RAJENDRA DUBEY Vs. MANAS GUPTA,

JUDGEMENT

(1.) Grievance is against the verdict passed by the learned Single Judge whereby the representation preferred by the writ Petitioner/Respondent No. 4 herein was directed to be considered, simultaneously granting stay with regard to the transfer ordered by the Competent Authority, despite the fact that the Appellant had already been relieved from the post and had joined at the transferred place, which was never brought to the notice of the learned Single Judge.

(2.) The sequence of events is as follows:

(3.) After taking note of the sequence of events, we passed an order on 18.10.2019 in the following terms: