P SIVARAMAN Vs. SELECTION COMMITTEE

JUDGEMENT

(1.) THE Chief Justice: this writ appeal has been filed against the interim order of this Court dated 2. 11. 2004. By that interim order the petitioner's prayer for transfer to Tirunelveli Medical College has been refused.

(2.) IT has been repeatedly held by the Supreme Court that by interim orders final relief should not be granted vide State of U. P. v. Ram Sukhi Devi (AIR 2005 SC 284 ). Hence we see no infirmity in the impugned order. The writ appeal is, therefore, dismissed. However, we direct that the Writ Petition No. 31585 of 2004 be listed next week before the appropriate learned single Judge for final hearing. No costs. Consequently WAMP No. 7661 of 2004 is also dismissed.