VINEET TIWARI Vs. APEX GRIEVANCE REDRESSAL COMMITTEE SRA

JUDGEMENT

(1.) In this group of writ petitions a Division Bench of this Court was pleased to pass the following order on 3rd May 2019:

(2.) A request was made to list these petitions because neither are the grievances being redressed by appearing before the Committee and enabling the Committee to dispose of the pending applications nor in the writ jurisdiction of this Court it is in a position to resolve the factual disputes and grievances in relation thereto.

(3.) In these circumstances, all parties agree that the order of 3rd May 2019 shall operate as an interim order during the pendency of the proceedings before the Committee. The Committee shall appropriately decide the matter without being infuenced by the order of this Court dated 3rd May 2019. The Committee shall endeavour and resolve all disputes in accordance with law. All contentions of all sides are kept open.