KUNWER PAL Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) This is an Appeal filed against the judgment rendered by the learned Single Judge in Writ Petition (M/S) No. 1076 of 2013, which was filed under Article 227 of the Constitution of India. Further, we notice that the Writ Petition was filed challenging the award passed by the Labour Court. The learned Single Judge has allowed the Writ Petition filed by the respondents / State.

(2.) In view of the above fact, we feel that appeal may not be maintainable under Chapter VIII Rule 5 of the Rules of the Court.

(3.) The appeal stands dismissed as not maintainable.