S SUMMAIAH Vs. ANDHRA PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS matter has been placed before us on Office note as to the maintainability of the Letters Patent Appeal sought to be filed by the appellants.

(2.) THE relevant facts are as follows : Appellants filed Writ Petition No. 16523 of 1991 under Art. 226 of the Constitution of India seeking a direction to the respondents to implement the settlement arrived at dated 26-10-1991 entered into by the respondents with the Union under S. 12(3) of the Industrial Disputes Act before the Officer-cum-Assistant Commissioner of Labour, Warangal. THE said writ petition was disposed of by a learned single Judge of this Court on 20-4-1992 in the following terms :

(3.) THIS appeal is sought to be filed under Clause 15 of the Letters Patent Act by the appellants questioning the dismissal of contempt petition. Office raised an objection that no appeal lies under S. 19(1) of the Contempt of Courts Act, 1971, hereinafter referred to as "The Act". Learned counsel for the appellants stated that the Judgment under appeal affected their rights and it amounts to a 'Judgment' within the meaning of Clause 15 of Letters Patent and though no appeal lies under S. 19(1) of "The Act", an appeal shall lie under Clause 15 of Letters Patent. Accordingly, this matter is placed before us for orders by the Office.