- (1.) Leave granted.
(2.) The short question is whether in terms of Clause 13 of the Work Order, the dispute raised by the appellant should be referred to the Arbitration. The Clause 13 of the Work Order reads as follows: "In case of any dispute the matter shall be referred to the Chief Executive Officer Shri Amarnathji Shrine Board, whose decision in the matter shall be final."
(3.) Though learned Counsel for the appellant tried to convince that the aforesaid Clause has to be read as an Arbitration Clause for settling the disputes between the parties, placing reliance on the decision of this Court in State of Punjab and Others Vs. Dina Nath, 2007 5 SCC 28, we are unable to appreciate the contention in view of the subsequent decision of a three Judge Bench of this Court in P. Dasaratharama Reddy Complex Vs. Government of Karnataka and Another, 2014 2 SCC 201.;