Kurian, J. - (1.) Leave granted.
(2.) The appellants are before us, aggrieved by the interim order passed by the High Court dated 19.12.2016 passed in Writ Petition No.28986 of 2016.
(3.) As we propose to remit the matter to the writ court for final disposal, it is not proper or necessary to discuss the merits of the matter. Suffice to note that this Court after hearing the arguments extensively, on 21.02.2017, passed the following order:- "It is not in dispute that Mr. A.K. Mishra, the petitioner in SLP(C) No.37981 of 2016, is in charge only in respect of nine revenue divisions as of now. As far as the remaining nine revenue divisions are concerned, without prejudice to the contentions available to either side, for the time being, the duties assigned to the 8th Respondent may be discharged either by the Managing Director or by the Joint Managing Director, until further orders. List on 01.03.2017 for further hearing.";