C)No.9795/2009)

EXECUTIVE ENGINEER & ORS. ....APPELLANTS VERSUS

SANJAY GOVINDRAO DESHMUKH ....RESPONDENT

O R D E R

Delay condoned.

Leave granted.

This appeal is directed against the judgment dated  18th September,  

2006 passed by the learned Single Judge of the Bombay High Court, Nagpur Bench  

at Nagpur, in Writ Petition No.2527 of 2006, by which the order impugned in the  

writ petition was quashed and set aside and the matter was remanded back to the  

Industrial Court for final decision making certain observations in the same.

After hearing learned counsel for the parties and after having been  

informed that the matter has already been heard in detail and is to be disposed of  

within two months, we dispose of this appeal with the direction that the said matter  

pending  before  the  Industrial  Court  after  remand  shall  be  decided  within  one  

month from the date of communication of a copy of this order to it, without being  

influenced by the observations made by the High Court as well as by this Court.  

Interim order stands vacated.  There shall be no order as to costs.   

contd...2/-

::2::

Learned counsel for the parties are directed to supply a copy of this  

order to the Industrial Court at an early date.

.........................J. (TARUN CHATTERJEE)          

.........................J. (H.L. DATTU)              

NEW DELHI, MAY 1, 2009.