DIVISIONAL RAILWAY MANAGER Vs. WESTERN RAILWAY KAMDAR SANGH

JUDGEMENT

(1.) Learned Counsel for the parties submit that the interim order passed by this Court on 15.2.1999 and modified on 2.2.2000 be allowed to continue till final disposal of Special Civil Application No. 4539 of 1998 and this appeal may be disposed of in the above referred terms.

(2.) The appeal is disposed of with the consent of parties that the interim order issued on 15.2.1999 and modified on 2.2.2000 shall continue till final disposal of Special Civil Application No.4539 of 1998. The appeal stands disposed of. The parties would be free to make a request to the learned Single Judge for early disposal of the matter.

(3.) Civil Application No.11152 of 1998 and Civil Application No.2380 of 1999 are disposed of.