VINOD KUMAR Vs. DISTRICT JUDGE CHAMPAWAT

JUDGEMENT

(1.) HEARD Sri B. D. Upadhyay, learned counsel for the petitioner as well as Sri N. C. Gupta, learned counsel for the intervener Sri Rama Shankar Srivastava on the application for modification of interim order dated 26/2/2008 passed by this Court as also on the intervention application filed by the applicant-intervener and perused the record.

(2.) LEARNED counsel for the intervener Sri N. C. Gupta has contended that the applicant Sri Rama Shankar Srivastava is not a party to the writ petition. He was promoted on the post of Sadar Munsarim temporarily. Learned counsel for the intervener has also submitted that on 26/2/2008 an interim order was passed by this Court thereby the order dated 16/2/2008 passed by the District Judge Champawat has been kept in abeyance till the disposal of the writ petition. According to the intervener, order dated 16/2/2008 is a composite order and since the applicant-intervener is not a party to the writ petition, the interim order dated 26/2/2008 should not affect the promotion of the intervener to the post of Sadar Munsarim vide order dated 16/2/2008 passed by the respondent no. 1.

(3.) IN the above circumstances of the case since the intervener-applicant is not a party to the writ petition, the interim order dated 26/2/2008 shall not operate as against the applicant Sri Ram Shankar Srivastava.