K. RENGARAJAN Vs. INDAIN OVERSEAS BANK

JUDGEMENT

(1.) Writ Appeal Nos.1559 of 2014 to 1562 of 2014 are against the dismissal of the Writ Petitions filed by the appellants challenging the notices of personal hearing issued to them on the proposed punishment of dismissal pursuant in the enquiry conducted by the respondent.

(2.) Writ Appeal Nos.1563 to 1570 of 2015 are against the order of dismissal passed in the Writ Petitions filed by the appellants seeking Writ of Mandamus forbearing the respondent from proceeding with the departmental enquiry pursuant to the registration of FIR against them.

(3.) The above said Writ Appeals have been filed against the common order passed by the learned Single Judge, who dismissed all the writ petitions filed by the appellants denying the relief sought for by them. The appeals are against the common order and therefore all the appeals are heard together and disposed of by this common order. Moreover, the learned counsel for both the parties advanced arguments in common in the above appeals.