EXECUTIVE OFFICER Vs. V K R JAMBULINGAM

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) EVEN though the matter has been listed for admission, on consent, the appeal itself has been taken up for disposal. The writ appeal is directed against the order of the learned Single Judge dated 13. 7. 2005. The entire order of the learned Single Judge is to the following effect: - "party appeared in person. The interim direction sought for in this petition is ordered, subject to the result of the writ petition. " The writ petition itself has been filed for issuing a certiorarified mandamus for quashing the action of the respondent in not including the name of the writ petitioner in the panel for promotion. The order dated 13. 7. 2005 passed in the direction petition, even though the writ petition itself is yet to be decided on merits, has the effect of granting the relief claimed in the main writ petition even before final decision is taken in the writ petition.

(3.) THE learned counsel appearing for the respondent (writ petitioner) submitted that the writ petition may remain pending for a long period and become infructuous. In the peculiar facts and circumstances of the case, we request the learned Single Judge to take up the writ petition for final disposal within a period of three weeks. Subject to the aforesaid observation, the writ appeal is allowed. No costs. THE connected W. A. M. P is closed. .