Hon'ble Anil Kumar, J. - (1.) HEARD Sri Mohd. Arif Khan, learned Senior Counsel assisted by Sri Aslam Khan, learned counsel for petitioner and Sri I.H. Farooqui, learned Assistant Solicitor General for Union of India and perused the record.
(2.) FACTS of the present case are that petitioner initially for redressal of his grievances against the transfer order dated 09.11.2010 (Annexure No. 2) has approached the Central Administrative Tribunal by filing O.A. No. 489 of 2010 along with other connected matter filed by similarly situated employees, allowed by judgment and order dated 12.10.2011 ( Annexure No. 3). Accordingly, the petitioner was allowed to work and discharge his duties at Lucknow.
(3.) SRI Mohd. Arif Khan, learned Senior Counsel further submits that thereafter the Union of India through Secretary Depart of Mines and others, approached this Court by filling Writ Petition No. 2029 (SB) of 2011 (Union of India and others Vs. Subhendu Roy & Others). On 13.12.2011, an order was passed, relevant portion is quoted hereinbelow: In the meantime, the operation of impugned order dated 12.10.2011 shall remain stayed. Opposite parties may file counter affidavit within two weeks, rejoinder affidavit, if any, be filed within a week thereafter. List on 13.01.2012.;