JAYESH GOVIND VARDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. Krunal D. Pandya, learned advocate for the appellant. By way of the present Letters Patent Appeal, the appellant-original opponent has challenged the order dated 30.11.2012 passed by the learned Single Judge in Special Civil Application No. 7831 of 2012, by which, the learned Single Judge has dismissed the writ petition. The order passed by the Authority under the Minimum Wages Act was challenged before the learned Single Judge.

(2.) In the writ petition, the Authority under the Minimum Wages Act was not made a party even also in this appeal, the same was not made a party. The learned Single Judge while dismissing the writ petition has not issued a writ of certiorari. This Court on 02.05.2013 has passed the following order:

(3.) However, the Five Judges' Full Bench of this Court in the case of Gujarat State Road Transport Corporation v. Firoze M. Mogal and another, 2014 1 GLH 1 rendered in Letters Patent Appeal No. 1149 of 2002, Dated: 26.12.2013, has held as under:-