REGISTRAR, INDIAN MARITIME UNIVERSITY; DIRECTOR, CHENNAI CAMPUS INDIAN MARITIME UNIVERSITY Vs. SELVI GANESH, ASSISTANT PROFESSOR SCHOOL OF MARITIME LAW INDIAN MARITIME UNIVERSITY, UTHANDI UNION OF INDIA

JUDGEMENT

(1.) Having regard to the commonality of the issue involved in these intra-Court appeals, they are considered and decided by this common judgment.

(2.) By the impugned common order dated 05 January 2015, 17 writ petitions and 2 contempt petitions were considered and decided. While all the writ petitions were allowed setting aside the orders impugned therein, the contempt petitions were closed on the ground that final orders have been passed in the writ petitions. Aggrieved by the said order, the respondents in seven of those writ petitions, being W.P. Nos.14265, 14266, 18657, 19915, 20164, 21228 and 21939 of 2013, respectively, are before us in the instant intra-Court appeals.

(3.) To avoid prolixity, the parties are referred to as per their arraignment in the instant intra-Court appeals.