M.Katju, Umeshwar Pandey, J. - (1.) Heard Sri A.K. Srivastava learneed Counsel for the appellant and Sri I.P. Singh and learned Standing Counsel for the respondents. '
(2.) This special appeal has been filed against the interim order of the learned Single Judge dated 22.7.2004 staying the transfer order of the writ petitioner and directing that he shall continue to work as Junior Engineer, Vikas Khand Sikandarabad, District Bulandshahar and be paid his salary.
(3.) In Special Appeal No. 555 of 2004, State of U.P. v. Smt. Meera Sankhwar, decided on 12.7.2004, this Court has in great detail discussed which interim orders are appeallable and which are not. The entire case law has been discussed in that decision and hence we are not referring to the same.;