PRABHAT RANJAN SINGH Vs. R K KUSHWAHA

JUDGEMENT

(1.) We have been informed by learned counsel for the parties that a writ petition has been filed on more or less the same issue in the Patna High Court being Civil Writ Jurisdiction Case No.6489 of 2018 (R.K. Kushwaha v. The Union of India and Ors.).

(2.) The decision in this special leave petition will have a bearing on the writ petition which is pending in the Patna High Court.

(3.) It appears to us that there are some serious disputes on issues of law which need final adjudication. In this view of the matter, we are of opinion that it will be appropriate if the writ petition pending in the Patna High Court is transferred to this Court for final hearing and tagged with SLP(C) No.22444 of 2017. we order accordingly.