LAWS(GJH)-2014-6-24

DEPUTY EXECUTIVE ENGINEER ROAD Vs. PRATAPBHAI SABURBHAI CHAUHAN

Decided On June 24, 2014
Deputy Executive Engineer Road Appellant
V/S
Pratapbhai Saburbhai Chauhan Respondents

JUDGEMENT

(1.) BY way of the present Letters Patent Appeals, the appellant -original petitioner has challenged the judgment and order dated 20.12.2012 passed by the learned Single Judge in Special Civil Application Nos. 9941 to 9950 of 2012 whereby the learned Single Judge was pleased to dismiss the writ petitions preferred by the appellant herein.

(2.) IN the writ petition, the appellant has challenged the judgment and award dated 30.11.2011 passed by the Labour Court, Dahod.

(3.) IN view of the aforesaid Full Bench decision, the present Letters Patent Appeals are not maintainable. Hence, the present Letters Patent Appeals stand dismissed as not maintainable. Rule discharged. 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. C.A. also stand disposed.