ARUN KUMAR TRIVEDI Vs. V.K. GUPTA

JUDGEMENT

(1.) THE present CCP is preferred by the applicant for non -compliance of order dated 11.12.2012 passed in O.A. No. 482/2012, through which the Tribunal directed the respondents not to act upon further in the matter against the law laid down by the Hon'ble Apex Court. The O.A. was preferred for quashing of order dated 26.9.2011 so far it relates to the candidates from Sl. No. 22 onwards and also for quashing of order dated 7.12.2012 so far it relates to respondents No. 5 to 14. After the interim order passed by the Tribunal, pleadings were exchanged and the O.A. was heard finally and was decided by means of order dated 26.11.2014, through which the Tribunal directed as under: - -

(2.) SINCE the O.A. is finally disposed of, as such it is settled proposition of law that interim order always merges in the final order after decree is passed. This issue has also been dealt with by the Hon'ble Apex Court in the case of Kanwar Singh Saini v. High Court of Delhi reported in : (2012) 4 Supreme Court Cases, 307 and Hon'ble Apex Court has held as under: - -

(3.) AS observed by the Hon'ble Apex Court in the case of Shiv Shankar and Others v. Board of Directors, U.P.S.R.T.C. and another reported in 1995 Sipp (2) SCC 726, the Hon'ble Apex Court has been pleased to observe as under: