DEPUTY EXECUTIVE ENGINEER Vs. BHAGWANSINH UDESINH THAKOR

JUDGEMENT

(1.) We have heard Mr.Harsheel Shukla, learned AGP appearing for the appellants.

(2.) BY way of the present Letters Patent Appeal, the appellants­original petitioners have challenged the judgment dated 01.10.2013 passed by the learned Single Judge in Special Civil Application No.8006 of 2013, wherein the award dated 24.09.2013 passed by the Labour Court, Godhara in Reference (LCG) No.85 of 2007 has been partly allowed so far as the back -wages is concerned but reinstatement has been affirmed by the Labour Court.

(3.) In view of the aforesaid 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 appellants in seeking appropriate remedy before the appropriate forum in accordance with law. Interim relief, if any, stands vacated.