ARVINDBHAI P RANA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) THE learned advocate Mr.J.S.Brahmbhatt, appearing for the appellant has sent his sick -note. 1. This Letters Patent Appeal has been filed by the appellant challenging the order of the learned Single Judge dated 09.01.2014 passed in Special Civil Application No.9427 of 2013, wherein the award of the Industrial Tribunal, Ahmedabad dated 11.12.2013 in Reference (I.T.) No.155 of 2010 was challenged by the workman as the reference was dismissed by the Industrial Tribunal. The learned Single Judge after hearing the learned counsel for the petitioner has dismissed the writ petition.

(2.) SINCE the learned Single Judge has not issued any writ of certiorari in favour of the appellant and therefore, the Letters Patent Appeal is not maintainable in view of the Five Judges' Full Bench of this Court in the case of Gujarat State Road Transport Corporation v. Firoze M. Mogal and another, 2014 GLH 1 rendered in Letters Patent Appeal No. 1149 of 2002, Dated : 26.12.2013, which has held as under : -