SARFARAZ AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the ad-interim ex-parte order passed by the learned writ Court on 11.03.2019, in SWP No. 460/2019, in terms whereof the learned writ Court on recording the submission of the appearing counsel for the respondent No.3-writ petitioner, directed the official respondents not to act upon the impugned order of promotion dated 23.01.2019, made in favour of the appellant-respondent No. 3 in the writ petition.

(2.) Respondent No. 3-writ petitioner, namely Mohammad Shafi Tantray, is stated to have filed a writ petition SWP No. 460/2019, challenging the Government order No. 35-HUD of 2019 dated 23.01.2019, in terms whereof appellant-respondent No. 3 in the writ petition has been confirmed as Revenue Officer of the Urban Local Bodies, Kashmir in the pay band of Rs. 9300- 34800+ GP 4280 (unrevised), besides other grounds on the ground that the order is in violation of the interim orders passed by the learned Single Bench in the writ petition SWP No. 1910/2012 on 12.09.2012, staying the consideration of further promotion in favour of the appellant-respondent No. 3 in that writ petition.

(3.) Learned writ Court on noticing the submissions of the counsel appearing for writ petitioner that the impugned order in terms whereof, the appellant has been confirmed as Revenue Officer, has been made in violation of the interim order passed in writ petition SWP No. 1910/2012 on 12.09.2012, while issuing notice to other side, had directed the official respondents not to act upon the impugned order dated 23.01.2019 in respect of the appellant-respondent No. 3.