ARUN SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) IN view of the short Order that we propose to pass, we do not think it desirable to go into the merits of the case because we do not want either to prejudge the issue or make any observation which may tend to influence the learned H.P. Administrative Tribunal for deciding either O.A. No. 1521 of 2006 or the Miscellaneous Applications connected with this O.A.

(2.) RELATING to and arising out of Order No. TPT B(1) 15/2000 dated 18th March, 2006 whereby the petitioner had been reverted from the post of RTO with immediate effect and had stood accordingly posted as Superintendent Grade II in the office of Director (Transport), Shimla (It is the admitted case of the parties that later on vide Order No. TPT B(3)1/99 dated 7th April, 2006 the petitioner had been promoted as Superintendent Grade I) the learned Tribunal passed an ad interim order on 9th May, 2006 in O.A. No. 1521 of 2006, which reads thus:

(3.) WHEN the matter again came up before the learned Tribunal on 9th June, 2006, under the caption of MAs 1607/2006 and 1591/2006, the following Order was passed: Interim order passed on 9.5.2006 in the main matter is modified to the extent that the reversion of the applicant shall be subject to the final decision of the original application. Miscellaneous applications stand disposed of accordingly. Dasti.