DISTRICT APPROPRIATE AUTHORITY Vs. PRAKASH PATEL

JUDGEMENT

(1.) This appeal under clause 15 of the Letters Patent is at the instance of respondent No.2 of a writ-application under Article 226 of the Constitution of India and is directed against an order passed by a learned Single Judge dated March 5, 2012 by which His Lordship admitted the writ-application of the original applicant and granted mandatory relief in favour of the original applicant pending final disposal of the main application.

(2.) The facts leading to filing of this appeal may be summarised as under :-

(3.) Being aggrieved and dissatisfied with the grant of such mandatory interim relief, the District Appropriate Authority preferred the present appeal. The Division Bench of this Court vide order dated August 22, 2012, after hearing both the sides, thought fit to stay the order of mandatory interim relief passed by the learned Single Judge during the pendency of this appeal. The appeal has accordingly come up before us for hearing.