DEPUTY EXECUTIVE ENGINEER Vs. MANSUKHBHAI JETHABHAI

JUDGEMENT

(1.) LEARNED Counsel Ms. Sejal K. Mandavia, appearing for the appellant, seeks time to file translated copies of the documents in English, which are in vernacular.

(2.) LEARNED Counsel Mr. G.M.Joshi, appearing for the respondent No. 1, opposes her request on the ground that the Letters Patent Appeal itself is not maintainable as the order passed by Learned Single Judge is under Article 227 of the Constitution of India, and before the Learned Single Judge, Labour Court was not a party to the petition, therefore, the writ petition would be essentially under Article 227 of the Constitution of India. Learned counsel for the appellant has urged that she

(3.) THIS Court in case of Revaben wd/o Ambalal Motibhai and Ors. Vs. Vinubhai Purshottambhai Patel and others, reported in 2013 (1) GLH, 440, was called upon to decide whether in Appeal under Clause 15 of the Letters Patent would be maintainable. In view of the fact that the learned Single Judge really exercise jurisdiction under Article 227 of the Constitution of India. The Division Bench after analysis of various judgments of this Court and Hon'ble Supreme Court observed as Under :