DAKOR TEMPLE COMMITTEE Vs. ASHOK RAMLAL PANDYA

JUDGEMENT

(1.) The order passed by the learned Single Judge in Special Civil Application No. 3746/2007 dated 9th February, 2007 has been challenged in this Letters Patent Appeal.

(2.) The learned Single Judge rejected the petition as it had been filed at an interlocutory stage. The appellant had raised preliminary objection before the Industrial Tribunal that the respondent was not a 'workman' and the appellant was not an 'industry' and, therefore, the proceedings were not maintainable before the Tribunal.

(3.) As the Tribunal passed an interim order dated 22nd January, 2007 to the effect that the preliminary issues raised by the appellant were to be decided finally alongwith all other issues, the appellant was aggrieved by the said order and challenging the said order, the aforestated petition was filed by the appellant. The said petition has been rejected by the learned Single Judge as it was filed at an interlocutory stage.