- (1.) This mandamus appeal is directed against an order passed by a Learned Single Judge of this Court on 7th August, 2014 in W.P.No. 22389(W) of 2014 by which the interim relief which was prayed for by the writ petitioner was refused by the Learned Single Judge. Direction was given to the parties for filing affidavits. The writ petition was directed to be listed for final disposal after exchange of affidavits between the parties.
(2.) The legality and/or propriety of the said order of the Learned Single Judge of this Court has been challenged by the writ petitioner/appellant. In case the question which is raised in this appeal is decided by this Court, then there will be nothing left to be considered by the Writ Court in the pending writ petition. As such, we are requested by the learned counsel appearing for the parties to decide the appeal as well as the writ petition itself. Accordingly, we have considered the instant appeal as well as the writ petition.
(3.) Heard the learned counsel of the parties. Considered the materials on record.;