EXECUTIVE ENGINEER Vs. SURENDRAKUMAR OCHHAVLAL SHAH

JUDGEMENT

(1.) ALL these appeals are taken up together as these can be disposed of on a pure question of law.

(2.) ALL these Letters Patent Appeals under Clause-15 of the Letters Patent are directed against the respective orders passed by the respective learned Single Judges of this Court, by which the learned Single Judges disposed of the concerned Special Civil Applications preferred against the awards passed by the Labour Courts/Industrial Tribunals. But in those Special Civil Applications, the Labour Courts or the Industrial Tribunals, whose awards were sought to be quashed were not made parties.

(3.) AS held by this Court in the case of Revaben wd/o Ambalal Motibhai & ors. v. Vinubhai Purshottamdas Patel & Ors., reported in 2013 [1] GLH 440, in the absence of the Labour Courts/Industrial Tribunals, there was no scope of issuing any writ of certiorari and, therefore, in fact, the learned Single Judges exercised the jurisdiction under Article 227 of the Constitution of India.