PARASRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) THE appellants have filed this appeal against the order dated 20/3/2006 passed in Writ Petition No. 116/2002. In the writ petition the award passed by the Labour Court, Gwalior under the provisions of Industrial Disputes Act was under challenge. The learned Writ Court allowed the writ petition. From the facts of the case, it is clear that the petition was under Article 227 of the Constitution of India, because no independent direction has been issued by the learned Single Judge in the impugned order, hence, in our opinion, the Writ Appeal is not maintainable. It is hereby dismissed. Although the Learned Counsel for the appellants has relied upon of the judgment of the Supreme Court in Sushilabai Laxminarayan Mudliyar and others Vs. Nihalchand Waghajibhai Shaha and others, : AIR 1992 SC 185, but the facts of the present case are different.