NAIR SERVICE SOCIETY Vs. GOPALAKRISHNAN NAIR

JUDGEMENT

(1.) The challenge in this appeal is an interim order dtd. 12/4/2024 passed by the learned Single Judge in W.P. (C)Nos.15512 and 1717 of 2023.

(2.) The learned Senior Counsel appearing for the appellants states that the above referred writ petitions along with two other writ petitions, i.e. W.P.(C)Nos.13114 of 2020 and 11556 of 2023, were listed before the Single Judge on 5/4/2024 and on that date, the learned Single Judge directed all the matters to be listed for hearing before the appropriate bench as per the roster. It is also the submission of the learned counsel for the appellant that, in spite of the direction to post the matters as per roster, two out of the four writ petitions, i.e. W.P.(C)Nos.15512 and 1717 of 2023, were again listed on 11/4/2024 before the same Single Judge and those two matters were ordered to be listed on 12/4/2024 as part heard.

(3.) It is the contention of the learned counsel for the appellants that by impugned order dtd. 12/4/2024, certain directions were issued and the writ petitions posted on 31/5/2024. It is submitted that the learned Single Judge ought to have adhered to the order dtd. 5/4/2024 by which all the matters were ordered to be listed before the appropriate bench as per the roster. He, therefore, submitted that it will be in the interest of justice to hear all the matters together, strictly as per the roster.