UMA SHANKAR DWIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) This petition is listed before this Court in terms of order dated 8.12.2014. The facts relating to passing of that order are that when the matter was posted for hearing before this Court on 14.11.2014, after considering the I.As., filed for taking documents on record, this Court granted a specific stay to the petitioner in view of the statement made by learned counsel for the petitioner in following manner : -

(2.) Immediately after passing of this order, when on the next date the matter was listed before this Court, it was contended by learned counsel appearing for respondents No. 2 to 6 that the order dated 1.11.2014 sought to be challenged in the writ petition was already carried out by the petitioner on 13.11.2014 and he has joined on the transferred place. Even this fact was not brought to the notice of the Court when the matter was posted for hearing on 14.11.2014. Learned counsel appearing for the petitioner refuted the said submission of learned counsel for respondents No. 2 to 6 and made a categorical statement that he has brought to the notice of the Court the fact that the petitioner has already joined on transferred place on 13.11.2014, on previous date i.e. on 14.11.2014. Recording such a submission, the order was passed on 8.12.2014 by the co -ordinate Bench of this Court in the following manner : -

(3.) After recording this, the Court was of the opinion that an affidavit should be filed by the learned counsel for the petitioner and the matter may be listed before the same Bench which has passed the order dated 14.11.2014 for consideration of the prayer for continuance of interim relief.