Banerjee, J. - (1.) This public interest litigation has been filed by Sri Subhas Datta and Another inter alia challenging the transfer of two Hon'ble Judges of this Court to other High Courts.
(2.) The petitioners have prayed for stay of such transfer orders as according to them they are entitled to have information under Section 6 of the Freedom of Information Act, 2002 as to why the said two Hon'ble Judges of this Court are transferred to other High Courts.
(3.) According to the petitioners one of the Hon'ble Judges passed an order by stopping public rallies on the working days to mitigate the immense hardship suffered by commoners. As a retaliation one political leader of the State made a statement against the learned Judge before the media which has resulted in a contempt proceeding now pending before a Division Bench of this Hon'ble Court.;