SINGH SHEKHAWAT Vs. NATIONAL SEEDS CORPORATION

JUDGEMENT

(1.) Since in both the writ petitions common controversy is involved, the same are being decided by this order.

(2.) Both the petitioners, by way of these writ petitions have assailed the order dated 9 th October, 2017 whereby they have been transferred from Regional Office Jaipur to Area Office, Purnea (RO, Patna) and Regional Office Jaipur to Area Office, Samastipur, (RO) Patna respectively. The effect and operation of the order dated 9th October, 2017 was stayed by this court vide order dated 13th October, 2017.

(3.) Application was moved under Article 226(3) of Constitution of India for vacating the interim order, however, interim order was continued. Appeals were preferred before the Division Bench and the Division Bench vide order dated 11.5. 2018 had opined that it was open for the respondents to move appropriate application for early disposal of the case. The case was, however not taken up for arguments.