- (1.) Respondent No.3 Masooq Ahmad was transferred from Allahabad to Bombay by an order dated 10.10.1994. The respondent No.3 filed a writ petition which was disposed of directing the said respondent to make an appropriate representation and the authority was also directed to decide the representation. Pursuant to the said order, an appropriate representation was made and, the authority, by an order dated 10.1.1995, rejected the representation. The said respondent, Masooq Ahmad, being aggrieved, filed Writ Petition No.13436 of 1995, in which an interim order dated 17.8.1975 was passed staying the transfer order. The management, being aggrieved by the interim order, filed Special Appeal No.644 of 1995, which was allowed by a judgment dated 25.9.1995 and the order of the learned Single Judge was set aside. The appellate court directed the respondent to join at Bombay and thereafter make an appropriate representation, if so advised.
(2.) It is alleged that pursuant to the said order, the respondent No.3 joined at Bombay and after working for a few months left for Allahabad and since then did not report back for duty at Bombay.
(3.) In the meanwhile Writ Petition No.13436 of 1995 came up for orders again before the learned Single Judge, who again by an order dated 15.10.1998 stayed the transfer order. The management, being aggrieved, filed Special Appeal No.972 of 1998, which was again allowed and the interim order of the learned Single Judge was set aside.;