AHMEDABAD MUNICIPAL SERVANTS ASSO Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) BY way of the present Letters Patent Appeal, the appellant ­ original petitioner has challenged the judgment and order dated 23.12.2013 passed by the learned Single Judge in Special Civil Application No.20501 of 2006 whereby the learned Single Judge was pleased to dismiss the writ petition.

(2.) IN the writ petition, the appellant has challenged the award dated 26.4.2006 passed by the Industrial Tribunal in Reference (I.T.) No.174 of 1996. The Industrial Tribunal was not joined as party ­ respondent in the Special Civil Application.

(3.) IN view of the above referred Full Bench decision, the present Letters Patent Appeal is not maintainable. Hence, the present Letters Patent Appeal stands dismissed as not maintainable. We, however, make it clear that we have otherwise, not gone into the merit and the dismissal of this appeal will not stand in the way of the appellant in seeking appropriate remedy before the appropriate forum in accordance with law.