DIVISIONAL CONTROLLER Vs. CHIMANBHAI JIBHABHAI BRAHMBHATT

JUDGEMENT

(1.) WE have heard learned advocates appearing for the parties.

(2.) BY way of the present Letters Patent Appeal, the appellant­original petitioner has challenged the judgment and order dated 8.10.2013 passed by the learned Single Judge in Special Civil Application No.15439 of 2013. Before the learned Single Judge, the award of the Industrial Tribunal was challenged. The learned Single Judge by its judgment has dismissed the writ petition.

(3.) SINCE , the learned Single Judge while dismissing the writ petition has not issued a writ of certiorari and the order impugned before the learned Single Judge was of the Industrial Tribunal and therefore, the decision of the Five Judges' Full Bench of this Court will apply to the facts of this case.