Bhaskar Bhattacharya, J. - (1.) As the impugned order herein passed by appellate authority is a Tribunal within the meaning of Article 227 of the Constitution of India, in my opinion, the appropriate remedy of the petitioner is to file an application under the aforesaid provisions of the Constitution of India and not under Article 226 of the Constitution of India. On that ground alone, I am not inclined to entertain this writ application I, however, make it clear that I have not gone into the merit of the case. The writ application is thus dismissed.;