LAWS(TLNG)-2021-11-114

TSRTC Vs. T.R.P.SINGH

Decided On November 26, 2021
Tsrtc Appellant
V/S
T.R.P.Singh Respondents

JUDGEMENT

(1.) The present writ appeal is arising out of the order dated 09.09.2020 passed by the learned Single Judge in W.P.No.15175 of 2020.

(2.) The undisputed facts of the case reveal that the respondent in the present writ appeal preferred the writ petition against the transfer order dated 25.08.2020 and the learned Single Judge has granted an interim order on 09.09.2020 staying the order of transfer. An application for vacating the interim order has been filed before the learned Single Judge. A contempt petition has also been preferred. However, the appellants, which is a State owned and controlled Corporation, is not complying with the order granting interim stay in respect of transfer.

(3.) Learned counsel appearing for the appellants/Corporation has drawn the attention of this court towards the judgment delivered by the Hon 'ble Supreme Court in the case of State of J and K vs. Mohd. Yaqoob Khan and others (1992) 4 Supreme Court Cases 167 and his contention is that once an application for vacating stay has been filed, unless and until it is decided, the question of complying with the order passed by the learned Single Judge does not arise.