MAHESWAR DOLEY Vs. KARUNA KANTA KALITA AND ORS.

JUDGEMENT

(1.) HEARD Mr. A.K. Goswami, Learned Senior Counsel for the petitioner. Also heard Mr. K.N. Choudhury, learned Addl. Advocate General who appears for the respondent Nos. 3 and 4. Ms. B. Gogoi, Learned Counsel represents the respondent Nos. 1 and 2.

(2.) THIS petition is filed with the allegations that the respondents wilfully disobeyed the status quo order dated 4.3.2009 in Writ Appeal No. 64/09 passed by this Court.

(3.) AFTER the writ petition was dismissed, the an appeal being WA No. 64/09 was filed by the petitioner on 20.2.2009. The very next day after filing of the writ appeal (20.2.2009), a communication dt. 21.2.2009 was issued by the Director of Agriculture to the writ petitioner, directing him to hand over charge of his office in the Agricultural Directorate to comply with the transfer order, in pursuant to the judgment dated 17.2.2009 passed by the learned Single Judge.