RAMESH CHANDRA MISHRA Vs. VIJAY SHANKAR

JUDGEMENT

(1.) Heard counsel. Special leave granted.

(2.) The directions given by the High court in paragraph 3 (A) of its order dated 25/02/1981, as also the directions given in the judgment in Review Application on 2/04/1981, are likely to create needless complications. On the whole, it will be in the interest of the parties that no interim seniority list is drawn up as directed by the High court. We, therefore, direct that the interim direction given by the High court in regard to the drawing up of the seniority list shall not be carried out until the final disposal of the Writ Petition filed in the High court. We also direct that in regard to promotions already made in accordance with the impugned seniority list, there shall be status quo as of the date on which the Writ Petition were filed in the High court. Such promotions and any further promotions made in accordance with the impugned seniority list will abide by the result of the Writ Petition. The High court will dispose of the Writ Petition before the end of August, 1981.

(3.) The appeals shall stand disposed of in terms of this order.