- (1.) Questioning the legality of order dated 31.07.2008 in W.P.(L) No. 1916 of 2006, the present Letters Patent Appeal has been filed by the workmen represented through Janta Mazdoor Sangh.
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) Mr. P.A.S. Pati, the learned counsel for the appellant referring to decision in "Iswarlal Mohanlal Thakkar v/s. Paschim Gujarat Vij Company Limited and another." : (2014) 6 SCC 434, submits that interference with the findings of the Tribunal is permissible only in cases where the Tribunal has committed error of jurisdiction or serious error in law or where the judgment is found not based on evidence led before the Tribunal. It is contended that the learned Single Judge re -appreciated the evidence and posed a wrong question that, "the main question to be examined was whether the names of the workmen were in the lists sent from Bhowra area to Bhalgora area or not", and thus erroneously interfered with the award dated 28.09.2005 in Reference Case No. 98 of 1994.;