A.M.Bhattacharjee, J. - (1.) Basumati Corporation Ltd., Respondent No. 1 in both the appeals, proposes to come out with the publication of its Newspaper, till now published from Calcutta only, from Siliguri also and with that end in view has ordered some of its officers and employees, including the appellants in these two appeals, to be transferred to Siliguri. The fourteen appellants in Appeal No.423 and the sole applicants in Appeal No.424 filed two separate Writ Petitions, giving rise to these two appeals, challenging the aforesaid Orders of transfer.
(2.) After hearing both the petitioners and the respondents, the learned Judge on 5.5.92 passed interim Order staying the operation of the Orders of transfer assailed by appellants/writ-petitioners. The writ petitions were thereafter heard analogously in due course for about 3 days and these were listed for Judgement the day after, i.e., on 29.5.92. On that date, however, the learned Judge thought it fit to set down the matters for further hearing on 25.6.92; this is the learned Judge could obviously do. But he also modified and in effect discharged the interim Orders already passed. This was again not beyond the competence of the learned Judge. But we are afraid, and this we say with respect, that the learned Judge could not do so in the manner he did for the reasons stated hereunder.
(3.) The learned Counsel for the appellants has addressed us at length on the illegality of the Orders of transfer, on the propriety and expediency of the interim Order passed and its continuance till the disposal of the Writ petitions and the illegality of the impugned Order modifying and virtually discharging the interim Order. Even when the appeal is not against the interim Order, but against variation or modification thereof, the legality or the propriety of the interim Order may still be relevant; for if the Original interim Order could not in law be made in any view of the materials on record and the law applicable thereto, an appellate Court would not strike down the discharge thereof by the Court below and countenance its continuance, even if the Court below was wrong in matters of procedure in the manner in which the discharge was made. But since there was an interim Order, and the same continued till and during the hearing of the main lis and the hearing was also once concluded and the matters were listed for Judgment and have now again been adjourned for further hearing about two weeks hereafter, we do not, as we should not, pronounce upon the legality, propriety or otherwise the original interim Order. But we have no doubt that the Court shall not, except for compelling reasons of exceptional nature, make an interim Order, allow it to continue till and during the hearing of the main lis, post the Iis for judgment on a date and then, without delivering the Judgment and adjourning matter for further hearing, vary, modify or discharge the interim Order. We have not been able to glean from the matters on record any compelling circumstances of exceptional nature and, as far as we can see, nothing of that sort has been, adverted to by the learned Judge.;