BINU THACHADI Vs. THACHADI SOMAN

JUDGEMENT

(1.) W.A. No.1472 of 2016: It arises out of W.P. (C) No.19296 of 2016 filed by the first respondent in the appeal; the appellant was the third respondent. As to their inter -relationship, the appellant claims to be the Manager of the school run by the Mahakavi Kumaranasan Smaraka Sangam at Pallana in Alappuzha District, the first respondent's objection notwithstanding. The first respondent, on the other hand, is the former Manager. Respondents 5 to 8 are the teachers.

(2.) W.A. No. 1473 of 2016: It arises out of W.P.(C) No. 22908 of 2016 filed by the respondents 1 to 3 (the teachers) in the appeal; the appellants are respondents four and eight. In fact, in the writ petition the same person answers two descriptions: Manager (fourth respondent) and eo nominee (eighth respondent). In the appeal, thus, there are two appellants. Decluttered, three principal players are there in the litigation - -the present manager, the past manager, and the three teachers.

(3.) Since both the appeals arise out of the common judgment rendered in W.P.(C) Nos. 19296 of 2016 and 22908 of 2016 involving the same parties and identical issues, we propose to dispose of the appeals through a common judgment, as done by the learned single judge. The parties are referred to as have been arrayed in W.A. No.1472 of 2016.