A.P.SAHI,J. - (1.) Heard learned Additional Advocate General for the appellant.
(2.) We had summoned the records of two writ petitions viz., W.P.No.11080 of 2020 (R.Geetha vs Principal Secretary) and W.P.No.12252 of 2020 (Dr.A. Jayachithra vs Principal Secretary). We had perused the same and we also called upon the learned Additional Advocate General to bring on record the proceedings dated 27.07.2020 of the Internal Complaints Committee.
(3.) The same has been filed on record. Learned Additional Advocate General contends that counter affidavit and vacate stay applications in both the writ petitions have been filed and therefore, the compliance or otherwise of the interim orders at this stage cannot be compelled without the adjudication of the stand taken on behalf of the appellant, particularly, in the background when the learned Single Judge has entertained one of the writ petitions on the ground of malafide being writ large.;