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Judgment
A.S. Venkatachalamoorthy, J.—The first respondent herein approached the Tribunal by filing O.A.No.853 of 2001 praying the Tribunal to call for the records on the file of the second petitioner herein in his proceedings Nos.A1/17043/2000 D.No.1410/2000 and C.No.A1/17043/2000 both dated 28.12.2000 and quash the same as illegal, arbitrary, unreasonable, being violative of Article 14 and 16 of the Constitution of India and directing the petitioners herein to promote the first respondent to the post of Sub Inspector of Police from 16.2.1999, the date on which the first respondent''s junior was promoted as Sub Inspector of Police with all consequential and monetary and service benefits.
The Tribunal by an order dated 2.2.2001 passed the following order,
"Notice of motion returnable by two weeks. Private notice permitted. The petitioner may be sent for training. However he should not make a claim for appointment or promotion on the basis of this training."
The petitioners, being aggrieved by the said order, filed the above writ petition i.e, virtually after two years after the Tribunal passed the order.
On 30.10.2002, a Division Bench of this Court admitted the writ petition and ordered notice to the respondents. Or in other words, the order of the Tribunal dated 2.2.2001 continues to be in force even today.
In the facts and circumstances of the case, this Court is of the view that the ends of justice would be met by requesting the Tribunal to dispose of the original application preferably within a period of four months from the date of receipt of copy of this order. Till the disposal of the original application, the interim order passed by the Tribunal on 2.2.2001 shall continue to be in force.
The writ petition is disposed of with the above direction. No costs. Connected W.P.M.P.No.59473 of 2002 is closed.