D. PRITHVI RAJ Vs. RAGHUNANDAN P.

JUDGEMENT

(1.) These intra court appeals have been filed against the interim order dtd. 20/6/2017 passed by learned Single Judge in the writ petition.

(2.) It is not in dispute that subsequently, the learned Single Judge has passed an order on 15/12/2017 by which respondents 1 to 3 have been permitted to report for duties.

(3.) In view of the aforesaid subsequent order, we are not inclined to examine the validity of the order dtd. 20/6/2017 passed by learned Single Judge. Needless to state that the interim order is passed only for the purposes of adjudicating the prayer for interim relief made in the petition and rights of the parties are not adjudicated while deciding the same. The rights of the parties have to be adjudicated in the writ petition, which is pending adjudication. With the aforesaid clarification and keeping all the contentions open to parties including the issue with regard to maintainability of the petition, the appeals are disposed of