VISWANATHAN K. Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) W.A.No.5424/2017 has been filed against an order dtd. 9/3/2017and W.A.No.5425/2017 has been filed against an order dtd. 14/3/2017 passed by the learned Single Judge by which the writ petitions preferred by the appellants have been disposed of with a direction that the case of the appellants shall be regulated in terms of final outcome of W.P.No.1858/2003 on the file of High Court of Judicature at Bombay.

(2.) We have heard the learned counsel for the parties at length. Taking into account the averments made in the writ petitions, the learned Single Judge ought to have dealt with the matter on merits instead of directing that the disposal of the writ petitions filed by the appellants shall be governed by disposal of W.P.No.1858/2003 pending before High Court of Judicature at Bombay. It ought to have been appreciated that the appellants who were the petitioners are required to be heard and their contentions are required to be dealt with.

(3.) Therefore, the impugned orders dtd. 9/3/2017 and 14/3/2017 are set aside. The learned Single Judge is requested to adjudicate the controversy involved in the writ petitions on merits.