SECRETARY D G VAISHNAV COLLEGE ARUMBAKKAM CHENNAI 600 106 Vs. T VENKATARAMAN READER AND HEAD POST GRADUATE AND RESEARCH DEPT OF CHEMISTRY D G VAISHNAV COLLEGE CHENNAI 106

JUDGEMENT

(1.) THESE two appeals, one by the educational institution and another by the candidate, who has been promoted to the post of a Principal, are directed against the order of the learned single Judge in granting stay of the promotion of the writ appellant in W. A. No. 2393 of 2001 and also making it absolute by later order dated 19. 10. 2001.

(2.) THE writ petition is still pending. We have heard the learned counsel appearing for the parties, particularly, Mr. P. Jyothiman i , learned counsel for the first respondent in both the appeals, who submits that the findings whatever in these writ appeals, be confined only to the disposal of the writ appeals, as it may affect the adjudication to be made by the learned single Judge in the writ petition. As such, we refrain ourselves from dealing on the merits of the claim for promotion. We are only dealing with the aspects of prima facie case, balance of convenience and as to whether there is irreparable injury in not granting stay as sought for by the writ petitioner, who is the first respondent herein.