VALLIVALAM DESIKAR POLYTECHNIC COLLEGE Vs. S POONGUZHALI

JUDGEMENT

(1.) (Writ Appeal filed against the order passed by the learned single Judge in W.P. Nos.7245 & 7246 of 2007 dated 28th Feb., 2007 as stated therein.) Common Judgment: In both these appeals as common question of law involved and preferred by common appellant, they were heard together and are being disposed of by this common judgment.

(2.) IN both the appeals the appellant has challenged the common order dated 28th Feb., 2007, passed in W.P. Nos.7245 and 7246/07 whereby and whereunder the learned single Judge directed the appellant to dispose of the bias application preferred by the concerned respondent/writ petitioner on merit after due opportunity of hearing to them and keep the departmental enquiry in abeyance till such decision.

(3.) COUNSEL for the appellant submitted that the impugned order was uncalled for and the proceeding should not have been kept in abeyance in view of earlier order passed by this Court in respect to the same employees.