(1.) The petitioner who is working as a Helper at Una office of the respondent-Electricity Board is transferred from Una by an order dt. 27-11-90 by the Board. The petitioner filed Regular Civil Suit No. 165 of 1990 in the court of learned Civil Judge (JD) Una and prayed for injunction against his transfer without producing a copy of his transfer order. The learned Civil Judge issued notice and granted ex parte order of status quo on 19 Thereafter the learned Civil Judge after hearing both the sides dismissed the application Exhibit-5 for interim injunction by his order dated 26-6-91 and vacated the order of status quo granted earlier. Against the said order passed by the learned Civil Judge the petitioner preferred Civil Misc. Appeal No. 125/91 before the learned Extra Assistant Judge Junagadh. The learned Assistant Judge continued the order of status quo till the appeal came to be dismissed by him on 20-7-91.
(2.) I am told by Mr. Rana L.A. for the petitioner that thereafter on an application a statement was made by respondent No.3 before the learned Assistant Judge on 20-7-91 stating that they will not implement the impugned order of transfer for some time because of that even today the order of transfer is not implemented.
(3.) The petitioner has challenged the above orders passed by the courts below before this Court in this C.R.A.