KEHAR SINGH MITRA Vs. SATISH RATTAN

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been preferred by the Petitioner for quashing and setting aside the award dated 8.8.2003 passed by the Commissioner, Workmen Compensation, Nadaun, in case No. 2/1996.

(2.) A preliminary question about the maintainability of the present petition arose because of the alternative remedy of appeal being available to the Petitioner.

(3.) I have heard the learned Counsel for the parties.