STATE OF CHHATTISGARH Vs. GUPTESHWAR PRASAD SINHA

JUDGEMENT

(1.) HEARD.

(2.) THIS writ appeal has been filed against the order dated 21.07.2008 passed in M.C.C. (S) No. 36/2005 whereby the learned Single Judge has set aside the order dated 24.6.1998 passed by the M.P. State Administrative Tribunal (for short 'the tribunal') and allowed the Transfer Application No. 1349/98 of the respondent herein.

(3.) SINCE in the instant matter there was a judgment of the tribunal existing and review petition was transferred to the High Court and the High Court had to make scrutiny of the judgment of the tribunal, therefore, in view of the law laid down in L. Chandra Kumar's case (supra), the same was to be decided by the Division Bench.