UNION OF INDIA Vs. DIPANKAR CHAKRABORTY

JUDGEMENT

(1.) In view of the good grounds shown, the delay in preferring the appeal is condoned and the appeal is taken on record. MC (WA) No.21 of 2022 is disposed of.

(2.) The appeal is taken up for immediate hearing.

(3.) The grievance of the appellants is that the order impugned dated May 9, 2022, as left untouched by an order on a review petition passed on September 21, 2022, puts the appellants in serious embarrassment as a now disbanded committee has been required to look into the desirability of the transfer sought by the writ petitioner-respondent.