DIRECTOR, LISIE HOSPITAL Vs. ANSON FERNANDEZ AND ORS.

JUDGEMENT

(1.) These writ appeals arise from the interim orders dated 16/07/2015 and 10/08/2015 passed by the learned Single Judge in the concerned writ petitions, whereby interim stay has been granted against the disciplinary proceedings taken and is being pursued by way of domestic enquiry being conducted by the concerned Enquiry Officer, who happens to be an advocate. Maintainability of the writ petitions is under challenge in the writ appeals filed by the Management establishment against the interim orders. It was accordingly, that the writ petitions have been called for, to be posted along with these appeals, to consider the nature of challenge involved, so as to be dealt with accordingly.

(2.) Heard Mr. M. Pathrose Matthai, the learned Senior Counsel appearing for the appellants, Mr. A. K. Srinivasan, the learned Counsel, who entered appearance on behalf of the Enquiry Officer, Mr. V. N. Sankerjee and Smt. Shameena Salahudheen, the learned Counsel appearing for the writ petitioners and also the learned Government Pleader.

(3.) The factual position revealed from both the cases is almost identical. It is seen that the Management hospital came across some delinquency on the part of concerned workers and accordingly, disciplinary proceedings were ordered to be initiated. In the course of further proceedings, since the explanation offered from the part of the employees was found as not satisfactory, an Enquiry Officer was appointed, who issued notice to the parties. The enquiry is going on.