- (1.) Heard learned counsel for the parties.
(2.) The writ petitioner had earlier filed a writ petition being Civil Misc. Writ Petition No. 4356 of 2011 and subsequently on a fresh cause of action another writ petition being Civil Misc. Writ Petition No. 6814 of 2011 has been filed. Both the writ petitions have been heard finally and with the consent of the parties are being disposed off by the present common order.
(3.) The aforesaid writ petition was filed seeking the following reliefs: "a) Issue writ, order or direction in the nature of certiorari quashing the sale/Transfer notice under Section 29 of the State Financial Corporation Act published by the Regional Manager, the respondent no. 2 in daily newspaper 'Dainik Jagran' dated 21.12.2010 contained in Annexure No. 15 so far as it relates to the petitioner. b) Issue writ, order or direction in the nature of mandamus commanding the respondents to provide the petitioner the benefit of Clause 3.3(a) of one time settlement scheme 2009. c) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. d) Award cost of the writ petition against the respondents.";