GENERAL MANAGER Vs. PRABHU KUMAR

JUDGEMENT

(1.) This writ appeal has been filed challenging the final order dtd. 11/8/2021 passed in W.P.No.13999/2009 whereby, the writ petition preferred by the appellant under Articles 226 and 227 of the Constitution of India challenging the award dtd. 1/12/2008 in Reference No.18/2002 passed by the Presiding Officer, Labour Court was dismissed.

(2.) In the case of Caparo Engineering India Ltd. vs. Ummed Singh Lodhi and another (Civil Appeal Nos.5829-5830 of 2021) along with connected matters, the Apex Court in its judgment dtd. 26/10/2021 has categorically held that the writ appeal in such matters would not be maintainable. Paragraph 7 of the judgment is relevant which, on reproduction, reads as under:

(3.) In view of the above, we are of the considered view that in the given facts and circumstances of the case, the writ appeal is not maintainable. It is accordingly dismissed.