STATE OF MP Vs. RANJEET SINGH

JUDGEMENT

(1.) By this writ appeal under Section 2(1) of Madhya Pradesh Uchha Nyayalaya (Khand Nyaypith Ko Appeal) Adhiniyam, 2005 the State Government has challenged the order dated 20 th March 2019 passed in WP No. 5830/2019 whereby the learned Single Judge has stayed the operation of orders dated 28/2/2019 (Annexure P-2 to P-9) passed under Section 50-A(2) of Cooperative Societies Act in respect of declaring the writ petitioners ineligible to hold the post of Director.

(2.) In connected writ appeals being WA No. 551/19 and WA No. 593/19, final orders of the learned Single Judge upholding the orders passed under Section 50-A(2) were under challenged and this court by separate order passed in those writ appeals has decided the controversy by dismissing the appeals, therefore, it would be open to appellants in this appeal to apply for vacating of stay /final disposal of pending writ petition itself on the basis of order passed in connected writ appeals today. The order under challenge in this appeal being interim in nature we are not inclined to interfere in that order in writ appeal.

(3.) Hence the appeal is disposed off with liberty as mentioned above by expressing hope that learned Single Judge will decide the pending writ petition expeditiously.