P.MAHALINGAM Vs. VANITHA

JUDGEMENT

(1.) It is the grievance of the appellant that the interim stay granted by this Court in W.P.(MD)No.6303 of 2020 and W.M.P.(MD)No.5525 of 2020, dated 26.05.2020 is causing undue prejudice to him and that the vacate stay application filed by the appellant is not getting listed and hence, he has come by way of a Writ Appeal challenging the interim order dated 26.05.2020.

(2.) We have heard the learned counsel for the appellant and the learned Special Government Pleader for the respondents 2 to 5.

(3.) It is the specific stand of the appellant that the writ petitioner has been relieved as early as on 17.04.2020 and the appellant assumed charge on 21.04.2020 itself, which has been suppressed in the Writ Petition and the interim order has been obtained. In view of the interim order, the appellant is not in a position to work in the place where he got transferred.