Roop Ram vs State Of U.P. And 3 Ors.
2017 Latest Caselaw 347 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 19966 of 2017
 

 
Petitioner :- Roop Ram
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Pradeep Kumar Shukla
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Misra
 

 
Hon'ble Manoj Kumar Gupta,J.

The instant writ petition has been filed by the petitioner being aggrieved by arbitration award dated 20 October 2016, by which the Arbitral Tribunal has upheld the decision of the Corporation to dispense with the services of the petitioner, who is a contract driver.

Counsel for the petitioner very fairly admits that the reference was made to the Arbitral Tribunal in terms of clause 22 of the agreement. He also does not dispute that the petitioner has the remedy of challenging the impugned award under the provisions of the Arbitration and Conciliation Act, 1996.

In view of the above, this Court declines to entertain the instant writ petition, but leaves it open to the petitioner to avail the remedies available under the Act.

The writ petition is disposed of accordingly

(Manoj Kumar Gupta, J.)

Order Date :- 9.5.2017

AM/-