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Judgment
Heard counsel for the appellants, counsel for the
respondents including the State.
The dismissal of the writ application vide order dated
01.07.2015 by the learned single Judge is the cause for the appellants
to prefer this appeal under Letters Patent.
There is nothing illegal about the learned single Judge
refusing to exercise discretion under Article 226 of the Constitution
of India especially when there is a statutory appeal available against
the impugned order to the appellants.
Whatever submissions, which have been made by the
learned counsel representing the appellants, before us can also be
appreciated by the appellate authority and none of the submissions
are of a kind which cannot be heard and decided in appeal.
No interference, therefore, is warranted with the order
impugned.
Appeal is dismissed.
Appellants are free to file appeal even now if they
choose.