INDERJIT GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) At the outset, on joint request of counsel for the parties, main petition is taken on Board. CWP-14009-2009 (O&M)

(2.) Although, response to the miscellaneous application (CM-6795-CWP-2025), filed by respondent No.4, is awaited, but counsel for the petitioners states that as there is an alternate remedy of filing an appeal, petitioners may be relegated to take recourse to the same and interim protection granted by this Court vide order dtd. 10/9/2009, be continued till the disposal

(3.) Counsel for respondent No.4 does not have any objection. He states that a similar course was adopted in a connected petition bearing CWP-2072-2008. He has referred to the orders passed in the aforesaid petition, which have been reproduced in the civil miscellaneous application.