STATE OF UTTAR PRADESH Vs. SUNANDA PRASAD

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) Though ordinarily this court does not interfere with an interim order passed by the High court, but in the case in hand the High court having entertained a writ petition while the grievance of the respondents is still pending before the central Administrative tribunal and having passed an interim order annulling the order of the tribunal, we think it appropriate to interfere with the impugned order of the High court.