PARDEEP AGGARWAL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Inter alia issuance of a writ in the nature of certiorari has been sought for quashing of interim order dated 14.05.2015 (Annexure P-10) passed by the Labour Court and also order dated 24.04.2012 (Annexure P-6) vide which petitioner was dismissed from service and order dated 28.06.2012 (Annexure P-7) passed by the Appellate Authority upholding the order dated 24.04.2012 (Annexure P-6) passed by the Competent Authority.

(2.) On a query posed by the Court, learned counsels are ad idem that the case is still pending before the Labour Court for final adjudication and, therefore, this Court, at this stage, need not go into the veracity of order dated 24.04.2012 vide which the petitioner was dismissed as well as the Appellate order dated 28.06.2012 which are subject matter of adjudication before the Labour Court.

(3.) In the premise, the writ petition is confined to the legality of order dated 14.05.2015 (Annexure P-10) passed by the Labour Court.