- (1.) Appellant has filed this appeal challenging the order dated 06.03.2017 passed by the learned Single Judge, whereby the writ petition filed by the petitioner was dismissed on the ground that she had efficacious alternative remedy to raise an Industrial Disputes under Section 10-A of the Industrial Disputes Act, 1947.
(2.) Learned counsel for the appellant has submitted that the learned Single Judge has erred in dismissing the writ petition filed by the appellant. In fact, the termination order was stigmatic in nature as it has been stated that the integrity of the appellant was questionable. In similar circumstances, writ petition filed by a similarly situated employee-Sunita was dismissed by the learned Single Judge. In an appeal (D.B. Special Appeal Writ No.812/2017) filed by Sunita, Division Bench of this Court allowed the appeal vide order dated 24.10.2017. The said order was upheld by the Hon'ble Supreme Court vide order dated 27.09.2019.
(3.) Learned counsel for the respondents has fairly conceded that the present case is covered by the decision given by this Court in D.B. Special Appeal Writ No.812/2017 and as upheld by the Hon'ble Supreme Court.;